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State of Odisha - Section

Section 27 in Orissa Public Distribution System (Control) Order, 2008

27. Repeal and Savings.

- The Orissa Kerosene Control Order, 1962, the Orissa Pulses and Edible Oils Dealers (Licensing Order, 1977, the Orissa Rice and Paddy Control Order, 1965, the Orissa Sugar Dealers' Licensing Order 1963 and the Orissa Wheat and Wheat Products Control Order, 1988 so far as they relate to licensing of dealers of essential commodities under Public Distribution System and Orissa Public Distribution System (Control) Order, 2002 are hereby repealed with effect from the date of enforcement of this Order:Provided that such repeal shall not affect -
(a)the previous operation of any order repealed under this clause (hereinafter referred to as the repealed Order) or anything duly done or suffered therein; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the repealed order; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed order; or
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced;
(e)and any such penalty, forfeiture or punishment may be imposed as if this order had not been issued;
Provided further that, notwithstanding anything in the first proviso to this clause, all applications for issue of license or renewal of license which have been filed under the provisions of the Orissa Public Distribution System (Control) Order, 2002 and have not been finally disposed of on the date of coming into force of this order shall be disposed in accordance with the provisions of this order.Form 'A'[See Clause 6 (1)][The Orissa Public Distribution System (Control) Order, 2008]Application for Grant/Renewal/Reissue of Licence (Wholesale/Sub-wholesale Retail)Issue of duplicate copy of Licence (Wholesale/Sub-wholesale/Retail)
1. Applicant's name Photograph of the applicant
  (a) Father/Husband's name.
  (b) Whether SC/ST/SC/BC/PH.
2. Applicant's profession.
3. Applicant's residence.
4. Name of the PDS commodity/commodities which the applicantwants to deal with
5. (a) Details of place where the applicant wants to act asdealer/ wholesaler/ sub-wholesaler.......  
  (b) Place of business  
  Plot No. Street Address  
  Khata No. ...............  
  Mouza. Pin Code.......  
  Description of boundary : P.S............  
  To the East....... District.........  
  North......    
  West.......    
  South......    
  (c) Nature of premises  
  (i) Building Pucca/Kacha  
  (ii) Roofing (RCC, Asbestos sheetetc.)  
  (iii) Compound wall. Yes/No  
  (d) Ownership of premises  
  Own/rented ...............
  If rented, the details of Agreement made with the owners  
6. Whether, the applicant wants to act as retailer orwholesaler/sub-wholesaler ...............
7. Did the applicant hold a licence on any previous occasion ...............
  (If so, give particulars including its suspension orcancellation, if any.)  
8. Quantity of each of the PDS commodities handled annuallyduring last three years ...............
9. Quantity of each of the PDS commodities likely to be handledduring the current year ...............
10. Income-tax paid in the two years preceding the year ofapplication ...............
  (to be indicated separately)  
  (Income Tax Clearance Certificate to be attached)  
11. (a) Quantities of each of the PDS commodities in thepossession of the applicant on the date of application. ...............
  (b) complete address of places where the essential commoditiesare proposed to be stored. ...............
I declare that the quantities of each of the essential commodities specified above are in my possession this day and are held at the places noted above.I have carefully read the conditions of licence given in Form 'B' appended to the Orissa Public Distribution System (Control) Order, 2006 and I agree to abide by them.I declare that the datas/information furnished by me in the application are true and correct to the best of my knowledge and belief.*(a) I have not previously applied for such licence in this district.*(b) I applied for such licence in this district for....... on....... and was/was not granted a licence on.............*(c) I hereby apply for renewal of licence No............Dt........*(d) I hereby apply for issue of duplicate copy of licence No........... Dt.........*(e) I hereby apply for reissue of licence No........... Dt..........Place :Date :Signature of the applicant*. Strike off the items, which are not applicableForm 'B'[See Clause 6 (2)]The Orissa Public Distribution System (Control) Order, 2008 Licence for operation as a Retailer or a Wholesaler/Sub-wholesalerLicence No...........