Section 6(1) in The Orissa Cement Control Order, 1973
(1)Every person applying for a licence shall, before a licence is issued to him, deposit with the Licensing Authority for each place of business a sum of two hundred rupees by way of security for the due performance of the conditions subject to which the licence is granted to him :Provided that the provision of this sub-clause shall not apply to any co-operative society registered under the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), applying for a licence under this Order.
