Section 7 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
7. Security deposit.
(1)Every person applying for a certificate shall, before a certificate is issued in his favour, deposit with the Registering Authority a sum of rupees one thousand by way of security for due performance of the conditions subject to which the certificate is issued to him.(2)The security deposit referred to in Sub-Clause (1) shall be made in any one of the following forms, namely :(a)A Demand draft on the State Bank of India endorsed in favour of the Registering Authority;(b)A deposit-at-call-receipt of the State Bank of India endorsed in favour of the Registering Authority;(c)Government securities at five per cent below market price or at face value, whichever is less endorsed in favour of the Registering Authority;(d)Savings certificate transferred in the manner provided in Rule 19 of the Post Office Savings Certificate Rules, 1960, to the Governor of Orissa in his official capacity;(e)Treasury receipts endorsed in favour of the Registering Authority;(f)Post Office Savings Bank Pass Book the account being pledged to the Registering Authority; and(g)Cash deposit info Government Treasury under the head Revenue Deposits.
