Section 7(6) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
(6)On appointment as agent, the person or party so appointed shall execute an agreement in Form G, within fifteen days of the receipt of the order of appointment failing which the appointment shall be liable to be cancelled and on such cancellation either whole or part of the advance security deposit, as the State Government may deem fit shall be forfeited.
