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State of Odisha - Section

Section 5 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

5. Restriction and possession of rice, wheat, pulses, edible oil seeds and edible oils.

(a)No dealer shall after a period of fifteen days coming into force of this order either by himself of by any person on his behalf store or have in his possession, at any time any wheat, pulses, edible oil seeds and edible oils in excess of the quantities specified below :
(Figures in Quintals)
Sl. No. Products Producer Wholesaler Retailer
1 Wheat One sixth of the maximum quantity of wheat used by the firm inany of the last three years ending on 30th April, 2008. 500 Quintals 20 Quintals
2 Edible oil seeds One eighth of the maximum quantity of edible oil seeds used byhim in any of the last three years ending on 30th day of April,2008. 300 Quintals 20 Quintals
3 Edible Oils including refined oils One twelfth of his maximum production in any of the last threeyears ending on 30th day of April 2008. 500 Quintals 10 Quintals
4 Pulses One twelfth of the maximum quantity of unmilled pulses used byhim in any of the three years ending from 30th April, 2008. 500 Quintals 20 Quintals
5 Rice 1000 Quintals (Levy free). The quantity of rice held on behalfof Government or Government State Agencies under procurementpolicy shall be excluded. 750 Quintals 50 Quintals