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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in Orissa Public Distribution System (Control) Order, 2008

(2)The Wholesalers, including Sub-wholesalers and storage agents, shall not :
(a)close the business premises during the business hours on working days without obtaining prior written permission of the licensing authority or an officer authorized by the licensing authority or by Government;
(b)deliver Public Distribution System commodities to any person other than that a licensee for whom the commodities are meant to be supplied;
(c)stock/store the Public Distribution System commodities at any place other than the place allowed in the license;
(d)retain the tally register of other licensees with him; and
(e)keep the records relating to the business at any place other than the licensed business premises.