Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Foodgrains Dealers' Licensing Order, 1964

5. Period of licence and fees chargeable.

(1)Every licence granted under this Order shall, unless revoked, be valid for a year or part of a year ending on the 31st day of March of the year in which it is issued, and may be renewed for a period of one year at a time.Explanation - "Year" means the financial year commencing on the 1st day of April.
(2)The fees chargeable in respect of each licence shall be as specified below :
  For wholesaler For retailer
  Rs. Rs.
For issue of licence [200 [Substituted vide Orissa Gazette Extraordinary No. 809/26.5.1989-Notification No. 14098/12.5.1989.] 50
For renewal of licence 100 25
For issue of duplicate licence 75] 30
(3)A separate licence shall be obtained for each place of business.
(4)The holder of a licence shall immediately obtain from the licensing authority a duplicate of the licence if the original issued to him is lost, destroyed or defaced.
(5)[Existing licences are valid till the 31st December, 1984, on application by the licensees for renewal; the licence shall be renewed till the 31st March, 1985 on payment of a fee equal to one-fourth of the fees prescribed under Sub-clause (2).] [Substituted vide Orissa Gazette Extraordinary No. 801/31.5.1985.]