Section 6 in The Orissa Foodgrains Dealers' Licensing Order, 1964
6. Security deposit.
(1)Every person applying for a licence after the date of commencement of this Order, shall be before a licence is issued to him, deposit with the licensing authority for each place of business a sum of [Rs. 200 (Rupees two hundred)] [Substituted vide Orissa Gazette Extraordinary No. 801/31.5.1985.] by way of security for the due performance of the conditions subject to which the licence is granted to him :Provided that the provisions of this sub-clause shall not apply to any Co-operative Society registered under the Orissa Co-operative Societies Act, 1951 (Orissa Act XI of 1952) applying for a licence under this Order.(2)The security referred to in Sub-clause (1) may be in any of the forms, namely :(a)Demand draft on the State Bank of India endorsed in favour of the licensing authority;(b)Deposit-at-call-receipt of the State Bank of India endorsed in favour of the licensing authority;(c)Government securities at 5 per cent below market price or at face value, whichever is less, endorsed in favour of the licensing authority;(d)Saving Certificate transferred as provided in Rule 19 of the Post Office Savings Certificates Rules, 1960, to the Governor of Orissa in his official capacity;(e)Treasury receipts endorsed in favour of the licensing authority;(f)Post Office Savings Bank Pass Book the account being pledged to the licensing authority;(g)Cash deposit into Government treasury under the head 'Revenue Deposit'.
