Section 17(2) in The Orissa Wheat Control Order, 1987
(2)All licences issued under said two orders in respect of wheat and wheat products shall stand cancelled on commencement of this order. Notwithstanding such cancellation, the dealer holding a licence shall, subject to the conditions that he notified to the authorities who had issued the aforesaid licence the quantity of stocks remaining with him immediately prior to the date of commencement of this order, be entitled to hold and sell the same stock as a retailer till 31st August, 1987 but shall not be entitled to purchase any further stocks.Form 'A'[See Clause (6)(1)]The Orissa Wheat Control Order, 1987Application for Grant/renewal of Licence
