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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

(1)Every person applying for licence under this Order shall, before such licence is issued to him deposit the following sums with the licensing authority for the due performance of the conditions subject to which the licence is granted.
SI. No. Commodity WholesaleRs. RetailRs. Wholesale + RetailRs.
1. Pulses 1000 500 1200
Provided that nothing in this sub-clause shall apply to a shop / establishment run by the State Government or a State Government undertaking or a Corporation wholly owned by the State Government under a Government scheme conditions subject to which the licence is granted to him.Provided that nothing contained in this clause shall apply to the Wholesale Consumers Co-operative Societies, Primary Co-operative. Stores and the Gram Panchayat running fair price shops.