Section 3(3) in The Central Sales Tax (Orissa) Rules, 1957
(3)Such security may be furnished by the dealer in any of the following manners, namely :(i)by depositing with the authority to whom an application has been made under Sub-section (1) or Sub-section (2) of Section 7 in National Saving Certificates for the amount of security fixed; or(ii)by depositing such amount in Post Office Savings Bank and pledging the pass book depositing with the authority to whom an application is made under Sub-section (1) or Sub-section (2) of Section 7; or(iii)by depositing with the authority to whom an application is made under Sub-section (1) or Sub-section (2) of Section 7. Government Securities for the amount fixed by the said officer.
