Section 21 in The Orissa Cement Control Order, 1973
21. Repeal and savings.
- The Orissa Cement (Regulation of Sale by Stockist) Order, 1967 shall stand repealed except as respects things done or committed to be done under the order so repealed.[Form I] [Inserted vide Orissa Gazette Extraordinary No. 428 dated 9.4.1981.][See Clause 3 (b)]Permit Issuing AuthorityDate...........Messrs........................................................................You are authorised to supply [levy cement] [Substituted vide Orissa Gazette Extraordinary No. 1065/1 982-SRO No. 408 dated 1.7.1982.] to the following person in the quantity mentioned below, namely :Name........................Indentor's name...............Address......................Quantity.......................The period for which the consumer is permitted to be in possession of the [levy cement] [Substituted vide Orissa Gazette Extraordinary No. 1065/1 982-SRO No. 408 dated 1.7.1982.] from the date of issue is.........months up to..............from today.Permit Issuing AuthorityConditions
