(11)[ The selected cultivator shall furnish cash security to the extent of Rs. 30,000 (rupees thirty thousand) or such other sums as the Commissioner may, for reasons to be recorded in writing, determine and shall execute the surety bond in the form prescribed in Annexure II to Form G. L. 2-A. He shall also furnish two personal sureties for a sum of Rs. 30,000 each and the selector shall ensure prior to the grant of the licence, that the form prescribed in Annexure I to Form No. G. L. 2-A is duly filled in.] [Substituted vide Orissa Gazette Extraordinary No. 355/1981.][Provided that no cash security or surety bond is to be furnished by any Government agency undertaking cultivation of Ganja in the State] [Added vide Notification. No. 6496/1.10.1982.]
