Section 8(1) in The Orissa Wheat Control Order, 1987
(1)Every person applying for a licence as a dealer shall, before licence is issued to him deposit with the licensing authority for each place of business a sum of Rs. 500 (Rupees five hundred only), by way of security for due performance of the conditions subject to which the licence is granted to him:Provided that the provisions of the sub-clause shall not apply to any Co-operative Society registered under the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963) applying for a licence under this Order.
