Section 3(3) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(3)Without prejudice to the obligation to comply with terms and conditions specified in the licence every licensee, if he is a licensed wholesaler (other than such wholesaler selling wheat products produced in his own licensed roller flour mill) shall if and when required by the licensing authority so to do, sell foodgrains to only such retailers (including himself, if he also sells in retail) as are under the orders of such authority registered with him, and all such sales shall be in accordance with such directions as the licensing authority or any officer authorised by that authority in this behalf may give from time to time.
