Section 3(2) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
(2)For the purpose of this clause any person who stores any one or all of the specified commodities as mentioned below at any one time shall unless its contrary is proved, be deemed to be carrying on business as a dealer.(i)All the pulses taken together in quantity exceeding 10 quintals and/or any one or all edible oilseeds taken together including groundnut in shell in exceeding 10 Quintals and/or any one or all edible oils taken together exceeding 5 Quintals.(ii)Wheat of all varieties exceeding 5 Quintals.(iii)Rice of all varieties taken together exceeding 10 Quintals.
