Section 6(2) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(2)The security referred to in Sub-clause (1) may be in any of the forms, namely :(a)Demand draft on the State Bank of India endorsed in favour of the licensing authority;(b)Deposit-at-call-receipt of the State Bank of India endorsed in favour of the licensing authority;(c)Government securities at 5 per cent below market price or at face value, whichever is less, endorsed in favour of the licensing authority;(d)Saving Certificate transferred as provided in Rule 19 of the Post Office Savings Certificates Rules, 1960, to the Governor of Orissa in his official capacity;(e)Treasury receipts endorsed in favour of the licensing authority;(f)Post Office Savings Bank Pass Book the account being pledged to the licensing authority;(g)Cash deposit into Government treasury under the head 'Revenue Deposit'.
