Section 19 in Orissa Public Distribution System (Control) Order, 2008
19. Power to direct disposal of stock.
- Where any person holding any stock of essential commodities under the Public Distribution System does not wish to obtain a licence after commencement of this order or where any licensee holding any stock of essential commodities does not wish to renew a licence or where his/her application for renewal thereof has been refused or, as the case may be, his/her licence has been cancelled or suspended, the Licensing Authority may direct such person to dispose of stocks of essential commodities held by him by sale/transfer to such other person or persons by such date as may be specified in the direction and the person shall comply with such direction.
