Section 6 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
6. Order not to apply in certain cases.
- Nothing in this order shall apply to :(a)a Corporation or a company owned or controlled by the Central Government or a State Government or a Statutory Corporation.(b)To an importer of specified commodities under open general license.(c)Stocks held on behalf of Government.
