Section 7 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
7. Deposit of Security.
- Every dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] applying for a licence shall, before such licence is issued to him deposit with the Licensing Authority the sum specified below in cash by way of security for the due performance of the terms and conditions of the licence issued to him:-(i)[ for wholesale licence ......... [Rs. 1000] [Substituted by S.O. 150, dated 6.10.88](ii)for retail licence ........ [Rs. 500] [Substituted by S.O. 119, dated 18.7.91]]:Provided that if the applicant for the grant of a licence as a dealer [and producer] [Inserted by G.S.R. 52, dated 30.3.88] is a Co-operative Society registered under the Rajasthan Co-operative Societies Act, 1965 the amount of security to be deposited by it shall be equal to one-fourth of the amounts mentioned above.
