Section 6 in Orissa Public Distribution System (Control) Order, 2008
6. Issue of Licence.
(1)Every application for a licence or for renewal thereof or for duplicate copy thereof shall be made to the Licensing Authority in Form 'A';(2)Every licence issued, reissued or renewed under this order shall be in Form 'B' and shall specify the commodity/commodities scheme wise, which the licensee shall deal in, and the place of business where the licensee shall act as a dealer;(3)Every application for renewal shall be made along with the original copy of licence at least forty-five days before the date of expiry of such licence;(4)Application for renewal of license shall be disposed before the date of expiry of the licence;Provided that where an application for renewal of a licence has been received by the Licensing Authority within the specified period and not rejected or returned to the applicant, the validity of license shall not be deemed to have expired until disposal of the application.(5)Where a licence issued under this order has been lost or destroyed or defaced, the licensee shall immediately obtain a duplicate copy thereof from the Licensing Authority on application by depositing the specified fee.(6)Grant of a license will not confer a right on the licensee for allotment of quota. The authority competent to allocate quota shall decide on quota to be allocated to each dealer with due consideration to the factors like utilization of the quota allocated to the dealer earlier, distance from the area proposed to be serviced compliance to the provisions of this order by the dealer and the requirements of overall efficiency of the Public Distribution System.
