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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

(1)Every person applying for licence under this Order shall, before such licence is issued to him, deposit the amounts indicated hereunder, with the Licensing Authority for the due performance of the conditions subject to which the licence is granted.
  Wholesale Retail Composite (wholesale + retail)
  Rs. Rs. Rs.
(i) Food grains (viz; Wheat, Pulses and Rice) 2000 1000 1500
(ii) Edible oil seeds and Edible oils 1000 500 700
(iii) Composite (all commodities) 3000 1500 1700
Provided that nothing in this sub clause shall apply to a shop run by the State Government undertaking or a Corporation wholly owned by the State Government under a Government Scheme.