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State of Odisha - Section

Section 7 in The Orissa Wheat Control Order, 1987

7. Period of licence and fees chargeable.

(1)Every licence granted under this Order shall, unless revoked earlier, be valid for a period pending on the 31st March of the year in which it is issued and may be renewed for a period of one year at a time.
(2)The fees chargeable in respect of each licence shall as specified below:
For issue of licence [Rs. 200] [Substituted by O.G.E. No. 795 dated 23.5.1989.]
For renewal of licence [Rs. 100] [Substituted by O.G.E. No. 795 dated 23.5.1989.]
For issue of duplicate licence [Rs. 75] [Substituted by O.G.E. No. 795 dated 23.5.1989.]
(3)A separate licence shall be obtained for each place of business.
(4)It shall be the duty of the holder of licence to immediately obtain the licensing authority a duplicate of the licence issued to him if the same is lost, destroyed or defaced.Explanation. - "Year" for the purposes of this clause shall mean the financial year beginning on the 1st day of April.