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State of Odisha - Section

Section 4 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

4. Security Deposit.

(1)Every dealer shall, before a license is issued to him, deposit an amount mentioned below by way of security in favour of the Licensing Authority in the manner hereinafter stated for each place of,-business as specified below :
For producer - Rs. 10,000.00
For wholesaler - Rs. 5,000.00
For retailer - Rs. 500.00
(2)The security deposit referred to in sub-clause (1) shall be in any one of the following manners, namely :
(i)A demand draft on the State Bank of India/any Nationalized Bank endorsed in favour of the licensing authority;
(ii)A Deposit at Call-Receipt of the State Bank of India/any Nationalized Bank endorsed in favour of the licensing authority; or
(iii)Cash deposit into Government Treasury under head "Revenue Deposit."