Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in Orissa Public Distribution System (Control) Order, 2008

8. Security Deposit.

(1)Every dealer shall, before a licence 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 wholesaler. ... Rs. 10,000.00
For retailer. ... Rs. 1,000.00
Provided that no additional security deposit shall be payable by the Gram Panchayat Licensees in respect of additional 'Sale Centres' operated within the Gram Panchayat area/or convenience of Consumers.
(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".