Section 17 in The Orissa Wheat Control Order, 1987
17. Repeal and Savings.
(1)The Orissa Foodgrains Dealers Licensing Order, 1964 and the Orissa Wheat and Wheat Products Control Order, 1973, in so far as they relate to wheat or wheat products shall stand repealed except in respect of things done or omitted to be done under the said two orders so repealed.(2)All licences issued under said two orders in respect of wheat and wheat products shall stand cancelled on commencement of this order. Notwithstanding such cancellation, the dealer holding a licence shall, subject to the conditions that he notified to the authorities who had issued the aforesaid licence the quantity of stocks remaining with him immediately prior to the date of commencement of this order, be entitled to hold and sell the same stock as a retailer till 31st August, 1987 but shall not be entitled to purchase any further stocks.Form 'A'[See Clause (6)(1)]The Orissa Wheat Control Order, 1987Application for Grant/renewal of Licence
