Section 6(1) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(1)Every person applying for a licence after the date of commencement of this Order, shall be before a licence is issued to him, deposit with the licensing authority for each place of business a sum of [Rs. 200 (Rupees two hundred)] [Substituted vide Orissa Gazette Extraordinary No. 801/31.5.1985.] by way of security for the due performance of the conditions subject to which the licence is granted to him :Provided that the provisions of this sub-clause shall not apply to any Co-operative Society registered under the Orissa Co-operative Societies Act, 1951 (Orissa Act XI of 1952) applying for a licence under this Order.
