Section 7(1) in Orissa Kerosene Control Order, 1962
(1)No person [other than a retail dealer under parallel marketing system] [Inserted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).] shall carry on business as a retail dealer unless on an application accompanied with [requisite fee] [Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).] deposited into Government through Treasury Challan in that behalf or he has been granted a certificate permitted him to carry on business as such dealer from the registering authority within thirty days from the date to be notified in that behalf by the Collector.
