Section 5(2) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
(2)The security may be in the shape of National Defence Certificates, National Savings Certificates and the like pledged, or cash deposited in Government Treasury of the district concerned for due performance of the terms and conditions subject to which the licence is granted to him. Provided that nothing contained in this clause shall apply to the Wholesale Consumers Cooperative Societies, Primary Cooperative Stores and the Gram Panchayats running fair price shops.
