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 7 in Orissa Kerosene Control Order, 1962

7.

(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.
(2)[ Unless the Registering Authority considers the applicant] [Substituted by Notification No. 18781-dated 13.8.1966.].
(3)[ Every certificate granted under this order shall, unless revoked or expired be valid for a period of one year or more but not exceeding five years ending on the 31st day of March and may be renewed for a period of one year or more but not exceeding five years at a time. Every application for renewal shall be submitted to the registering authority within a period of thirty days before the date of expiry of such certificates accompanied with the requisite fee deposited into Government Treasury to the credit of the State Government through Treasury Challan.] [Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).]Provided that a certificate already granted under Sub-clause (1) before the issue of this amendment the period of validity of which expires before the end of this calendar year, may for the remaining period of the year be renewed on an application made therefore accompanied with a fee of fifty paise on or before the date of expiry of the validity of the certificate sought to be renewed.
(a)unsuitable for want of financial stability; or
(b)unnecessary for the number of retail dealers a particular local area being in excess of the required number; or
(c)carrying out the purposes of the order].
(3A)[ Every certificate granted under Sub-clause (1) shall unless cancelled be valid for a financial year ending on 31st day of March of the said year a part of the year in which it is issued and may be renewed for a period of one year at a time or an application in that behalf accompanied with a fees of Rs.24/- deposited into a Government Treasury to the credit of the State Government through the Treasury Challan.] [Inserted by Ori. Extraordinary Gazette No. 814-dated 12.7.1994.]Provided that the certificate which have been issued before publication of this notification in the official Gazette shall be renewed till 31st March of the succeeding year on payment of a proportionate fee as prescribed in Sub-clause (3).
(4)[ The fees chargeable in respect of each certificate for a period of one year or less or per year shall be as specified below :
For issue of certificate ... Rs. 150.00
For renewal of certificate ... Rs. 75.00
For issue of duplicate certificate ... Rs. 75.00]
[Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).]