Section 8(2) in Orissa Public Distribution System (Control) Order, 2008
(2)The security deposit referred to in sub-clause (1) shall be in any one of the following manners, namely :(i)A demand draft on the State Bank of India/any Nationalized Bank endorsed in favour of the licensing authority.(ii)A Deposit at Call-Receipt of the State Bank of India/any Nationalized Bank endorsed in favour of the licensing authority; or(iii)Cash deposit into Government Treasury under head "Revenue deposit".
