Section 17(6) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(6)In granting licences, preference shall be given to orthopedically handicapped persons and legal heirs of diseased or permanently disabled licensed vendors who fulfil the conditions of eligibility specified in Sub-rule (1) and who are not, under Sub-rule (2) or Sub-rule (3) ineligible for grant of licences.
