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State of Odisha - Section

Section 15 in The Orissa Foodgrains Dealers' Licensing Order, 1964

15. This licence shall be valid up to...........

(Licensing Authority)Place....Date......Form 'C'[See Condition 4 of Form B](For use by a dealer)Return of stocks, receipts and sale of foodgrains for the fortnight ending 20...........Name.............No. of licence........Address...............Particulars of godown where stock held .................Variety of the foodgrains
    Particulars Quantity in quintal Remarks, if any
    (1) (2) (3)
1. Stock at the beginning of the fortnight-    
  (a) actually with the stockist    
  (b) pledged with any person or institution such as a Bank orCo-operative Society Total :  
2. (a) Quantity purchased during the fortnight and the source ofsupply (Name of market only need be indicated if the quantitypurchased is less than 200 quintals)    
  (b) Approximate average price paid Total quantity purchased  
3. Quantity sold-    
  (a) Quantity sold and delivered, removed during the fortnight-(i)to licensed wholesalers, (ii) retailers, (iii) consumers and(iv) Total    
  (b) Quantity sold but not yet delivered    
  (c) Approximate average price realised/charged Total sold  
4. Stock at the end of the fortnight-    
  (a) actually with the stock-    
    (i) Unsold    
    (ii) sold but awaiting delivery    
  (b) Pledged with any person or institution such as Bank or aCo-operative Society. Total  
5. Approximate details of average margin in respect of stocks ofeach of the foodgrains sold during the quarter ending-    
(i) Rice-    
  (a) Handling    
  (b) Transport    
  (c)      
  (d)      
  (e) Net profit    
(ii) Wheat-    
  (a) Handling    
  (b) Transport    
  (c)      
  (d)      
  (e) Net profit    
Note-(1) Information in respect of items 2(b), 3 (c), and 5 shall be furnished by the licensee for each of the quarters ending 31st March, 30th June, 30th September and 31st December of every year. This information shall be included in the fortnightly return relating to the second fortnight of the month following the end of the respective quarter.
(2)Information in respect of items 2 (b), 3 (c) and 5 need not be furnished by a licensee in respect of his transactions as the person in charge of a roller flour millSignatureToLicensing AuthorityPlace...........Date...........Licence No.Form 'D'[See Clause 3 (4)]Register of Retailers