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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

6. Deposit of Security.

(1)Every person applying for licence under this Order shall, before such licence is issued to him deposit the following sums with the licensing authority for the due performance of the conditions subject to which the licence is granted.
SI. No. Commodity WholesaleRs. RetailRs. Wholesale + RetailRs.
1. Pulses 1000 500 1200
Provided that nothing in this sub-clause shall apply to a shop / establishment run by the State Government or a State Government undertaking or a Corporation wholly owned by the State Government under a Government scheme conditions subject to which the licence is granted to him.Provided that nothing contained in this clause shall apply to the Wholesale Consumers Co-operative Societies, Primary Co-operative. Stores and the Gram Panchayat running fair price shops.
(2)The security may be in the shape of National Defence Certificate, National Savings Certificates and the like pledged, or cash deposited in Government Treasury of the district concerned or cash guarantee, in favour of the-licensing authority for due performance of the terms and