Section 3 in The Orissa Cement Control Order, 1973
3. Prohibition to carry on business without licence.
(a)No person shall carry on any business in cement except as a Stockist under and in accordance with the provisions of this Order and the terms and conditions of licence granted to him :Provided that the restrictions in this clause shall not apply to a cement producer or manufacturer [or the State Civil Supplies Corporation] [Inserted vide F. C. S. D. Notification No. 16464 dated 26.5.1981-Published in Orissa Gazette Extraordinary No. 707 of 1981.] who sells or otherwise delivers cement to stockists for sale or to consumers in quantities duly authorized by the Regional Cement Officer of the Government of India exercising jurisdiction.(b)[ No person shall sell or offer for sale any quantity of cement except under and in accordance with a permit granted in Form I or in any other manner, by the Controller or by any other officer authorised by him in this behalf, and at rates fixed under Clause 12.] [Inserted vide S.R.O. No. 28 of 1981 dated 25.3.1981.](c)[ No stockist shall carry on business in cement other than levy cement.] [Inserted vide S.R.O. Notification No. 408 dated 1.7.1982-Published in Orissa Gazette Extraordinary No. 1065 of 1982.]
