Section 3(5) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(5)Subject to any general or specific direction issued by the Director in this behalf, every application for the issue of an authorization shall be considered giving due regard to,-(i)The need for authorized wholesaler or the fair price shop holder in the area or locality in which the business premises of the applicant are situated;(ii)The suitability and size of the premises for proper and safe storage and sale of specified Essential Commodities;(iii)The suitability of the applicant in view of his past record of dealing in essential commodities and other business, if any, being carried on by him or his near relations in the same premises or in the same area or locality or elsewhere in the State of Himachal Pradesh;(iv)The financial position and capacity of the applicant in performing the functions of a wholesaler or a fair price shop holder, as the case may be; and(v)Any other factor considered relevant for the grant of an authorization under this Order.
