(1)A license or approval, as the case may be, under these rules may be granted by the Chief Controller or Controller on payment of the fee specified in Schedule V.(2)A license or approval under sub-rule (1) shall be granted if the provisions of these rules are complied with by the applicant.(3)Every license or approval granted under these rules shall be subject to the conditions specified therein.(4)When the licensing authority grants a license in Form 'E', 'F' or 'G', after conducting inspection of the premises to ensure conformity of the premises to the provisions of the Act and these rules, the authority shall endorse the license and from the date of such endorsement, the license shall come into force.(5)If the licensing authority observes on inspection, that the premises do not conform to the provision of the Act and rules and not fit for endorsement, he shall communicate to the licensee, his direction for rectification of deficiency; or reasons for not endorsement of the license or reasons for suspension and revocation of the license, as the case may be.
