Section 6 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
6. Application for grant and renewal of licence.
(1)Any dealer or manufacturer desiring to obtain a licence referred to in the last preceding Section shall make an application in writing to the Licensing Authority in such form and manner and accompanied by such licence fee as may be prescribed by the State Government from time to time.(2)On the receipt of such application, the Licensing Authority shall make such inquiry as he considers necessary for the grant of licence and if the Licensing authority is satisfied -(a)that the dealer or manufacturer of acid is suitable for the proper and safe transportation, storage and handling of the acid in respect of which the licence has been applied for;(b)that the applicant is competent to manage such shop dealing with business of acid;(c)that the applicant has paid the prescribed licence fee;(d)that the applicant fulfils or undertakes to fulfil such other conditions, as may be prescribed, from time to time by the State Government, being conditions for ensuring the proper and restricted sale of acid; and(e)that he has not been convicted by any court of law and is of sound mind;then, the Licensing Authority may grant the licence to the applicant after completion of inspection within one month from the date of application and in case Licensing Authority is not so satisfied, then after giving a reasonable opportunity to the applicant of being heard and after recording a brief statement of the reasons for refusal, he may refuse to grant the licence and furnish a copy of such statement to the applicant.(3)Every licence granted under this Section shall be valid for the period, as may be prescribed by the Government, and may, on an application made to the Licensing Authority, be renewed from time to time by the Licensing Authority for such period and on payment of such fee and on such conditions, as may be prescribed by the State Government from time to time and where the Licensing Authority refuses to renew a licence, he shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant:Provided that no order refusing to renew a licence shall be made, unless the applicant is given a reasonable opportunity of being heard.
