Section 5 in Cardamom (Licensing and Marketing) Rules, 1987
5. [ Renewal of licence. [Substituted by Notification No. G.S.R. 816(E), dated 18.11.2014 (w.e.f 26.2.1987).]
[(1) Any person desiring to renew his license as auctioneer or dealer may submit his application to Spices Board in the specified form, on or before 30th June of the year in which the validity of the license expires:Provided that the date for submission of application shall be extended, as stipulated by Spices Board from time to time.(2)Spices Board may, if it is satisfied as to the suitability of the applicant, renew the license in the prescribed form as the case may be.(3)The license for e-auction shall not be renewed for the succeeding block period, if the auctioneer fails to transact any business for a continuous period of one year or fails to comply with clause (k) and clause (m) of sub-rule (1) of rule 10.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).](4)The licence shall not be renewed for succeeding block period of three years, if the dealer fails to transact any business or submit a NIL return during the period of holding a valid licence.]
