Section 5 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
5.
All applications for licences under his order shall be made to the licensing authority in the appropriate form prescribed in Schedule I, annexed to the order within the period that may be prescribed from time to time by the licensing authority for making such applications and shall be accompanied by the treasury challan for appropriate fee prescribed in Schedule II.[* * *] [Deleted vide Notification No. 3155-BT/XVIII-B-96 T-58, dated November 15, 1958.]
