(a)Every application for a license under Section 3 and for renewal under Section 6 of the Act shall be made to the Registrar in Form I and a duplicate license under Section 11 in Form II. The application shall be signed by the applicant who shall be bound to supply such additional information as may be required by the Registrar.(b)An application for renewal of a license shall be made every year at least one month prior to the commencement of the year for which it is required.(c)No application for a license or its renewal shall be entertained unless it is accompanied by the fees specified in rule 14.(d)A person desiring to conduct the business of a warehouseman in more than one village or town shall submit applications for license in respect of his business in each such village or town. In the case of his having more than one place of business in the same village or town he may apply for only one license in respect of such places of business provided he specifies which of them shall be his principal place of business.
