Section 4 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
4. Licence.
(a)For the grant or renewal of a licence an application on Form 'B' attached to this Order, shall be given to the Licensing Authority.(b)Every licence granted or renewed under this Order shall be in Form 'C' and shall be subject to the conditions specified therein.(c)An application for the renewal of licence shall be made as to reach the Licensing Authority before the date of expiry of the licence:Provided that the Licensing Authority may entertain an application within 30 days without any late fee and within further 30 days on payment of a late fee of Rs. 10 after the date on which the licence expires, if the authority is satisfied that the applicant was prevented by sufficient cause from making the application in time. No application for renewal of a licence shall be entertained after sixty days of the date of expiry of the licence under any circumstances.(d)If a licence granted under this Order is lost, defaced mutilated or destroyed, the fact shall be intimated in writing to the Licensing Authority and the Licensing Authority may, on application in this behalf and after such enquiry as it may deem fit, issue a duplicate licence.(e)The Licensing Authority may, for reasons to be recorded in writing, refuse to grant or renew a licence. A copy of the order refusing to grant or renew the licence shall be furnished to the applicant.(f)A separate licence shall be obtained by a dealer for each separate place of business.
