20A. [ Matters to be taken into consideration by the licensing authority. [Sections 204 and-20-B, were inserted by section 2 of the Tamil Nadu Prohibition (Amendment) Act, 1974 (Tamil Nadu Act 1 of 1975) and were deemed to have come into force-on the 16t11 October 1974.]
- Subject to the provisions of section 20-B, ITtte7nto in considering an application for the grant of a licence or permit under this Act, the authority competent to grant such licence or permit, as the case may be, shall have regard to the following matters,namely :-(a)the suitability of the applicant for the grant of licence or permit, as the case may be ;[***](c)such other matters as may be prescribed.[Explanation. [Added by Tamil Nadu Act No. 42 of 1982.] - It is hereby declared that, in judging the suitability of the applicant for the grant of licence or permit, as the case may be, the authority competent to grant such licence or permit shall have regard to the following factors, namely : -(a)solvency of the applicant;(b)whetter the applicant has contravened any of the provisions of this Act or of any rule, notification or order made thereunder or has committed the breach of any of the terms and conditions of any licence or permit granted under the provisions of this Act or of any rule made thereunder;(c)whether the applicant has been convicted of any offence punishable under this Act or of any cognisable and non-bailable offence or of any offence under the Dangerous Drugs Act, 1930 (Central Act II of 1930) or under the Trade and Merchandise Marks Act, 1958 (Central Act 43 of 1958) or under sections 482 to 489 of the Indian Penal Code (Central Act XLV of 1860) ;(d)whether the applicant carries on any other business which is likely to prevent him from giving his due attention to the purpose for which the licence or permit under this Act is sought for ;(e)whether the applicant was a defaulter in payment of any amount due to the State Government under this Act or the rules made thereunder or of any taxes or other amounts due to the State Government ;(f)any other matter relevant to the purpose for which the licence or permit under this Act is sought for.]
