(3)While laying down the criteria the Committee shall have regard to.(a)the production policy laid down by the Board under sub-rule (1);(b)the previous experience of the applicant in growing Virginia tobacco;(c)the facilities the applicant possesses for cultivating and flue curing of tobacco;(d)improved cultural practices being followed by the grower;(e)whether the grower is also a nursery grower;(f)the conduct of the grower in complying with the provisions of the Act and the rules and regulations made thereunder and the terms and conditions of certificate of registration or licence, directions issued and stipulations laid down by the Board; and(g)such other related factors as the Committee may consider necessary.
