26. [ Licenses. [Substituted by Notification No. B-6-5-24-CT-82, dated 9-11-1990.]
(1)An application for grant of licence shall be made in Form A in Appendix III to the licensing authority which shall bear a court-fee label of rupees five. The application shall be accompanied by a treasury challan of having paid the prescribed fees in the Treasury under head "030-Stamps and Registration miscellaneous."(2)The licensing authority may in its discretion on being satisfied-(a)that the applicant is over 21 years of age;(b)that he is of good character; and(c)that he has passed the [Higher Secondary Examination or High School Examination] of Madhya Pradesh Board of Secondary Education or an equivalent examination, grant a licence in Form B in Appendix III.(3)(a)Every licence shall be granted for a period of one year. The licence lee shall be Rs. 500.(b)On expiry of the licence, the licensing authority may renew the licence on payment of renewal fee of [Rs. 100] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.], The application for renewal shall be made at least [15 days] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] before the expiry of the licence and shall be accompanied by a treasury challan of having paid the prescribed fee under head "0030-Stamps and Registration-Miscellaneous" and shall bear a court-fee label of Rs. 5 (Rupees five only).(c)The licence can be renewed for 3 years at a time if the applicant deposits renewal fee of [Rs. 300] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] by a challan.(4)[ Omitted] [Omitted by Notification No. 8-B-6-24-C1/V-82, dated 8-4-1991.].(5)The Licensing Authority may refund the fees deposited under sub-rule 3 (a) or 3 (b) or 3 (c) above, if it decides not to grant or renew the licence and a claim for refund is lodged within three months from the date on which the rejection order is communicated to the applicant.(6)If a licence is lost, destroyed, defaced, torn or becomes illegible, the stamp vendor shall forthwith apply to the licensing authority for the grant of a duplicate licence. The application shall bear a Court-fee label of Rs. 5/- and be accompanied by a treasury challan of having paid a fee of Rs. 5 in the treasury under head "0030-Stamps and Registration-Miscellaneous.]
