Section 40A(2) in Bombay Primary Education Act, 1947
(2)Every person to whom sub-section (1) applies and who desires to impart primary education by establishing a primary school shall, on an application made to the Director of Primary and Adult Education, Gujarat State (hereinafter referred to as "the Director") or any other officer authorized by the State Government in this behalf (hereinafter referred to as "the authorized officer") in such form and on payment of such fees as may be prescribed and, subject to the provisions of sub-section (4), be entitled to have the school recognized on the fulfillment of such conditions as may be prescribed for such recognition.
