4A. [ Issue of licence. - (1) Every application for a licence or renewal thereof shall be made to the Licensing Authority in Form 'A' or 'C annexed to this Order.
(2)Every licence issued, re-issued or renewed under this Order shall be in Form 'B' or 'D', and shall be subject to the conditions specified therein.] [Substituted by Cement Control (First Amendment) Order,1978, vide Notification No. 1652/XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
