34. Procedure to be observed for issue of no objection certificate and grant of licence by the District Authority.
(1)The applicant desiring to obtain a licence from the Chief Controller or Controller shall apply to the District Authority with set of drawings approved under sub-rule (3) of rule 30 for issue of a certificate to the effect that there is no objection to the applicant receiving licence for the site proposed.(2)(a)On receipt of the application for issue of no objection certificate or grant of licence, the District Authority shall verifY the antecedents of the applicant, lawful possession of the site, genuineness of the purpose, interest of the public any other matter as deemed necessary and carry out any other verifications or enquiries as may be specifically required or deemed necessary by the licence issuing authority.(b)The Director General of Mines Safety shall be the authority to grant no objection certificate if the area of the proposed site comes under the Indian Mines Act, 1952.(3)Fresh No Objection Certificate is not required for manufacture or converters/storehouses, which already existing at the site covered under No Objection Certificate issued for the purpose by the District Authority or Director General of Mines Safety or No Objection Certificate issued under the Explosives Rules, 2008.(4)The District Authority shall complete the enquiry within a period of three months or as expeditiously as possible and such authority shall, after being satisfied, grant no objection certificate in Form C-2 of Part-4 of Schedule-II or grant the licence, as the case may be, along with site plan, duly signed and sealed by such authority.(5)If the District Authority or the Director General of Mines Safety, as the case may be, refuses to grant the no objection certificate on any of the grounds relating to the purpose of no objection certificate, then no licence shall be granted by the licence issuing authority except with the sanction of the Central Government.(6)The District Authority or the Director General of Mines Safety, as the case may be, shall grant no objection certificate or licence or convey his refusal for granting no objection certificate or licence, as the case may be, with reasons thereof in writing to the applicant as expeditiously as possible but not later than a period of six months from the date of receipt of application from the applicant.
