- (i) Application for grant of a licence under Section 4 or for its renewal under Section 6 shall be made in Form No. 1 and application for issue of a duplicate licence under Section 10 in Form No. 2. The application shall be signed by the applicant and he shall be bound to supply such additional information as may be required by the Licensing Authority.(ii)The application for renewal of a licence shall be made at least one month before the expiry of the period for which it is valid.Note. - Head of Account shall be determined by the State Government.(iii)No application for a licence, or its renewal or issue of a duplicate licence shall be entertained unless it is accompanied by Treasury receipt for the deposit prescribed under Rule 4.(iv)A person desiring to conduct the business of a Warehouseman in more than one village or town shall submit separate applications for licence in respect of his business in each such village or town. In the case of his having more than one place of business in the same village or town, he may apply for only one licence in respect of such places of business, provided he specifies which of them shall be his principal place of business.
