9. Grant or refusal of certificate of registration.
- The registering authority [or, as the case may be, the controller] [Inserted by S.O. 795(E), dated 22nd November, 1991.] shall grant a certificate of registration in Form B within thirty days of the receipt of application to any person who applies for it under CI 8 :Provided that no certificate of registration shall be granted to a person. -(a)if his previous certificate of registration is under suspension ; or(b)if his previous certificate of registration has been cancelled within a period of one year immediately precedent the date of application ; or(c)if he has been convicted of an offence under the Act, or any Order made thereunder within three years immediately preceding the date of making the application ; or(d)if he fails to enclose with the application a certificate of source ; or(e)if the application is incomplete in any respect ; or(f)[ if he makes an application for obtaining the certificate of registration for industrial dealer and, excepting if he is a manufacturer or pool handling agency, holds a valid certificate of registration for wholesale dealer or retail dealer or both, and as the case may be, the vice versa.] [Added by S.O. 795(E), dated 22nd November, 1991.]
