(1)The Collector, in order to regulate the retail trade in minor minerals, issue retail licenses in the district to retailers who shall be authorised to store and sell the minor minerals to the public at large.(2)The retail licenses shall be issued in sufficient number in all the districts by the Collector. The Collector shall be competent to decide the number of such retailers.(3)In case the retailers are transporters or transport agencies, they may be required to be separately get registered with the Department.(4)All the retail licensees, including transporters, should be necessarily be having a GST registration.(5)The Department shall lay down other conditions of such retail licenses and retail businesses.
