Section 3(5) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(5)[ The competent authority, after receiving application under sub-rule (1), shall grant a licence to the applicant within ten days of receipt of the application, if the applicant has complied with all the requirements as laid down in these rules.] [Added by Notification No. G.S.R. 5, dated 4.3.2016 (w.e.f. 7.3.1969).]
