(1)The Licence issuing Authority, on being satisfied with the documents received for grant of licence, in the Form specified in Schedule II and after making such inquiry, if any, as it may consider necessary, shall, subject to the other provisions of the Act and these rules, by order in writing either grant the licence or refuse to grant the same.(2)Licence for transport of Ammonium Nitrate or Ammonium Nitrate melt in Form P-4 shall be granted only to the valid license holders in Form P-1, P-2, P-3 or P-5.(3)The licensing authority may verify the facilities of the licensed premises and on satisfaction shall endorse the licence.(4)The licensing authority, if necessary, may impose additional conditions to the license.(5)The District Authority may refer to the Chief Controller for seeking any expert opinion, if required.
