(6)[ (a) No application for the issue of or licence to commence or carry on business as a refiner shall be granted unless the Administrator, after making such inquiry as he may think fit, is satisfied with regard to the following matters, namely:-(i)the security of the premises where the applicant intends to carry on business as a refiner, the suitability of such premised for being used as a refinery, and the existence therein of arrangements for the storage of gold before and after refining;(ii)the existence, in such premises, of equipment for the manufacture of standard gold bars, or for assaying of gold, and the quality and adequacy of such equipment;(iii)the existence, in such premises of facilities for the exercise of supervision and control by the Administrator or any other person authorised by him in this behalf;(iv)the competence of the applicant to manufacture standard gold bars; and(v)such other matters as may be prescribed.(b)No application for the renewal of licence to carry on business as a refiner shall be rejected unless-
