Section 5(3) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
(3)An application for the grant of a licence shall be in writing and shall be sent to the licensing authority by registered post so as to reach him not less than fifteen days before the date on which the applicant wishes to commence working his factory. The applicant will be at liberty to commence working his factory if the licence is not received within fifteen days unless otherwise directed by the licensing authority.
