Section 3(3) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
(3)Every application for a licence to commence or to carry on business as dealer of any dangerous machine shall be made in Form-II on payment of the fee specified in sub-rule (1):Provided that where a manufacturer holding a licence for the manufacture of any dangerous machine, sells such dangerous machine directly to a user, such manufacturer shall not be required to take out a licence to carry on business as a dealer.
