Section 5 in The M.P. Agricultural Warehouse Act, 1947
5. Conditions for grant of licence.
- Before granting a licence the prescribed authority shall satisfy himself-(i)that the warehouse is suitable for the proper storage of the agricultural produce in respect of which a licence has been applied for,(ii)that the applicant is competent to conduct such a warehouse,(iii)that no cause exists by reason of which in the opinion of the prescribed authority the applicant should be deemed to be disqualified for holding a licence, and(iv)that the applicant has furnished such security as may be prescribed.
