Section 4 in The Orissa Cement Control Order, 1973
4. Issue of licence.
(1)Every application for a licence or for renewal thereof shall be made to the Licensing Authority in Form II.(2)Every person other than a cement producer or manufacturer [or the State Civil Supplies Corporation] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989 Notification No. 14106 - PL.IC. 32/89 dated 12.5.1989.] who is dealing in cement at the commencement of this Order shall apply for a licence within thirty days of such commencement.(3)The application for renewal of a licence shall be so made as to reach the Licensing Authority not less than thirty days before the date on which the licence is to be renewed :Provided that the Licensing Authority may entertain an application made either under Sub-clause (2) or Sub-clause (3) after expiry of the period of time mentioned therein if it is satisfied that the applicant was prevented by sufficient cause from submitting the application in time.(4)The Licensing Authority shall on receipt of an application for issue, re-issue or renewal of a licence, grant the applicant a licence in Form III, taking into consideration the following facts and circumstances, namely:(i)that there is need for a stockist in the locality;(ii)that the applicant is of sound financial capacity;(iii)that the applicant has got adequate experience of dealing in cement as a stockist;(iv)that the applicant enjoys good reputation;(v)that the applicant is recommended for appointment as a stockist by any cement producer; and(vi)that the application is in order.(5)Every licence issued, re-issued or renewed under this Order shall specify the place at which the stockist shall carry on business and be subject to such further restrictions, conditions and exceptions as the Licensing Authority may, from time to time, impose.
