(1)Every person intending to operate a barn for flue curing of Virginia tobacco shall apply to the Secretary or such other officer as may be authorized by the Chairman in this behalf for a licence for the ensuing year, five months before the commencement of operation of the barn, in any area, but not later than :(a)the 31st January in the States of Karnataka, [Orissa] [The word 'Orissa' inserted vide notification F.No.8-11-89 E.P.(Agri VI) published vide Gazette of India (Extraordinary) Part-II, section 3(i) dated 22-12-89 and came into force W.E.F.22-12-89.] and Tamil Nadu.(b)the 31st May in the states of Andhra Pradesh, Maharashtra and West Bengal; and(c)the 31st March in the states of Gujarat and Uttar Pradesh.(2)The licence obtained for operation of a barn has to be renewed every year and unless so renewed, shall cease to be effective on the expiry of the year for which it is granted. The application for such renewal shall be made in the same manner as that for fresh application.(3)Every application for licence or for renewal for licence for operation of a barn shall be in Form 25 and shall contain all the particulars specified therein and shall also be accompanied by a fee of rupees ten for every barn.(4)Where any person is licenced by the Board for operation of a barn he shall be given a licence in Form 26.
