Section 22 in Registration and Licensing of Industrial Undertakings Rules, 1952
22. Concession in the grant of import licences to undertakings.
- The owner of an industrial undertaking in respect of which a licence or permission has been granted shall be eligible for the issue of licences or for the import of goods required by him for the construction or operation or for both construction and operation of his undertaking on such preferential basis as the Central Government may determine from to time to time. In determining this preference which may include such concession as the submission of one consolidation application in respect of the requirements from each currency area for all items shown as licensable to actual users submission of separate application for highly specialised items even though such items may not be shown as licensable to actual users and priority in the matter of import from different currency areas, the Central Government shall have due regard to the requirements of existing industrial undertakings.[Form A] [Substitued by S.R.O. 1856, dated 1st October, 1953]Prescribed under rule 3 of the Registration and Licensing of Industrial Undertaking Rules, 1952 (as revised)Application For Registration
