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State of Rajasthan - Section

Section 3 in The Rajasthan Warehouses Rules, 1960

3. Application for licence.

(1)Applications for obtaining a licence under section 4 and for its renewal under section 6 shall be made to the prescribed authority in Form No. 1 and applications for issue a duplicate licence in Form No. 2. The application shall be signed by the applicant and he shall be bound to supply such additional information as may be required by the prescribed authority for the purpose of section 5.