Section 4 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
4. Issue of licence.
(1)(a)Every application for the grant of a licence (Wholesale or retail) shall be made to the Licensing Authority in Form 'A' alongwith the [fee determined under clause] [Substituted by S.O. 217, dated 17.3.87].(b)Every licence issued under this order shall be in Form 'C' [x x x] [Deleted by S.O. 217, dated 17.3.87].(c)[ The Licence shall be valid for 20 years upto 31st March of the 20th year] [Substituted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3) for the following: - 'The licence shall be valid upto 31st March next'.] and(d)If a licence granted under this Order is defaced, lost or destroyed, the licensee shall forthwith inform the Licensing Authority who may, on application and on the payment of prescribed fee by the licensee, issue a duplicate licence.(2)A dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] may obtain a licence for any one or more trade articles mentioned in Schedule I.(3)A separate licence shall be necessary for each place of business.(4)Wholesale and retail licences of the same trade article shall not be obtained for the same place of business.(5)More than one licence for the same trade article at one place of business in the same or different names shall not be obtained.(6)[ In case of change of ownership of the shop during the currency of a licence, a new licence shall be issued. However, renewal/transfer will be automatic in case of inheritance.] [Inserted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3)]
