- Any manufacturer desiring a special licence to purchase or otherwise acquire rubber [(including imported natural rubber)] [Inserted by Notification No. G.S.R. 897(E), dated 12.12.2001 (w.e.f. 1.8.1955)] shall [apply online to the Board] [Substituted 'apply to the Board' by Notification No. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).]in Form D. If the Board approves, a licence may be issued in [Form E by online] [Substituted 'Form E' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).][40-A. [Instated by S.R.O. 2824, dated 30th August, 1957]Any manufacturer holding a special licence in Form E and desiring in an emergency to sell rubber acquired by him under that licence to another manufacturer holding a special licence in Form E, shall [apply online to the Board] in Form 'D1'.If the Board approves, a licence may be issued in [Form E1 by online] [Substituted 'Form E1' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).] for each such transaction.]
