96. [ Application for compulsory licence, etc [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 96 (w.e.f. 1.1.2005).]
.-An application to the Controller for an order under section 84, section 85, section 91 or section 92 or section 92-A shall be in Form 17, or Form 19, as the case may be. Except in the case of an application made by the Central Government, the application shall set out the nature of the applicant's interest and terms and conditions of the licence the applicant is willing to accept.]
