Section 7 in The U.P. Kerosene Control Order, 1962
7. Form and conditions of licence.
- A licence granted under this Order shall be in Form III [in the case of an agent, in Form 111-A in the case of a distributor] [Substituted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990, for the words 'in the case of an agent'.] and in Form IV in the case of retail dealer and in each case shall be subject to the conditions stated therein:[Provided that for a person who is appointed to run a fair price shop in accordance with the orders in force no licence in Form IV shall be necessary, but he shall during the subsistence of such appointment be deemed to be a licensee in Form IV and bound by all the terms and conditions applicable to a licensee holding licence in Form IV under this Order.] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.]
