Section 5(4) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(4)The Chief Executive Officer shall consider all applications received by him. If he is satisfied, on making such further inquiry (if any) as he may deem fit, that any applicants were actively and lawfully engaged in or intending to carry on the specified trade, he shall include their names in the register to be maintained by him and inform the applicants accordingly. Every such registered person shall be eligible to get licence as provided in section 33.
