Section 8 in The U.P. Kerosene Control Order, 1962
8. [ One time Licence. [Substituted by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).]
- A licence granted under this order shall be one time licence and shall be valid unless cancelled by the licensing authority under this order:Provided that a licence granted before the commencement of the Uttar Pradesh Kerosene Control (Fourteenth Amendment) Order, 1994 shall be valid for a period for which it is granted and if the licencee at his option applies for one time licence before the expiry of period of validity of the existing licence, in that case, the proportionate fee of the remaining period of the existing licence, shall be adjusted towards the fee prescribed for one time licence.]
