(1)Before granting a licence the prescribed authority shall satisfy itself,-(a)that the warehouse is suitable for proper storage of the class or classes of goods in respect of which the licence has been applied for;(b)that the applicant is competent to conduct such a warehouse;(c)that the applicant has paid the fee prescribed for the licence and has also paid the prescribed security, if any; and(d)that there is no other cause or reason for which the applicant for the licence may, in the opinion of the prescribed authority, be deemed to be disqualified;(2)The State Government may, by notification in the Official Gazette add to or alter the conditions under which a licence is granted to a warehouseman under this section.
