Section 5 in The Lubricating Oils And Greases (Processing, Supply and Distribution Regulation) Order, 1987
5. Application for grant or renewal of a licence.
(1)Any person desiring to carry on the business of a processor shall make an application to the competent authority in Form 1 appended to this Order for the grant or renewal of a licence, together with a fee of rupees twenty-five.(2)On receipt of an application under sub-clause (1) the competent authority after making such enquiry as it considers necessary, shall by order in writing, either grant or renew the licence in Form 2 or refuse to grant or renew the same.(3)Where the competent authority refuses to grant or renew a licence it shall record the reasons for so doing and a copy of the reasons so recorded shall be furnished to the applicant.(4)In granting or refusing to grant or renew a licence the competent authority shall have regard to matters such as the following, namely,-(a)the existing or proposed facilities for manufacturing and testing lubricant and grease;(b)the availability of base stocks, raw materials and additives for manufacturing lubricant and grease; and(c)the types and specifications of lubricant and grease which the processor is manufacturing or proposing to manufacture.(5)All existing processors shall obtain the licence under this Order within six months of the commencement thereof.(6)An application for the renewal of licence shall be made three months before the date of expiry of the existing licence.(7)Every licence granted under this Order shall remain valid, unless renewed for a further period of five years, till the end of five years from the date of its issue or till it is cancelled under clause 6, whichever is earlier.
