Section 4 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
4. Licence for working factory.
(1)Every person desiring to work a factory shall apply for a licence in Form 'A' to [the Assistant Director of Agriculture (Cash Crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer within the local limits of whose jurisdiction the factory is situated', by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] of the district in which the factory is situated. The application shall be accompanied by a treasury receipt evidencing the payment of licence fee of ten rupees in the treasury.(2)Subject to the provisions of the Act or of any conditions imposed thereunder a licence shall be granted In Form 'B' on payment of the licence fee aforesaid.(3)The licence shall remain in force for a period of one year from the date of its commencement, which shall be entered in the licence, on the expiry of the licence, the licensee may apply for a fresh licence which shall be granted as provided in sub-rule (2).(4)In the event of a licence being lost or destroyed a duplicate shall be issued by the issuing authority on payment of one rupee.
