(1)Every person intending to operate a barn for flue curing of Virginia tobacco shall apply to the Secretary or such other officer as may be authorized by the Chairman in this behalf for a licence for the ensuing year, five months before the commencement of operation of the barn, in any area, but not later than :(a)the 31st January in the States of Karnataka, [Orissa] [The word 'Orissa' inserted vide notification F.No.8-11-89 E.P.(Agri VI) published vide Gazette of India (Extraordinary) Part-II, section 3(i) dated 22-12-89 and came into force W.E.F.22-12-89.] and Tamil Nadu.(b)the 31st May in the states of Andhra Pradesh, Maharashtra and West Bengal; and(c)the 31st March in the states of Gujarat and Uttar Pradesh.
