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State of Sikkim - Section

Section 23 in Sikkim Fire Services Act, 1981

23. Application for licence.

(1)Every application for licence shall be made in such form as may be prescribed and shall be disposed of within thirty days from the date of its receipt by the Gangtok Municipal Corporation or, as the case may be, by the Local Self Government Department, and if it is not disposed of within that period, the applicant shall not be liable to any penalties under this Act for the use of a building or place as a warehouse or workshop in respect of which the application was made, after the said period of thirty days, so long as such application is not refused by the Gangtok Municipal Corporation or, as the case may be, by the Local Self Government Department.
(2)On receipt of any such application for the grant of a licence, the Gangtok Municipal Corporation or, as the case may be, the Local Self Government Department, may grant or refuse the licence.
(3)A licence granted under this section shall be valid for the period of one year (specified therein) and may be renewed from time to time for such period and on payment of such fees not exceeding rupees fifty and on such conditions as may be prescribed.
(4)Where a grant of a licence or renewal of a licence is refused, the Gangtok Municipal Corporation or, as the case may be, the Local Self Government Department, shall record in writing the reasons for such refusal.
(5)Any person aggrieved by a decision of the Gangtok Municipal Corporation or, as the case may be, the Local Self Government Department, under this section may within thirty days from the date on which the decision is communicated to him prefer an appeal to an appellate officer who shall be a person nominated in this behalf by the State Government:Provided that the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(6)On receipt of an appeal under sub-section (s), the appellate officer shall after giving the appellant an opportunity of being heard, dis- pose of the appeal as expeditiously as possible.