Section 6(iv) in The U.P. Kerosene Control Order, 1962
(iv)[ A licence in Form IV shall not be granted [***] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.] to a licensee holding licence in Form III or III-A or to a member of his family or benami or to any other applicant for the same premises in which a licence in Form III or III-A has already been granted.]
