(1)The Controller shall, on the application of any person and on payment by such person of a fee of two hundred and fifty rupees, grant to such person a dealer's license:Provided that the Controller may refuse to grant such a license to a person who is convicted of any offence in respect of mica under this Act or under Chapter XVII of Indian Penal Court (Central Act XLV of 1860) or under the Mines and Minerals (Regulation and Development) Act, [1957 (Central Act LXVII of 1957)] [Substituted by Rajasthan Act 43 of 1976.] or rules made thereunder.
