Section 4(4) in The Orissa Cement Control Order, 1973
(4)The Licensing Authority shall on receipt of an application for issue, re-issue or renewal of a licence, grant the applicant a licence in Form III, taking into consideration the following facts and circumstances, namely:(i)that there is need for a stockist in the locality;(ii)that the applicant is of sound financial capacity;(iii)that the applicant has got adequate experience of dealing in cement as a stockist;(iv)that the applicant enjoys good reputation;(v)that the applicant is recommended for appointment as a stockist by any cement producer; and(vi)that the application is in order.
