Section 8(3) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(3)The Licensing Authority shall also refuse to grant a licence for a particular trade article, if-(a)a licence has already been issued to another dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] at the same place of business for the trade article for which the applicant has applied for; or(b)the applicant has applied for both wholesale and retail licence for the same trade article.
