(1)Any person desiring to undertake planting or replanting of rubber shall apply to the Board in Form F.(2)The Board shall consider all applications and may grant to such applicants as it thinks fit licences in Form G for planting and in Form I for replanting in respect as it thinks fit licences in Form G for planting and in Form I for replanting in respect of the whole or any part of the area asked for or may refuse to grant a licence.(3)[ The licence specifying the area of planting or replanting shall be issued for a calendar year or part thereof.] [Substituted by S.R.O. 2905, dated 5th September, 1957.](4)Any right of planting of rubber granted by a licence shall be deemed to be attached to such land and shall not be transferable apart from the land on which such right is permitted to be exercised.(5)Every holder of a licence shall, at such times as the Board may from time to time require, furnish or the Board a return giving the areas newly planted or replanted during that period in pursuance of such licence together with such other particulars as may be required for the purpose of the Act.
