Section 8(1) in The Antiquities And Art Treasures Act, 1972
(1)On receipt of an application for the grant of a licence under section 7, the licensing officer may, after holding such inquiry as he deems fit, grant a licence to the applicant having regard to the following factors, namely:—(a)the experience of the applicant with respect to trade in antiquities;(b)the village, town or city where the applicant intends to carry on business;(c)the number of persons already engaged in the business of selling, or offering for sale of antiquities in the said village, town or city; and(d)such other factors as may be prescribed:Provided that no licence shall be granted to the applicant if he is convicted of an offence punishable under the Antiquities (Export Control) Act, 1947 (31 of 1947) unless a period of ten years has elapsed since the date of the conviction.
