(a)Every application for the grant of renewal of a wholesale or retail licence for running a brick kiln with slack coal shall be made to the Licensing Authority in Form 'A' appended to this Order.(b)Every licence granted or renewed under this Order shall be in Form 'B' in the case of Coal Agent in Form 'C' and in case of Coal Depot Holder, in Form 'D' for running a brick kiln with slack coal and shall be subject to the conditions specified therein and such other conditions as the State Coal Controller or District Magistrate may prescribe from time to time.(c)An application for the renewal of a licence shall be so made as to reach the Licensing Authority before the date of expiry of the licence:Provided that the Licensing Authority may entertain an application within 30 days without any late fee and within 30 days on payment of a late fee of Rs. 10 after the date on which the licence expires, if it is satisfied that the applicant was prevented by sufficient cause from making the application in time. No application for renewal of a licence will be entertained after sixty days of the date of expiry of the licence under any circumstances.(d)If a licence granted under this Order is recorded is defaced, mutilated or destroyed, the fact shall be intimated in writing to the Licensing Authority and the Licensing Authority may, on application in this behalf and after such enquiry as it may deem fit, issue a duplicate licence.(e)The Licensing Authority may, for reasons to be recorded in writing, refuse to grant or renew or issue a duplicate licence:Provided that in case of such refusal the applicant shall be furnished with a copy of the order refusing to grant or renew the licence or to issue a duplicate licence.(f)Any person, aggrieved by an order of the Licensing Authority under the foregoing sub-clause, may, within a period of 30 days from the date of communication of the order of such refusal, appeal to the State Coal Controller. The decision of the State Coal Controller on such appeal shall be final.(g)A separate licence shall be obtained by a Coal Agent for each district and by a Coal Depot Holder or brick kiln owner for each separate place of business or brick kiln.(h)No person shall simultaneously hold licence to work as Coal Agent and Coal Depot Holder at one place.
