(2)While laying down the criteria the Committee shall have regard to -(a)the production policy framed by the Board under sub-rule (1) of rule 33-A for the year for which licences are to be accorded for operation of barn.(b)the number of barns available for operation for curing of tobacco;(c)the number of barns for which licence is sought for operation by an applicant;(d)the experience of the applicant in flue curing of Virginia tobacco;(e)the conditions of a barn for which registration is sought ;(f)in case of renewal of a licence the conduct of the licence in complying with Act, these rules and regulations made under the Act and terms and conditions of licence or certificates of registration issued to the applicant, directions issued and stipulations laid down by the Board ;(g)such other related factors as the Committee may consider relevant for the purpose.
