(3)The Board may issue a special [licence online under] [Substituted 'licence under' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).] this rule in Form C1, if it is satisfied with regard to the following matter, namely -(i)suitability of the applicant(ii)suitability of the site selected(iii)availability of raw materials(iv)availability of technical know-how(v)arrangements made for technical specification(vi)economic feasibility.
