Section 6 in The U.P. Kerosene Control Order, 1962
6. Number of and criteria for licences.
- [(i) The Licensing Authority shall, subject to the orders of the State Government issued in this behalf, grant such number of licences of each category as he may consider necessary for securing equitable distribution and availability at fair prices of Kerosene.] [Substituted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.](ii)A licence in Form III shall be granted only to a person who is appointed as agent by an oil company.[(ii-a) A licence in Form III-A shall be granted to a person holding a licence in Form III, a co-operative society, a company or corporation or any other body owned or controlled by the State Government, or to any person having experience of Kerosene business at places at which no agent has been appointed.] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.](iii)A licence in Form IV shall be granted keeping in view the experience and extent of kerosene business carried on by the applicant, and also his previous conduct.(iv)[ A licence in Form IV shall not be granted [***] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.] to a licensee holding licence in Form III or III-A or to a member of his family or benami or to any other applicant for the same premises in which a licence in Form III or III-A has already been granted.]
