(8)(a)In registering or renewing the registration or refusing to register or renew the registration of a person as a curer of Virginia tobacco, regard shall be had to -(i)the equipment and other facilities which the applicant has and the experience of the applicant in curing Virginia tobacco;(ii)the production policy of the Board regulating production;(iii)the total quantity of tobacco expected to be cured in a particular region;(iv)the total number of persons seeking registration as curers; and(v)such other factors as the Committee may deem fit.(b)In renewing or refusing to renew registration as a curer, in addition to the matter mentioned in clause (a) regard shall be had also to whether the registers required to be submitted by the curer are being maintained and submitted or not, and his past conduct in complying with the provisions of the Act, these rules, any regulations of the Board, conditions of registration and stipulations that may be made by the Board from time to time.
