30. Grant of licence. - [(1)] Licences under that rules may be granted by the licensing authorities set forth in the First Schedule in the Forms specified for the purpose and on payment of a fee specified therein.
(2)[ The licensing authority shall grant licence under sub-rule (1) within a period of three months from the date of the receipt of documents duly completed for grant of licence under this Chapter.] [Rule 30 renumbered as sub-Rule (2) thereof and sub-Rule (2) inserted by G.S.R. 109(E), dated 28.2.1990. ]
