(1)An application for grant of licence shall be made in Form A in Appendix III to the licensing authority which shall bear a court-fee label of rupees five. The application shall be accompanied by a treasury challan of having paid the prescribed fees in the Treasury under head "030-Stamps and Registration miscellaneous."(2)The licensing authority may in its discretion on being satisfied-(a)that the applicant is over 21 years of age;(b)that he is of good character; and(c)that he has passed the Higher Secondary Examination or High School Examination of Chhattisgarh Board of Secondary Education or an equivalent examination, grant a licence in Form B in Appendix III.(3)(a)Every licence shall be granted for a period of one year. The licence lee shall be Rs. 500.(b)On expiry of the licence, the licensing authority may renew the licence on payment of renewal fee of Rs. 100, The application for renewal shall be made at least 15 days before the expiry of the licence and shall be accompanied by a treasury challan of having paid the prescribed fee under head "0030-Stamps and Registration-Miscellaneous" and shall bear a court-fee label of Rs. 5 (Rupees five only).(c)The licence can be renewed for 3 years at a time if the applicant deposits renewal fee of Rs. 300 by a challan.(4)Omitted.(5)The Licensing Authority may refund the fees deposited under sub-rule 3 (a) or 3 (b) or 3 (c) above, if it decides not to grant or renew the licence and a claim for refund is lodged within three months from the date on which the rejection order is communicated to the applicant.(6)If a licence is lost, destroyed, defaced, torn or becomes illegible, the stamp vendor shall forthwith apply to the licensing authority for the grant of a duplicate licence. The application shall bear a Court-fee label of Rs. 5/- and be accompanied by a treasury challan of having paid a fee of Rs. 5 in the treasury under head "0030-Stamps and Registration-Miscellaneous.
