Section 4 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
4. Application for licence.
(1)Application for grant of licence under subsection (1) of Section 6 shall be made in duplicate in form 2 which shall invariably be signed by the applicant: Provided that the applicant shall be bound to furnish according to the provisions of the Act and these Rules such additional information as may be required by the Licensing Authority.(2)Where an applicant wants licence for more than one cold storage, he shall for each cold storage submit separate application.(3)Applications under sub-rules (1) and (2) shall be accompanied with the original challan wherein the specified licence fee deposited under sub-rule (2) of Rule 5 shall be mentioned.
