Section 6(2) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(2)On the receipt of such application, the Licensing Authority shall make such inquiry as he considers necessary for the grant of licence and if the Licensing authority is satisfied -(a)that the dealer or manufacturer of acid is suitable for the proper and safe transportation, storage and handling of the acid in respect of which the licence has been applied for;(b)that the applicant is competent to manage such shop dealing with business of acid;(c)that the applicant has paid the prescribed licence fee;(d)that the applicant fulfils or undertakes to fulfil such other conditions, as may be prescribed, from time to time by the State Government, being conditions for ensuring the proper and restricted sale of acid; and(e)that he has not been convicted by any court of law and is of sound mind;then, the Licensing Authority may grant the licence to the applicant after completion of inspection within one month from the date of application and in case Licensing Authority is not so satisfied, then after giving a reasonable opportunity to the applicant of being heard and after recording a brief statement of the reasons for refusal, he may refuse to grant the licence and furnish a copy of such statement to the applicant.
