(1)The licensing authority may, after making such enquiry as it thinks fit, grant a license in Form B to any person who applies for it under clause 4:Provided that a license shall not be issued to a person-(a)whose earlier license granted under this Order is under suspension, during the period of such suspension;(b)whose earlier license granted under this Order has been cancelled, within a period of one year from the date of such cancellation;(c)who has been convicted under the Essential Commodities Act, 1955 (10 of 1955) or any order issued thereunder within three years preceding the date of application.(2)When the licensing authority refuses to grant license to a person who applies for it under clause 4, he shall record his reasons for doing so.
