Section 4(1) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(1)(a)Every application for the grant of a licence (Wholesale or retail) shall be made to the Licensing Authority in Form 'A' alongwith the [fee determined under clause] [Substituted by S.O. 217, dated 17.3.87].(b)Every licence issued under this order shall be in Form 'C' [x x x] [Deleted by S.O. 217, dated 17.3.87].(c)[ The Licence shall be valid for 20 years upto 31st March of the 20th year] [Substituted by S.O. 109, dated 30.8.1995, Rajasthan Government Gazette Extraordinary Part 4(ga)(2), dated 1.9.1995, page 179 (3) for the following: - 'The licence shall be valid upto 31st March next'.] and(d)If a licence granted under this Order is defaced, lost or destroyed, the licensee shall forthwith inform the Licensing Authority who may, on application and on the payment of prescribed fee by the licensee, issue a duplicate licence.
