(1)The Controller shall, on the application of any person and on payment by such person of a fee of two hundred and fifty rupees, grant to such person a dealer's license:Provided that the Controller may refuse to grant such a license to a person who is convicted of any offence in respect of mica under this Act or under Chapter XVII of Indian Penal Court (Central Act XLV of 1860) or under the Mines and Minerals (Regulation and Development) Act, [1957 (Central Act LXVII of 1957)] [Substituted by Rajasthan Act 43 of 1976.] or rules made thereunder.(2)Any person who has been refused a license by the Controller under the proviso to sub-section (1) may, within 30 days the order of the Controller, appeal to the Board of Revenue or such other authority as may be prescribed.(3)There shall be paid to the Controller in respect of every license granted under sub-section (1) an annual fee of one hundred and fifty rupees. Such annual fee shall be paid on the second day of January next following the date on which the license is granted and on the second day of January in each succeeding year.(4)If the fee payable under sub-section (3) in respect of any license is not paid within 60 days of the date on which it is required by that sub-section to be paid, such license shall cease to be in force.(5)If at any time a license granted under sub-section (1) is lost by the licensee or is destroyed, the license shall forth with report the fact in writing to the Controller and shall explain the circumstances in which the license has been lost or destroyed. Upon the receipt of the intimation the Controller shall make such inquiry as he may think fit, and if he is satisfied that the license has been lost or destroyed, he may issue a duplicate license on payment of a fee of five rupees by the licensee. Such a license shall be stamped with the word "duplicate".
