39A. Licence to acquire rubber for processing and for selling rubber so acquired.
(1)Every person who wants a special licence to acquire rubber [(including imported natural rubber)] [Inserted by Notification No. G.S.R. 897(E), dated 12.12.2001 (w.e.f. 1.8.1955)] for processing or to sell the rubber so acquired after processing or otherwise shall [apply online to] [Substituted 'apply to' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).] the Board for a licence in Form B1.(2)Every such application shall be accompanied by a project report in cases where processing units are yet to be established.(3)The Board may issue a special [licence online under] [Substituted 'licence under' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).] this rule in Form C1, if it is satisfied with regard to the following matter, namely -(i)suitability of the applicant(ii)suitability of the site selected(iii)availability of raw materials(iv)availability of technical know-how(v)arrangements made for technical specification(vi)economic feasibility.(4)The special licence issued under this rule shall be numbered and shall not be transferable.(5)No application for a special licence under this rule made by a person who was processing rubber before the commencement of the Rubber (Amendment) Rule 1974 shall be rejected by the Board except for special reason to be recorded in writing.
