Section 5 in The Gujarat Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2008
5. Licence for vendor.
(1)Every person desirous to carry on the business of sale in cotton seeds shall apply to the Controller for grant of licence in such form as may be prescribed.(2)Such application shall be accompanied by such fees and such other documents, as may be prescribed.(3)The Controller shall, after making such enquiry as he deems fit, either grant the application or reject it.(4)If the Controller grants the application, he shall issue a licence to carry on the business of sale in cotton seeds, subject to such terms and conditions and in such form as may be prescribed.
