(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.
