(6)On receipt of the application under sub-rule [(3)] [Substituted by Notification No. A-5-2-96-ST-V(8), dated 9-2-99 (w.e.f. 9-2-99.).] the Licensing Authority may, if it is satisfied after making such enquiry, as it deems fit, that the turnover or taxable turnover as the case may be, and other particulars given in the application are correct and complete, admit the application and if the amount of fee deposited by a registered dealer under sub-rule (4) is found to be in accordance with the provisions of sub-rule (2) it shall grant him a licence in Form 2.
