Section 4 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
4. Issue of Licence.
- [(1) Every application for a licence shall be made to the Licensing Authority in Form 'A' and the Licensing Authority shall take decision in this respect within thirty days.] [Substituted by Notification No. Bha. Sa.-151/XXIX-Kha-11-Compo.-La. 80-91, dated 21st January, 1992, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 21st July, 1992.](2)Every licence under this Order shall be in Form 'B' in the case of a wholesaler, manufacturer or producer, in Form 'D' in the case of a retailer and in Form 'E' in the case of a Commission Agent, [and in Form 'F' in the case of a bulk-consumer.] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.]
