- [(1) An application for grant of license or renewal of license shall be made in form A to the Collector. The application shall be accompanied by a e-GRAS challan of having paid the prescribed fees in the treasury under head 0030.Provided that application for grant of license or renewal of license may also be made electronically in From AA.] [Substituted by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).](2)A license to be granted under sub-rule (3) of rule 20 shall be in form B. In case of person specified in clause (ii) and (iv) of sub-rule (3) of rule 20, it shall be granted to the person by name. In other cases the designation of the official only shall be entered therein.(3)The Collector before granting a license to any person shall ensure : (a) that the applicant is over 21 years of age;(b)that he is of good character; [***] [Deleted 'and' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).](c)that he has passed the Secondary examination or [an equivalent examination; and] [Substituted 'an equivalent examination' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).](d)[ that he is the bonafide resident of the State of Rajasthan.] [Added by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).](4)(a)Every license shall be granted for a period of one year in Form B. The license fee shall be Rs. 500.(b)The Collector may renew the license for one year on payment of renewal fee of Rs. 100. The application for renewal shall be made at least 15 days before the expiry of the license and shall be accompanied by a [e-GRAS challan of having paid the prescribed fees in the treasury under head 0030;] [Substituted 'treasury challan of having paid the prescribed fee under head 0030 Registration Stamps miscellaneous and shall bear a court fee label of Rs. 5 (Rupees five only);' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).](5)The licensing authority may refund the fees deposited under sub-rule 4(a) or 4(b) above, if it decides not to grant or renew the license and a claim for refund is lodged within three months from the date on which the rejection order is communicated to the applicant.(6)If a license is lost, destroyed, defaced, torn or becomes illegible, the stamp vendor shall forth with apply to the licensing authority for the grant of a duplicate license. The application shall bear a court fee label of Rs. 5 and be accompanied by a treasury [under head 0030.] [Substituted 'under head 0030-Registration and Stamps miscellaneous' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).]
