- [(a)] [ Substituted by G.S.R. 474(E), dated 24.7.1976 (w.e.f. 24.7.1976).] Subject to conditions laid down in sub-rule (3) of rule 9 and sub-rule (4) of rule 10, a license shall not be granted to any person under this Chapter unless the licensing officer is satisfied that the premises in respect of which license is to be granted are adequate and equipped with proper storage accommodation for avoiding any hazards for preserving the properties of insecticides in respect of which the license is granted.(b)In granting a license, the licensing officer shall have regard, among other things, to:(i)The number of licenses granted in the locality during any year; and(ii)the occupation, trade or business carried on by the applicant.
