4. [ Licensing authority. [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.]
- The authority having power to grant license under this Act (hereinafter referred to as the licensing authority) shall be the District Magistrate:Provided that the State Government may, by notification in the Gazette, confer upon an Officer, notified by the State Government for this purpose, for the whole or any part of the State, such of the powers of the licensing authority under this Act, as it may specify in the notification, either concurrently with or to the exclusion of the District Magistrate.Provided further that where any of such powers are exercisable concurrently by the District Magistrate and an Officer, notified by the State Government for this purpose, each of them shall keep the other informed of all orders passed by them, and in case of difference of opinion between them on any matter a reference shall be made to the State Government whose decision shall be final.]
