40. Procedure on expiration, suspension or cancellation of licence. - (1) A person licensed to store carbide shall, on the expiration, suspension of or cancellation of his licence, forthwith give notice to the District Authority of tile quantity of carbide in his possession and shall comply with any direction which the District Authority may, on the recommendation of the Chief Controller, give in regard to its disposal.
(2)The District Authority likely grant for a term not exceeding three months from the date of expiration, suspension or cancellation, as the case may be, a temporary licence for the storage of carbide actually held at the time of the issue of the temporary licence:Provided that-(a)where the expired, suspended or cancelled licence was granted by an authority, other than the District Authority, no temporary licence shall be granted without previous consent of such other authority;(b)the fee chargeable on a licence granted under sub-rule (2) shall bear the same proportion to the fee charged on the expired or cancelled or suspended licence as the period covered by the temporary licence bears to a full year.
