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State of Uttar Pradesh - Section

Section 24 in The U.P. Narcotic Drugs Rules, 1986

24. Application for dealer's licence.

- For a dealer's licence in Form NDPS-I any person may apply to the Collector stating in his application his name, full address, complete description of his business .premises along with address thereof and the details of payment of licence fee. No licence shall be granted to any unregistered firm or company. After such enquiry as he may deem necessary, the Collector may grant or refuse to grant such a licence. In the case of refusal of a licence the Collector shall record reasons for doing so.