Upon submission of an application in accordance with Rule 6, 7, 9 or 10 the premises in respect of which such application is made shall be deemed to be duly licensed, until the Chief Inspector has passed an order either granting or refusing to grant or renewal or amendment or transfer of the licence.[Explanation. - For the purpose of this rule, an application for the grant or renewal of a licence shall be deemed to have been duly made only if it is in the prescribed form and is filled in with all relevant particulars and is accompanied by a treasury challan as proof of payment of the fees in accordance with the Schedule annexed to Rule 6.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
