4. Application for, and grant and refusal of licence.
(1)Every application for a licence under section 3 shall be made to the competent authority and shall be in the prescribed form.(2)Subject to such conditions and restrictions as may be prescribed, if the competent authority is satisfied that -(a)the fruit nursery is suitable for the proper propagation of the fruit plant or fruit plants in respect of which the licence has been applied for;(b)the applicant is competent to conduct or establish such a fruit nursery;(c)he fulfils any other conditions notified by the competent authority in this behalf; and(d)the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security, if any, such authority may grant a licence to the applicant for conducting or establishing a fruit nursery in accordance with the terms of the licence and the provisions of this Act and the rules thereunder.(3)Every licence granted under this section shall be valid for the prescribed period and may, on application and payment of the prescribed fee, be renewed, from time to time by the competent authority and for the prescribed period, provided the other conditions in sub-section (2) continue to be fulfilled.(4)If the competent authority refuses to grant or renew a licence under this section, it shall record its reasons for such refusal in writing and communicate a copy of its order to the applicant.
