Section 5 in Himachal Pradesh Prohibition of Sale of Loose Cigarettes and Beedies and Regulation of Retail Business of Cigarettes and Other Tobacco Products Act, 2016
5. Registration for the purpose of retail business of tobacco products.
(1)Any person who is carrying on or intends to carry on retail business of cigarettes and other tobacco products, shall make an application to the Registering Authority in such form and in such manner and on payment of such fee as may be prescribed.(2)On receipt of application under sub-section (1), the Registering Authority shall, within a period of six months from the receipt of such application, grant Registration Certificate in such form, containing such particulars and such information as may be prescribed. The Registration Certificate shall be issued for a period of three years and may be renewed on payment of such fee and for such period and in such manner as may be prescribed.(3)If on security the Registering Authority is satisfied that the application submitted under sub-section (1) is not complete in all respect, he may reject the same after affording the reasonable opportunity of being heard to the person concerned.(4)The Registration Certificate shall be kept affixed in a conspicuous place in the premises in such manner as to be visible to everyone.(5)The Registration Certificate shall be non-transferable.
