Section 8(2) in Bihar Trade Articles (Licenses Unification) Order, 1984
(2)The Licensing Authority shall refuse to grant or renew a licence if-(a)the applicant is a minor or a lunatic or is of unsound mind; or(b)the applicant is an undischarged insolvent; or(c)three years period has not expired from the date of conviction of the applicant under the Essential Commodities Act, 1955 (Central Act 10 of 1955).
