Section 4 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
4. Application for and grant of Licence.
- An application for licence under sub-paragraph (i) of paragraph 3 shall be made to the licencing authority in Form 'A' and the licensing authority shall grant licence in Form 'B' on payment of a fee of Rs. 100/- (Rupees one hundred) in non-judicial stamp within thirty days, if the application is found to be in order,(2)Every licence granted under sub-paragraph (ii) shall be subject to such conditions as may be specified therein and to such other conditions as the licensing authority may impose from time to time for the sake of fair distribution of cooking gas.(3)Every licence granted under sub-paragraph (i) shall be valid up to the 31st of December next following the date of issue and may be renewed for a period not exceeding three years at a time on an application made in this behalf to the licensing authority before the expiry of the period of validity of the licence and on payment of a fee in non-judicial stamp at the rate of Rs. 100/- (Rupees one hundred) per year; provided that the period of validity of a licence shall not be deemed to have expired, if an application for its renewal made in accordance with the provisions of this sub-paragraph is pending with the Licensing Authority.(4)If a licence is defaced, mutilated, lost or destroyed, the licensing authority may, after making such enquiry as he deems necessary, issue a fresh licence in place thereof on payment of a fee of Rs. 100/- (Rupees one hundred) non-judicial stamp and thereupon the licence so defaced, mutilated, lost or destroyed shall be deemed to have been cancelled.
