(5)In licencing a person to construct a barn, regard shall be had to the following matters, namely:(i)the total number of barns available in the state or region ;(ii)the place where the barn is proposed to be constructed; the demand for Virginia tobacco both internal and external;(iii)present and anticipated demand in future of that particular area or region;(iv)where the barn is proposed to be constructed, the past experience of the person in operating a barn;(v)the occupation and the number of barns already possessed by the person who intends to construct the barn.
