Section 9 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
9. Power to grant licence.
(1)Subject to any rules made under this Act, a Licensing Authority may on the application of a dealer and after making such inquiry as it thinks fit, grant a licence to him to sell "Khaddar" or "Khadi".(2)Where the Licensing Authority rejects an application for a licence, it shall record its reasons therefor.(3)Every licence shall be issued in such form, on such conditions and subject to such fees as may be prescribed.
