(4)[A licensing officer may, after giving reasonable opportunity of being heard, to the applicant, refuse to grant any license.(4-A) No license to manufacture an insecticide shall be granted unless the licensing officer is satisfied that necessary plant and machinery, safety devices and first-aid facilities, etc.,exist in the premises where the insecticide is proposed to be manufactured.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]
