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Beedi and Cigar Workers (Conditions of Employment) Act, 1966 4.Licences.- (1) Any person who intends to use or allow to be used any place or premises as industrial premises shall make an application in writing to the competent authority, in such form and on payment of such fees as may be prescribed, for a license to use, or allow to be used, such premises as an industrial premises. (2) The application shall specify the maximum number of employees proposed to be employed at any time of the day in the place or premises and shall be accompanied by a plan of the place or premises prepared in such manner as may be prescribed. (3) The competent authority shall, in deciding whether to grant or refuse a license, have regard to the following matters:-- (a) the suitability of the place or premises which is proposed to be used for the manufacture of beedi or cigar or both; (b) the previous experience of the applicant; (c) the financial resources of the applicant including his financial capacity to meet the demands arising out of the provisions of the laws for the time being in force relating to welfare of labor; (d) whether the application is made bona fide on behalf of the applicant himself or in benami of any other person; (e) welfare of the labor in the locality, the interest of the public generally and such other matters as may be prescribed. (4) (a) A license granted under this section shall not be valid beyond the financial year in which it is granted but may be renewed from financial year to financial year. (b) An application for the renewal of a license granted under this Act shall be made at least thirty days before the expiry of the period thereof, on payment of such fees as may be prescribed, and where such an application has been made, the license shall be deemed to continue, notwithstanding the expiry of the period thereof, until the renewal of the license, or, as the case may be, the rejection of the application for the renewal thereof. (c) The competent authority shall, in deciding whether to renew a license or to refuse a renewal thereof, have regard to the matters specified in sub-section (3). (5) The competent authority shall not grant or renew a license unless it is satisfied that the provisions of this Act and the rules made thereunder have been substantially complied with. (6) The competent authority may, after giving the holder of a license an opportunity of being heard, cancel or suspend any license granted or renewed under this Act if it appears to it that such license has been obtained by misrepresentation of fraud or that the licensee has contravened or failed to comply with any of the provisions of this Act or the rules made thereunder or any of the terms or conditions of the license. (7) The State Government may issue in writing to a competent authority such directions of a general character as that Government may consider necessary in respect of any matter relating to the grant or renewal of licenses under this section. (8) Subject to the foregoing provisions of this section, the competent authority may grant or renew licenses under this Act on such terms and conditions as it may determine and where the competent authority refuses to grant or renew any license, it shall do so by an order communicated to the applicant, giving the reasons in writing for such refusal.    |
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