6A. Grant of licence. - (1) On receipt of an application under Clause 5-A, the Licensing Officer may, if he is satisfied, having regard to the factors specified in Clause 6 that there is no objection to grant a licence to the applicant, grant the applicant a licence in Form "D" for operation of the proposed cold storage;
(2)Where having regard to the factors specified in Clause 6, the Licensing Officer is of the opinion that the applicant should not be granted the licence for operation of the proposed cold storage, he may after giving applicant an opportunity of being heard, refuse to grant the licence recording in writing reasons for such refusal and furnish a copy thereof to the applicant.(3)Where the applicant is refused a licence, the licence fee paid by the applicant with his application shall be refunded to him.
