Section 4 in The Maharashtra Casinos (Control and Tax) Act, 1976
4. Application for licence for casino and grant or refusal of such licence.
(1)Every person desiring to obtain a licence referred to in sub-section (1) of section 3 shall make an application in writing to the State Government, in such form and manner as may be prescribed.(2)On receipt of such application, the State Government may, after making such inquiry as it considers necessary, by order in writing, either grant the licence or refuse to grant the licence without assigning any reasons:Provided that, where the State Government refuses to grant a licence, it shall put on its record a brief statement of the reasons for such refusal.(3)The fees on payment of which, the period for which, and the conditions subject to which, a licence may be granted shall be such as may be prescribed.(4)The State Government may, on application made to it, renew the licence granted under this Act, on payment of the fee prescribed for renewal of a licence or refuse to renew any such licence without assigning any reasons; but the reasons for such refusal shall be stated on its record.
