Section 24 in The Information Technology Act, 2000
24. Procedure for grant or rejection of licence.-
The Controller may, on receipt of an application under sub-section(1)of section 21, after considering the documents accompanying the application and such other factors, as he deems fit, grant the licence or reject the application:Provided that no application shall be rejected under this section unless the applicant has been given a reasonable opportunity of presenting his case.
