Section 7(2) in The Bihar Saw Mills (Regulation) Act, 1990
(2)On receipt of the application under sub-section (1), the Licensing Officer may after making such enquiry, as it may deem fit:-(i)grant the licence; or(ii)by order in writing for reason in brief to be stated therein, refuse to grant the licence:Provided that no order refusing to grant the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.
