Section 199(5) in The West Bengal Motor Vehicles Rules, 1989
(5)The licensing authority shall either grant or renew the licence including a supplementary licence, for a branch office, if any on Form L.Ag. II specifying the place or places where the business may be carried on, or refuse to grant or renew the licence :Provided that the licensing authority shall not refuse to grant or renew a licence or, a supplementary licence for a branch office applied for, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.
