19. Refusal of licence .-(1) If the licensing authority is satisfied that the conditions mentioned in the proviso to sub-section (5) of section 9 of the Act are not attracted, it shall renew the licence.
(2)If the licensing authority is of the opinion that the licence should not be renewed in view of the fact the conditions mentioned in the proviso to sub-section (4) of section 9 are attracted, it may, after giving the applicant a reasonable opportunity of being heard against the proposed refusal of renewal of the licence, by order setting out the reasons therein, refuse to renew the licence.(3)Every order refusing to renew the licence under the proviso to sub-section (5) of section 9 shall be communicated to the applicant by sending a copy of the order by registered post to the address given in the application for renewal.
