Section 76 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
76. Grant of licence etc. - Section 10(1)(b).
(1)Any officer empowered to grant a licence, permit or pass under any of these rules may in his discretion either grant the licence, permit or pass as the case may be applied for or by an order in writing refuse to grant such a license, permit or pass.(2)A person whose application for any licence, permit or pass has been refused shall not be entitled to be informed of the reasons upon which such refusal is based.(3)A licence shall remain in force from the date of issue till the 31st March next following on which date it shall expire unless renewed.(4)Every application for renewal of licence shall be submitted to the Excise and Taxation Officer of the district concerned at least two months before the commencement of the year for which it is required and shall be accompanied by a treasury challan showing payment of fee prescribed for the grant of such licence.(5)The officer empowered to grant a licence, may renew the licence or on sufficient cause shown refuse to renew it after giving him a reasonable opportunity of being heard.(6)Any licence or permit granted under these rules may be revoked or suspended by the licensing authority if the holder or any person in his employ is found to have committed a breach of the conditions thereof or any of the provisions of these rules, or has been convicted of an offence under the Narcotic Drugs and Psychotorpic Substances Act, 1985 or under any law for the time being in force relating the excise, revenue or of any offence under the Indian Penal Code:Provided that such revocation or suspension shall not be made until the holder of the licence or permit has been given a reasonable opportunity of showing cause against the action proposed to be taken.(7)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.(8)Every licence or permit granted under these rules shall be held to have been granted personally to the person named therein, and shall not be transferable.(9)If any licensee or permit-holder dies before or during the currency of his licence or permit his licence or permit shall forthwith stand determined :Provided that the Excise Commissioner may in his discretion continue any such licence or permit in force in favour of the legal representative of the deceased licensee or permit-holder.
