Section 23 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
23. Refusal to grant licence.
- [(1) On receipt of the application from the contractor, and as soon as possible thereafter, the licensing officer shall investigate or cause investigation to be made and satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for licence.] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.](2)(i)Where the licensing officer is of opinion that the licence should not be granted, he shall after affording reasonable opportunity to the applicant to be heard, make an order rejecting the application.(ii)The order shall record the reasons for the refusal and shall be communicated to the applicant.
