Section 56 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
56. Refusal of license .-(1) The Chief Controller refusing to grant, amend, renew or transfer a license, shall record his reasons for such refusal in writing.
(2)A copy of the order containing the reasons for such refusal shall be given to the applicant on payment of a fee of rupees five paid in the manner specified in rule 11.
