Section 6(2) in Marine Fishing Regulation Rules, 1980
(2)Where the application for the grant of licence is refused, the reasons for refusl shall be recorded in writing and a copy of the same along with the order or refusal shall be furnished to the applicant, where the order refusing the grant of licence has become final the security furnished and one half of the amount of fees paid by the applicant, shall be refunded to him.
