Section 7(1) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(1)On receipt of the application under Sub-section (1) of Section 6, the Licensing Officer may, after making such enquiry as it may deem fit;(i)grant the licence; or(ii)by order in writing for reasons to be stated therein refuse to grant the licence :Provided that no order refusing to grant the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.
