Section 9(2) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
(2)(i)Where the Licensing Officer is of the opinion, that the licence should not be issued, 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.
