Section 103(3) in The Bihar Motor Vehicles Rules, 1992
(3)The licensing authority shall either grant or renew the licence including a supplementary licence for branch offices, if any, in the form prescribed under Rule 73, specifying the place or places where the business may be carried on, or refuse to grant or renew the licence:Provided that the licensing authority shall not refuse to grant or renew, the licence or a supplementary licence for a branch office, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.
