Section 4(5) in The Sailing Vessels (Members Of Crew) Rules, 1967
(5)Where a permit or an identity card is refused under these rules or where such permit or identity card is granted for a period less than [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] the Issuing Authority shall inform the applicant in writing stating the reasons therefore and in the case of refusal shall return to the applicant the fee paid by him.
