Section 15(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)On an application being made to the State Government in the prescribed form and manner, the licence shall be granted:Provided that the State Government may refuse to grant licence in respect of a factory if-(a)it has already cancelled or refused to renew a licence previously granted; or(b)no application was made to renew, for the preceding crusing year a licence previously granted.
