(9)On receipt of an application for the renewal of any permit or for the issue of duplicate certificate of registration or for assignment of a new registration mark in respect of a vehicle which is held under the said agreement, the appropriate authority may, subject to the other provisions of this Act,(a)in a case where the financier has refused to issue the certificate applied for, after giving the applicant an opportunity of being heard, either(i)renew or refuse to renew the permit, or(ii)issue or refuse to issue the duplicate certificate of registration, or(iii)assign or refuse to assign a new registration mark;(b)in any other case,(i)renew the permit, or(ii)issue duplicate certificate of registration, or(iii)assign a new registration mark.
