Section 5(3) in The Delhi Prevention of Food Adulteration Rules, 2002
(3)The acknowledgment of the application form when issued by the licensing authority on expiry of thirty days shall be deemed to be the licence, when application form, complete in all respects, has been filed with the licensing authority and nothing adverse has been heard from the licensing authority within said period of thirty days :Provided that the licenisng authority may within thirty days from the date on which the application was filed in his office call for such information as is declared to be essential in the application for this purpose and on the failure of the applicant to furnish those details the licensing authority shall be at liberty to reject the request for grant of licence.
