Section 7(1) in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
(1)The licensing authority may refuse to grant a licence to any applicant if-(a)the application is defective in any respect;(b)the licence fee has not been paid;(c)the applicant does not undertake to manufacture or process the feed in conformity with the provisions of this Act;(d)the applicant is not solvent;(e)at any time his licence was cancelled; or(f)the applicant does not have the prescribed machineries.
