Section 7(3) in Bihar Deed Writers Licensing Rules, 1996
(3)If the licence issuing authority has reason to believe that licence cannot be issued to the applicant under any sub-rule of Rule 7 the authority shall after recording reasons inform the refusal of application.Applicant shall have right to appeal against the order of licence issuing authority before Inspector-General of Registration within 30 days of the order of refusal of application.
