Section 9 in The Haryana Prohibition of Cow Slaughter Rules, 1972
9. Procedure for obtaining licence.
[Section 5] - (1) Any person desirous of obtaining a licence in Form F or having that licence renewed shall make an application in writing enclosing therewith a treasury challan of Rs. 25/- deposited in Haryana Government Treasury/or in a Scheduled Bank under "Head XXVIII - Animal Husbandry other Receipts - Other Receipts" to the Licensing Officer and the licence shall be granted or renewed as the case may be, unless the authority for reasons to be recorded, refuses the same.(2)In case of refusal to grant or renew the licence, the fee deposited by the applicant shall be refunded to him.
