Section 4(1) in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
(1)The Authority appointed under sub-section (2) of Section 3 of this Act shall grant or refuse to grant the license or permit and also issue or renew the same as applicable. If the License or Permit is decided not to be granted it shall not be incumbent on the government to inform the applicant the reasons thereof.
