Section 6(3) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(3)Every licence granted under this Section shall be valid for the period, as may be prescribed by the Government, and may, on an application made to the Licensing Authority, be renewed from time to time by the Licensing Authority for such period and on payment of such fee and on such conditions, as may be prescribed by the State Government from time to time and where the Licensing Authority refuses to renew a licence, he shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant:Provided that no order refusing to renew a licence shall be made, unless the applicant is given a reasonable opportunity of being heard.
