Section 5A(2) in The Maharashtra Public Conveyance Act, 1920
(2)The State Government may on an application by any person aggrieved by an order passed by the Commissioner of Police refusing to grant or renew a licence in his favour, made to it within sixty days from the date of receipt of such order, or at any time suo motu, call for and examine the records of the case for the purpose of satisfying itself as to the legality or propriety of any order passed by the Commissioner of Police under this section, and, after giving a reasonable opportunity of being heard to the person concerned, pass such order in reference thereto as it thinks fit.]
