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State of Bihar - Section

Section 23 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

23. Refusal to grant licence.

(1)On receipt of the application from the contractor and as soon as possible thereafter, the Licensing Officer shall investigate or cause investigation to be made to satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for a licence. [Substituted by S.O. 1940, dated 15th December, 1976.]Note. - Old sub-rule (1) of Rule 23 runs as under:
"(1) On receipt of application, and as soon as possible thereafter, the licensing officer shall make such enquiry as he considers necessary, to satisfy himself about the eligibility of the applicant for a licence."
(2)
(i)Where the licensing officer is of opinion that the licence should not be granted, he shall, after affording reasonable opportunity to the applicant to be heard, make order rejecting the application.
(ii)The order shall record the reasons for the refusal and shall be communicated to the applicant.