Section 7(1) in The Foreign Trade (Regulation) Rules, 1993
(1)The Director General or the licensing authority may for reasons to be recorded in writing, refuse to grant or renew a [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] if--(a)the applicant has contravened any law relating to customs or foreign exchange;(b)the application for the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] does not substantially conform to any provision of these rules;(c)the application or any document used in support thereof contains any false or fraudulent or misleading statement [or where any person makes or abets or attempts to make any export or import in contravention of any provision of the Act or any rules and orders made thereunder or the Policy] [Inserted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).];(d)it has been decided by the Central Government to canalise the export or import of [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] and distribution thereof, as the case may be, through special or specialised agencies;(e)any action against the applicant is for the time being pending under the Act or rules and Orders made thereunder;(f)[ the applicant is or was a partner in a partnership firm(including a limited liability partnership) or is or was a Director or a company or a proprietor ship firm having controlling interest against which any action is for the time being pending under the Act or rules and Orders made thereunder;] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).](g)the applicant fails to pay any penalty imposed on him under the Act;(h)the applicant has tampered with a [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).];(i)the applicant or any agent or employee of the applicant with his consent has been a party to any corrupt or fraudulent practice for the purposes of obtaining any other [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).];(j)the applicant is not eligible for a [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] in accordance with any provision of the Policy;(k)the applicant fails to produce any document called for by the Director General or the licensing authority;(l)in the case of a [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] for import, no foreign exchange is available for the purpose;(m)the application has been signed by a person other than a person duly authorised by the applicant under the provisions of the Policy;(n)[ the applicant has attempted to obtain or has obtained or has erroneously claimed Terminal Excise Duty, duty drawback, cash assistance benefits admissible to Importer-exporter Code holder or any other similar benefits from the Central Government or any agency authorised by the Central Government in relation to exports made by him on the basis of any false, fraudulent or misleading statement or any document which is false or fabricated or tampered with.] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]
