Section 19(6) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(6)No application for the issue or renewal of a licence shall be rejected unless-(a)the applicant or, as the case may be, holder of the licence has been given a reasonable opportunity of showing cause against the proposed action and(b)the controller is satisfied that-(i)the application has not been made within the time specified in this section, or(ii)the applicant has made any statement in, or in relation to, the application for the issue or renewal of the licence which is incorrect or false in material particulars, or(iii)the applicant has contravened any provision of the Central Act or of this Act, or this Act or order made under the Central Act, or this Act.
