Section 4D(1) in The U.P. Cement Control Order, 1973
(1)The Licensing Authority may grant or for reasons to be recorded refuse to grant or renew a licence:Provided that if the Licensing Authority fails to communicate refusal of an application for the grant of a new licence within 6 months of its receipt then the applicant shall be deemed to have been granted the licence and he shall be entitled to deal in cement.
