Section 6(2) in Maharashtra Prohibition of Obscene Dance In Hotels, Restaurants and Bar Rooms and Protection of Dignity of Women (Working Therein) Act, 2016
(2)The licensing authority may, if it deems fit, grant the licence under this Act to such person, on payment of such fees and on such terms and conditions and subject to such restrictions as may be prescribed. The licencing authority may, after recording the reasons in writing, refuse to grant any such licence :Provided that, the licensing authority shall take a decision on the application within a period of one month from the date of the receipt of application complete in all respect.
