4A. Grant of permission. - (1) On receipt of an application under Clause 3-A the Licensing Officer may, if he is satisfied having regard to the factors specified in Clause 4 that there is no objection to grant permission to the applicant, grant the applicant permission in Form P for construction of cold storage.
(2)Where having regard to the factors specified in Clause 4, the Licensing Officer is of the opinion that the applicant should not be granted permission, he may, after giving the applicant an opportunity of being heard, refuse to grant the permission, recording in writing the reasons for such refusal and furnish a copy thereof to the applicant, and(3)Where the applicant is refused permission, the application fee paid by the applicant with his application shall not be refunded to him.
