Section 42 in The Delhi Narcotic Drugs Rules, 1985
42.
(1)Any authority empowered to grant any authorisation or a licence, permit or pass under any of these rules, may, in his discretion, either grant such authorisation, licence, permit or pass, as the case may be, applied for or by an order, in writing, refuse to grant such authorisation, licence, permit or pass.(2)A person whose application for any authorisation, licence, permit or pass has been refused, shall be entitled to be informed of the reasons upon which such refusal is based.(3)(a)An authorisation or licence, except the licence in Form D.D. 5, shall remain in force from the date of issue till the 31 March, next following on which date it shall expire unless renewed.(b)The licence in Form D.D. 5 shall remain in force from the date of issue till the 31st March of the 3rd year following on which date, it shall expire unless renewed.(c)The said licence may be renewed for a similar period on the application of the licence holder if the licensing authority is satisfied that the licensee has not violated any terms and conditions of the licence or any provision of Act or these rules.(d)All applications of renewal of the said licence in Form D.D. 5 shall be accompanied by a fee deposit receipt of Rs. 15/- (rupees fifteen only) or court fee stamp of Rs. 15/- (rupees fifteen only).(4)Every application for the renewal of the authorisation or licence, shall be submitted to the licensing authority at least two months before the commencement of the year of which renewal is required and shall be accompanied by a treasury challan showing payment of fee, if any, prescribed for the grant of the authorisation or the licence.(5)The authority empowered to grant a licence or authorisation, may renew it or refuse to renew it, on sufficient grounds after giving him a reasonable opportunity of being heard.(6)Every authorisation, licence, permit or pass granted under these rules, shall be held to have been granted personally to the person named therein.(7)It any holder of authorisation, licence, permit or pass dies before or during the currency of his authorisation, licence,permit or pass, it shall determine forthwith.
