(1)The licensing authority refusing to renew a licence shall record the reasons for such refusal in writing.(2)The licensing authority shall refuse to renew a licence if such licence can be revoked in accordance with the Act or these rules.(3)A brief statement of reasons for refusal to renew a licence shall be given to the holder of the licence on demand unless in any case the licensing authority is of the opinion that it shall not be in public interest to furnish such statement.(4)Where the renewal of the licence is refused, the fee paid for the renewal shall be refunded to the licence holder after deducting the proportionate fee for the period beginning from the date from which the licence was to be renewed up to the date from which renewal thereof is refused.(5)Before refusing the renewal of a licence under the rule, the holder of the licence shall be given an opportunity of being heard.
