Section 44(7) in The Wild Life (Protection) Act, 1972
(7)No application for the renewal of a licence shall be rejected unless the holder of such licence has been given a reasonable opportunity of presenting his case and unless the Chief Wild Life Warden or the authorised officer is satisfied that-(i)the application for such renewal has been made after the expiry of the period specified therefor, or(ii)any statement made by the applicant at the time of the grant of renewal of the licence was incorrect or false in material particulars, or(iii)the applicant has contravened any term or condition of the licence or any provision of this Act or any rule made thereunder, or(iv)the applicant does not fulfil the prescribed conditions.
