Section 9(6) in The Dangerous Machines (Regulation) Act, 1983
(6)No application for the renewal of a licence for the manufacture, or for the carrying on the business as a manufacturer, of a dangerous machine shall be rejected unless(a)the holder of such licence has been given a reasonable opportunity of presenting his case; and(b)the Controller is satisfied that(i)the application for such renewal has been made after the expiry of the period specified therefor:Provided that an application for the renewal of a licence made after the expiry of the specified period may be entertained on payment of such late fees, not exceeding one hundred rupees, as may be prescribed;(ii)any statement made by the applicant at the time of the issue or renewal of the licence was incorrect or false in material particulars;(iii)the applicant has omitted or failed to manufacture any dangerous machine in accordance with the prescribed standards; or(iv)the applicant has contravened any term or condition of the licence or any provision of this Act, or any rule or order made thereunder or of any law for the time being in force in so far as such law prohibits the bringing into or taking out of India, any dangerous machine.
