17. Refusal of licence and manner of communicating the order .-(1) If the licensing authority is satisfied that the applicant does not fulfil the conditions laid down in section 8 of the Act, it may, after giving the applicant a reasonable opportunity of being heard against the proposed refusal of licence, by order setting out the reasons therein, refuse to grant the licence.
(2)Every order refusing to grant a licence under section 8, shall be communicated to the applicant by sending a copy of the order by registered post to the address given in the application.(3)A copy of the order shall also be conspicuously displayed on the notice board of the licensing authority.
