(1)If the licensing authority [or Central License Approving Authority, as the case may be] [Inserted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992).] after such further enquiry, if any, as he may consider necessary, is satisfied that the requirements of the Rules under the Act have been complied with and that the conditions of the license and the rules under the Act will be observed, he [shall issue a license under this Part] [Substituted by G.S.R. 119(E), dated 11.3.1996 (w.e.f. 11.3.1996).].(2)If the licensing authority [or Central License Approving Authority, as the case may be,] [Inserted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992).] is not so satisfied, he shall reject the application and shall inform the applicant of the reasons for such rejection and of the conditions which must be satisfied before a license can be granted and shall supply the applicant with a copy of the inspection report.
