Section 13(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)The Licensing Authority after making such inquiries, as he/she may deem fit, may grant or renew the Licence and shall issue such licence in Form 9 or refuse to grant or renew the Licence :Provided that the Licensing Authority shall not refuse to grant or renew a Licence for the whole or part of the area applied for without giving an opportunity of hearing to the applicant and without recording the reasons for refusal in writing and communicating the reasons for refusal in writing to the applicant.
