Section 133(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)The Licensing Authority shall either grant the licence including a supplementary licence for a branch office if any, in Form C.G.M.V.R.-66 [L Ag P (Goods)] or C.G.M.V.R.-67 [L Ag S (Goods)] as the case may be specifying the place or places where the business may be carried on, or refuse to grant the licence :Provided that the Licensing Authority shall not refuse to grant a licence or a supplementary licence for a branch office applied for, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.
