Section 119(4) in Occupational Safety, Health and Working Conditions Code, 2020
(4)Where the authority referred to in sub-section (1) is satisfied that the common licence may be issued in respect of a factory, industrial premises for beedi and cigar work and for engaging contract workers or any combination thereof or single licence for any one of them under this Code, such authority shall issue a licence electronically within forty-five days of the receipt of application failing which the licence shall be deemed to be issued and shall be auto generated and the responsibility of such failure shall be on such authority:Provided that where the licence is deemed to be issued, no further inquiry shall be made:Provided further that the form of licence shall, as far as practicable, be similar throughout India:Provided also that where such authority rejects the application he shall assign the reason for such rejection.
