Section 102(4) in The Haryana Motor Vehicles Rules, 1993
(4)The State or Regional Transport Authority shall either grant the licence to the applicant (hereinafter referred to as the licence in this Chapter) in Form HR No. 42 or Form HR No. 43, 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 unless the applicant is given opportunity of being heard and the reasons for refusal are recorded and communicated to him in writing.
