Section 7 in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
7. Power to refuse to issue certificate.
- If the Sub-Divisional Officer [an affiar authorised] [Words Substituted for the words 'the District Magistrate, South 24-Parganas, or the Additional District magistrate, South 24-Parganas, authorised by the District Magistrate, South 24-Parganas,' by W.B. Act 35 of 2012.] authorised by the District Magistrate, South 24-Parganas, under clause (b) of section 5, as the case may be (hereinafter referred to as the certificate issuing authority), is not satisfied with the evidence produced by any person under section 6 and the rules made thereunder for the issue of a certificate under section 5, he may refuse, in writing, to issue such certificate after giving such person a reasonable opportunity of being heard.
