Section 9 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
9. Refusal of issue Licence.
- [Section 35(2)(c)] - On receipt of the application from the Contractor, and as soon as possible thereafter, the licensing officer shall investigate or cause investigation to be made to satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for a licence.(2)(i)Where the licensing officer is of opinion that the licence should not be issued, he shall, after affording reasonable opportunity of being heard to the applicant, make an order rejecting the application.(ii)The order shall contain the reasons for the refusal and shall be communicated to the applicant.
