72. Provisions applicable to permission and licences.
(1)A permission shall be granted under section 68 and the licence under sections 69, 70 and 71 shall be granted or renewed, only on payment in advance of such fee as may be prescribed.(2)The Panchayat may, for reasons to be recorded in writing refuse to grant the permission under section 68 or to grant or renew a licence or suspend or cancel a licence granted or renewed, under sections 69, 70 and 71 for default of any of the conditions subject to which the licence was granted.(3)Any person aggrieved by the refusal to grant permission under section 68 or to grant or renew licence, or by the suspension or cancellation of a licence under sub-section(2)may, within thirty days of the date of communication of the order, appeal to the [Director] [Substituted by the Amendment Act 1 of 1997.] and his decision on such appeal shall be final.
