Section 8 in Bihar Trade Articles (Licenses Unification) Order, 1984
8. Power to refuse Licence.
(1)The Licensing Authority may, after giving the person affected an opportunity of being heard, and for reasons to be recorded by him in writing, refuse to grant or renew a licence.(2)The Licensing Authority shall refuse to grant or renew a licence if-(a)the applicant is a minor or a lunatic or is of unsound mind; or(b)the applicant is an undischarged insolvent; or(c)three years period has not expired from the date of conviction of the applicant under the Essential Commodities Act, 1955 (Central Act 10 of 1955).(3)The Licensing Authority shall also refuse to grant a licence for a particular trade article, if-(a)a licence has already been issued to another dealer at the same place of business for the trade articles for which the applicant has applied for; or(b)the applicant has applied for both wholesale and retail licence for the same trade article.
