Section 6(2) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(2)On receipt of the application under sub-section (1), the licensing officer may, after making such enquiry as it may deem fit-(i)grant the licence; or(ii)by order in writing, for reasons in brief to be stated therein, refuse to grant the licence :Provided that no order refusing to grant the licence shall be passed, unless the applicant has been given a reasonable opportunity of being heard.
