Section 36(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)The committee may, for reasons to be recorded in writing, refuse to sanction such transfer:Provided that, no order of refusal of such sanction shall be passed, unless the person concerned is given an opportunity of being heard:Provided further that, if the committee does not take any decision and communicate the same to the applicant by letter under certificate of posting, within sixty days from the date of receipt of application for such transfer, the transfer shall be deemed to have been sanctioned.
