Section 4(2) in The Haryana Regulation and Control of Crushers Act, 1991
(2)The Director may grant or renew or refuse to grant or renew a licence in such form and manner as may be prescribed, taking into consideration various factors relating to general health of public or crops or private or public properties or forest, nurseries or wildlife :Provided that before refusing to grant or renew a licence a reasonable opportunity of being heard shall be afforded to every applicant.
