Section 8(3) in Sikkim Ecology Fund and Environment Cess Act, 2005
(3)The prescribed authority may, on receipt of application in the prescribed form from a dealer for registration, and on being satisfied that the application is in order, grant registration from such date as may be specified, to such dealer:Provided that the said authority may demand such security as may prescribed from the dealer before registration is given to him:Provided further that no application for registration may be refused unless he has been given reasonable opportunity of being heard
