Section 6(4) in The Milk and Milk Product Order, 1992
(4)In the case of an application for renewal of registration certificate, referred to in sub-paragraph (3) of Paragraph 5, the renewal shall not be refused unless there has been a violation of the terms and conditions of the registration under this Order:Provided that no such application shall be rejected unless the applicant has been given a reasonable opportunity for showing cause against the rejection:Provided further that a copy of the order rejecting the application shall be communicated to the applicant.
