Section 11(3) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(3)On receipt of an application and after making such inquiry as he may deem necessary the Wild Life Preservation Officer or the authorized Officer may, subject to any general or special orders of the State Government, grant or refuse to grant the game licence [after recording in writing his reasons therefore.] When a game licence is refused the fee paid therefor shall be refunded to the applicant.(4) Every game licence granted under this section shall ordinarily be valid for such period [and in such area] as may be prescribed.[* * *]
