Section 5(3) in The Sailing Vessels (Members Of Crew) Rules, 1967
(3)Where the Issuing Authority refuses to renew a permit or an identity card under this rule or where he renews such permit or identity card for a period less than [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] he shall inform the holder of such permit or identity card in writing stating the reason therefor and in the case of refusal shall return to the holder the fee paid by him.
