Section 15 in Registration and Licensing of Industrial Undertakings Rules, 1952
15. Grant of licence or permission.
(1)The Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] shall consider the report submitted to it under rule 11, and where it decides that a licence or permission, as the case may be, should be granted it shall inform the applicant accordingly, not later than [five months] [Substituted 'three months' by Notification No. G.S.R. 637(E), dated 4.9.2019.] from the date of receipt of the application, or the date on which additional information under rule 9 is furnished, whichever is later.(2)Where the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] considers that certain conditions shall be attached to the licence or permission, or that the licence or permission should be refused, it shall not later than [five months] [Substituted 'three months' by Notification No. G.S.R. 637(E), dated 4.9.2019.] from the date of receipt of the application or the date on which additional information under rule 9 is furnished, whichever is later, give an opportunity to the applicant to state his case, before reaching a decision.(3)Where a licence or permission has been refused the applicant shall be informed of the reasons for such refusal.(4)Licences or permissions shall be in Form F appended to these rules.
