Section 163(7) in Bharatiya Nagarik Suraksha Sanhita, 2023
(7)Where an application under sub-section (5) or sub-section (6) is received, the Magistrate, or the State Government, as the case may be, shall afford to the applicant an early opportunity of appearing before him or it, either in person or by an advocate and showing cause against the order; and if the Magistrate or the State Government, as the case may be, rejects the application wholly or in part, he or it shall record in writing the reasons for so doing.[Similar to Section 144 from Old CrPC-Also Refer]
