Section 5(3) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
(3)Every licence granted under this section shall in the first instance be valid for a period of two years and may, on an application made to it, be renewed by the competent authority for such period and on payment of such fee, and on such conditions, as may be prescribed. Where the competent authority refuses to renew a licence it shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant:Provided that, no order refusing to renew a licence shall be made unless the applicant is given a reasonable opportunity of being heard.
