(3)The Licensing Authority may by order in writing refuse to grant a licence, if such authority is satisfied, -(a)that the applicant has not complied with the provisions of this Act or the rules made thereunder in respect of an application for the grant of licence; or(b)that the applicant has made wilful default in complying with or knowingly acted in contravention of any requirement of this Act; or(c)that the applicant has, -(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of Pawn Broking; or(ii)is found guilty of an offence punishable under this Act or any other law for the time being in force in respect of or in connection with the business of Pawn Broking; or(d)that the application is made within six months of the cancellation of the previous licence of the applicant.
