Section 4(2) in The Maharashtra Casinos (Control and Tax) Act, 1976
(2)On receipt of such application, the State Government may, after making such inquiry as it considers necessary, by order in writing, either grant the licence or refuse to grant the licence without assigning any reasons:Provided that, where the State Government refuses to grant a licence, it shall put on its record a brief statement of the reasons for such refusal.
