Section 4(4) in Punjab Public Carrier Goods Agents Licensing Rules, 1979
(4)The licensing authority shall either grant or renew the principal licence and the supplementary licence for a branch office, if any, in Form V and Form VI, respectively specifying the place or places where the business may be carried on, or refuse to grant or renew the licence.Provided that the licensing authority shall not refuse to grant or renew a licence or supplementary licence for a branch office, unless the applicant is given an opportunity or being heard and the reasons for refusal are recorded and communicated to him in writing.
