Section 122 in The Chhattisgarh Motor Vehicles Rules, 1994
122. Grant, Renewal of Travel Agent's Licence.
- The Licensing Authority, on receipt of application under Rule 120 may for reasons to be recorded in writing, grant or renew or refuse to grant a licence :Provided that the Licensing Authority shall not refuse to grant a licence unless the applicant is given an opportunity of being heard and reasons for refusal are communicated to him in writing.
