Section 35(4) in The Information Technology Act, 2000
(4)On receipt of an application under sub-section (1), the Certifying Authority may, after consideration of the certification practice statement or the other statement under sub-section (3) and after making such enquiries as it may deem fit, grant the Electronic Signature Certificate or for reasons to be recorded in writing, reject the application:Provided that no application shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against the proposed rejection.
