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Union of India - Section

Section 149 in The Petroleum Rules, 2002

149. Refusal of no objection certificate

.-A district authority refusing to grant a no objection certificate under rule 144 shall record, in writing, the reasons for such refusal and shall furnish to the applicant a copy of such order:Provided that before refusing to grant a no objection certificate, the applicant shall be given a reasonable opportunity of being heard.