Section 7 in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
7. Grant or refusal of licence.
(1)The licensing authority may refuse to grant a licence to any applicant if-(a)the application is defective in any respect;(b)the licence fee has not been paid;(c)the applicant does not undertake to manufacture or process the feed in conformity with the provisions of this Act;(d)the applicant is not solvent;(e)at any time his licence was cancelled; or(f)the applicant does not have the prescribed machineries.(2)The licensing authority may refuse to renew a licence if,-(a)the quality of feed manufactured or processed by the licensee has, at any time, been found to be not in conformity with the prescribed standard;(b)the feed manufactured or processed by the licensee has, at any time, been found to have been adulterated;(c)the licensee has been irregular in manufacturing or processing feed; or(d)due to consumption of the feed manufactured or processed by the licensee, any cattle or poultry is found to have been subjected to toxemia or any other poisonous effect.(3)The licensing authority, while refusing to grant or renew a licence, shall specify the reasons for such refusal in his order and shall communicate the order to the applicant.(4)Where an application for a licence is not rejected under Sub-section (1) the licensing authority shall grant the applicant a licence in Form 'B' :Provided that where the licensing authority does not communicate to the applicant his order either granting or renewing or refusing to grant or renew the licence, within- a period of four months of receiving the application, it shall be deemed that the licence has been granted.
