Section 12(2) in The West Bengal Factories Rules, 1958
(2)If an application for the grant, renewal, amendment or transfer of a licence is rejected, the fee paid shall be refunded to the applicant, on a pay order issued by the Chief Inspector of Factories.[Rules 13 and 13A prescribed under sections 7 and 112] [Added vide Notification No. 340 LW/LW/IR-4/85 dated 2nd April 1986]
