Section 6(2) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
(2)The licensing authority may either grant or refuse a license but the reasons for refusal shall be recorded by him. The licensing authority shall have to issue the license in form-II within fifteen days from the date of receipt of application, but he may issue the same after the expiry of the said period after recording special reasons but within total time limit of 30 days. In case the licensing authority fails to take a decision within 30 days the license would be deemed to be granted.
