Section 3(3) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996
(3)On receipt of an application under sub-section (2), the authorised officer may after making such enquiry as he thinks fit and having regard to conservation of fish, grant or refuse to grant licence, after recording in writing his reasons for refusal and when the grant of a licence is refused, the fee paid thereon shall be refunded to the applicant.
