Section 8 in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
8. Grant or refusal of Registration.
(1)On receipt of the report under clause 7, the Registration Authority may either grant or refuse registration under this Order:Provided that before refusing registration, the Registration Authority shall afford an opportunity of being heard to the affected party.(2)Where an application for the grant of registration is refused, the order of such refusal alongwith the reasons for such refusal shall be communicated to the applicant.(3)Where an application for the grant of registration is not refused, the Registration Authority shall grant a Registration Certificate in Form-Ill subject to the provisions of the Essential Commodities Act, 1955 and this Order and on such terms and conditions as may be set forth in the Registration Certificate.
