(2)[(a) On receipt of the application under sub-rule (1), the Chief Inspector may if he is satisfied that there is no objection to the renewal of the licence, renew the same for a period not exceeding one year or may after recording the reasons, refuse the renewal thereof on any of the grounds specified in the proviso to sub-rule ((2) of the Rule 6.(b)The Chief Inspector may also refuse the renewal of the licence on the ground that the applicant has been guilty of repeated contraventions of the provisions of the Act or these rules or both, or the applicant has obtained the licence by fraud or by misrepresentation :Provided that, in any case falling under clause (a) and (b) before refusing any licence, the applicant shall be given an opportunity to show cause as why licence should not be refused :Provided further that, where the Chief Inspector refused to grant or renew a licence, he shall record in writing the reason for such refusal and communicate the same to the applicant.] [Renumbered/Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
