Section 144(7) in The Code of Criminal Procedure, 1973
(7)Where an application under sub-section (5) or sub-section (6) is received, the Magistrate, or the State Government, as the case may be, shall afford to the applicant an early opportunity of appearing before him or it, either in person or by pleader and showing cause against the order; and if the Magistrate or the State Government, as the case may be, rejects the application wholly or in part, he or it shall record in writing the reasons for so doing.[144-A. Power to prohibit carrying arms in possession or mass drill or mass training with arms [Inserted by (Amendment) Act, 2005, Section 16.]
