Section 22 in Punjab Manufactured Drugs Rules, 1959
22.
(1)Any officer empowered to grant a licence, permit or pass under any of these rules may in his discretion either grant the license, permit or pass, as the case may be, applied for or by an order in writing refuse to grant such a licence, permit or pass.(2)A person whose application for any licence, permit or pass has been refused shall not be entitled to be informed of the reasons upon which such refusal is based.
