Section 71B(3) in The West Bengal Motor Vehicles Rules, 1989
(3)On receipt of the application referred to in sub-rule (1) along with the requisite fees as specified in Schedule XI, the Licensing Authority shall grant license to the applicant for a period of three years :Provided that the Licensing Authority may refuse to grant or renew or may cancel the license if such applicant -(a)has been convicted by a Criminal Court for commission of non-bailable offence, or(b)has committed serious violation of the terms and conditions of the License, or(c)is a defaulter in the payment of fees payable to the State Government for the License :Provided further that where the Licensing Authority refused to grant license to an applicant, he shall, after giving an opportunity of being heard and reasons to be recorded for doing so and intimate the fact to the applicant.
