Section 10 in Punjab Petition Writers (Revenue) Rules, 1982
10. Grant or refusal of a licence.
(1)On receipt of an application for the grant of licence, the Licensing Authority may, after taking into consideration the matters referred to in rule 7 either grant or refuse alience.(2)Where the application for a licence is refused, the reasons for such refusal shall be recorded in writing and conveyed to the applicant and the fees paid by the applicant along with the application shall be refunded to him.(3)Where the application for a licence is not refused, the Licensing Authority shall grant the applicant a licence in Form 'B'.
