Section 8(3) in Kerala Real Estate (Regulation and Development) Act, 2015
(3)The Authority shall, within such period, in such manner and satisfying itself of the fulfilment of such conditions, as may be prescribed,-(a)grant registration to the real estate agent;(b)reject the application for reasons to be recorded in writing, if such application does not conform to the provisions in this Act or the rules or regulations made thereunder:Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard in the matter.
