Section 3(4) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
(4)If the prescribed authority proposes to refuse to register the applicant as a dealer, a hotel-keeper or a travel agent under section 5, section 9 or section 16, as the case may be, he shall serve upon the applicant a notice indicating the grounds on which the registration is proposed to be refused and asking the applicant to submit his objection, if any, either by himself or through his authorised agent regarding the contemplated order or refusal within a period of ten days from the date of receipt of the notice.
