Section 3(6) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(6)The State Government may accept or reject any application without assigning any reason therefor. The advance security deposit shall he refunded to the applicants whose applications are rejected. The advance security deposit of the applicant appointed as an agent shall, subject to the provisions under sub-rule (8) be adjusted against the security deposit required under sub-rule (9).
