Section 5(2) in The Maharashtra Right to Public Services Act, 2015
(2)The Designated Officer shall, on receipt of an application under subsection (1), either directly provide or sanction the public service within the stipulated time limit or reject the application after recording the reasons in writing for such rejection. The Designated Officer shall also communicate in writing to the applicant about the period within which an appeal may be made against his order and the name, designation and official address of the First Appellate Authority.
