Section 10 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
10.
The Licensing Authority may, if it is satisfied that it is inexpedient having regard to the supplies of cloth or yarn, as the case may be, and the interest of general public refuse to grant a licence in which case the fee deposited by the applicant shall be refunded on an application bearing court-fee stamp of Re. I being made the applicant within one year of such refusal.
