Section 3(5) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
(5)If the prescribed authority does not receive a reply to the notice issued under sub-rule (4) within the stipulated time, or after considering the objection, or if the applicant requests to be heard in person, after hearing him, is of the opinion that the objections or submissions made by the applicant are not satisfactory, he shall pass an order refusing registration and communicate the order to the applicant. Sub-rule (1) of rule 3 has been substituted by (Amendment) Rules, 1998 (O. G. Series I No. 52 dated 25-3-1998). The same has earlier been amended by (Amendment) Rules, 1996.
