No person making an application in accordance with Clause 4 shall be refused a licence or renewal thereof -(a)If he is an agent of an oil company and the application has been submitted to the licensing authority through such company; and(b)In the case of any other person unless after giving the person concerned an opportunity of being heard and for reasons to be recorded in writing the licensing authority considers such person unsuitable for being granted a licence or renewal thereof; as the case may be.
