Section 9 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
9. Refusal to grant licence.
(1)On receipt of the application from the contractor, and as soon as possible thereafter, the licensing officer shall investigate or cause investigation to be made to satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for a licence.(2)(i)Where the Licensing Officer is of the opinion that the licence should not be granted, he shall, after affording reasonable opportunity to the applicant to be heard make an order rejecting the application.(ii)The order shall record the reasons for the refusal and shall be communicated to the applicant.
