Section 23 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
23. Refusal to grant licence [Sections 14 (1) and 35 (2) (e)].
(1)On receipt of the application, and as soon as possible thereafter, the Licensing Officer shall make such enquiry as he considers, necessary to satisfy himself about the eligibility of the applicant for a licence.(2)(i)Where the Licensing Officer is of 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 reason for the refusal and shall be communicated to the applicant.
