Section 5(3) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(3)The licensing officer after making such enquiry as it may deem fit, may renew or may by order in writing for reasons in brief to be stated therein, refuse to renew licence :Provided that no order refusing to renew the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.
