Section 7 in Bihar Payment of Wages (Procedure) Rules, 1965
7. Refusal to entertain application.
(1)The Authority may refuse to entertain an application presented under Rule 6, if after giving the applicant an opportunity of being heard, he is satisfied, for reasons to be recorded in writing that -(a)the applicant is not entitled to present an application; or(b)the application is barred by reason to provisions in the proviso to subsection (2) of Section 15; or(c)the applicant shows no sufficient cause for making a direction under Section 15.(2)The Authority may refuse to entertain an application which is insufficiently stamped or is otherwise incomplete and. if he so refuses shall return it to the applicant pointing out the defects therein. If the application is presented again after the defects have been made good, the date of presentation for previous application shall be deemed to be the date of presentation for the provisos to sub-section (2) of Section 15.
