Section 14(5) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(5)If such permission is refused the reasons therefor, shall be recorded and communicated to the applicant:Provided that nothing therein contained shall debar a person from making a fresh application after omitting therefrom the objectionable features communicated to him as aforesaid on account of which such permission was refused.
