(4)An application for renewal of licence may be refused by the Competent Authority:(a)On any of the reasons stated in rule 5;(b)If the applicant is guilty of repeated contravention of the provisions of the Act or Rules or both;(c)If the applicant has obtained the licence by fraud or by misrepresentation;(d)If the licensee has violated the conditions of the licence:Provided that, in any case falling under clauses (a), (b) or (c) before refusing the renewal of any licence, the applicant shall be given an opportunity to show cause why the renewal of licence shall not be refused.
