Section 9(4) in The Central Goods and Services Tax Rules, 2017
(4)Where no reply is furnished by the applicant in response to the notice issued under sub-rule (2) or where the proper officer is not satisfied with the clarification, information or documents furnished, he [may] [Substituted 'shall' by Notification No. G.S.R. 517(E), dated, 20.8.2020 (w.e.f. 19.6.2017).], for reasons to be recorded in writing, reject such application and inform the applicant electronically in FORM GST REG-05.
