Section 5(3) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(3)Subject to the other provisions of the section, the Commissioner shall, after due verification of any application received for a licence, issue the licence:Provided that, the Commissioner may, after giving the applicant a reasonable opportunity of being heard, refuse to issue a licence to any person, if the Commissioner has already cancelled, or refused to renew, a licence previously granted to such person.
