Section 4 in The Haryana Regulation and Control of Crushers Act, 1991
4. Grant or refusal of licence.
(1)An application for the grant or renewal of a licence shall be made to the Director in such form and manner accompanied with such fee as may be prescribed.(2)The Director may grant or renew or refuse to grant or renew a licence in such form and manner as may be prescribed, taking into consideration various factors relating to general health of public or crops or private or public properties or forest, nurseries or wildlife :Provided that before refusing to grant or renew a licence a reasonable opportunity of being heard shall be afforded to every applicant.(3)In case of a new crusher, Haryana State Electricity Board shall release the electric connection or grant permission for captive generation of power to the owner to run the crusher only when he produces a copy of the licence issued by the Director under sub-section (2).(4)In case of refusal to grant or renew the licence to the existing crusher, the Director shall immediately after passing the order under sub-section (2), forward a copy of his order to Haryana State Electricity Board who shall disconnect the power connection or cancel the permission for captive generation of power to run the crusher.(5)If an owner who is running a crusher at the commencement of this Act, does not apply and obtain a licence within the stipulated period as provided under Section 3, he shall not be allowed to run his crusher beyond this period and proceedings under sub-section (4) of this section and Section 12 shall be initiated against him :Provided that before proceeding under sub-section (4) of Section 12, the owner shall be afforded a reasonable opportunity of being heard.
