Section 8(4) in The Public Liability Insurance Rules, 1991
(4)The Government shall within a period of forty-five days from the date of receipt of the objections, or from the date up to which an opportunity is given to the owner, person, officer, authority or agency to file objections, whichever is earlier after considering the objections, if any, received from the owner, person, officer, authority or an agency sought to be directed and for reasons to be recorded in writing, confirm, modify or decide not to issue the proposed direction.
