(3)The Inspector may, either suo motu or on application, review any order passed under sub-section (1),-(i)on the basis of a mistake or error apparent on the face of the records; or(ii)on the basis of new facts brought to his notice after the order was made; or(iii)for any other sufficient reasons:Provided that the Inspector shall not pass an order under this sub-section prejudicial to any person unless such person has been given a reasonable opportunity of making his representation.
