(2)On receipt of such application the officer authorised under this section shall, after making such enquiry and requiring the applicant to furnish such information as may be necessary, forward the application with his remarks to the Government. The Government may thereupon either grant or refuse the permission. Such permission shall be valid only for a period of [twelve months] [Substituted by Act 22 of 1993 w.e.f. 26.5.1993] from the date on which it is granted.[Provided that on an application being made to the authorised officer and on his recommendation, the Government, if satisfied, may extend the said period by a period not exceeding six months.] [Inserted by Act 22 of 1993 w.e.f. 26.5.1993]
