(4)The Chief Officer shall communicate the sanction or the provisional sanction to the person, who has given the notice under section 401 and where sanction or provisional sanction either on any of the ground specified in sub-section (2) of this section, or under section 415 or section 420 is refused, he shall record a brief statement of his reasons for such refusal and shall, communicate the refusal along with the reasons therefor to the person, who has given the notice :Provided that all the grounds for refusal, shall be communited at one time.
