Section 8(4) in East Kolkata Wetlands (Conservation and Management) Rules, 2006
(4)The Authority shall, on receipt of the application, examine the merit of the case and if necessary cause an inspection of the proposed site through an expert committee :Provided that if the Authority believes that there is no merit in the case, it may, after giving the applicant a reasonable opportunity of being heard, reject the application for change of character or mode of use of land and inform the applicant within sixty days of receipt of the same, citing reasons for rejection.
