(3)Permission to divert may be refused by the Deputy Commissioner on the ground [that the diversion is likely to defeat the provisions of any law for the time being in force or that it is likely to cause a public nuisance] [Substituted by Act 2 of 1991 w.e.f. 20.3.1991.] or that it is not in the interests of the general public or that the occupant is unable or unwilling to comply with the conditions that may be imposed under sub-section (4).
