Section 32(5) in The Punjab Water Prevention and Control of Pollution Rules, 1977
(5)The Board shall within a period of forty five days from the date of receipt of the objections, if any, or from the date upto which an opportunity is given to the person, officer or authority to file objections, whichever is earlier, after considering the objections, if any, accordingly decide to confirm or modify or not to issue the direction so given after giving reasons in writing.
