(8)The Central Government, on being satisfied that any or all of the circumstances referred to in clauses (a), (b) and (c) of sub-rule (7) exist, shall withdraw the approval granted under sub-rule (5) :Provided that no order withdrawing the approval shall be passed unless an opportunity of being heard has been given to the enterprise.Explanation. - For the purposes of this rule,-(a)the expression "enterprise" means any enterprise wholly engaged in the eligible business;(b)the expression "eligible business" means the business referred to in sub-section (4) of section 80-IA or a housing project referred to in sub-section (10) of section 80-IB and which fulfils the conditions specified in the said sub-sections or a hotel project or a hospital project as defined in clauses (g) and (h) of Explanation 1 to clause (23G) of section 10.
