Section 3(5) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(5)The authorised officer shall, on receipt of an application under sub-section (1), scrutinize the application and the accompanying documents and, on being satisfied that the application complies with the provisions of this Act and the rules made thereunder, register the name of the applicant and, by an order, grant him permission to construct the building or may, for reasons to be recorded in writing, by an order refuse to register the name of the applicant and to grant him permission to construct the building:Provided that no order refusing to register the name of an applicant and to grant him permission to undertake the construction of building shall be made without giving the applicant a reasonable opportunity of being heard:Provided further that every application under sub-section (1) [accompanied by all relevant documents and particulars, referred to in sub-section (2)] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.] shall be disposed of by the authorised officer within a period of three months from the date of receipt of such application.
