(3)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall as soon as may be after the receipt of the application -(a)grant the permission applied for either absolutely or subject to such conditions as it thinks fit to impose; or(b)refuse permission if it is of opinion that such construction; establishment or installation is objectionable by reason or the density of the population in the neighbourhood or that it is likely to be injurious to public health or to cause a nuisance.
