(18)The Authority shall, within a period of forty-five days after the expiry of the period specified under this section, pass an order, either-(a)grant permanent certificate of registration; or(b)reject the application after recording the reasons thereof:Provided that in case the Authority rejects the application under clause (b), it shall grant such period not exceeding six months, to the mental health establishment for rectification of the deficiencies which have led to rejection of the application and such establishment may apply afresh for registration.
