(3)Where, the ground for the proposed refusal of such previous sanction is default in the payment of fee or in the filing of any statement or record required to be paid or filed under the Act, or these rules, the State Government or the officer empowered in this behalf, may, after hearing the foreman and being satisfied that the default has occurred due to reasons beyond the control of the foreman or due to other bona-fide reasons, condone the said default provided that the foreman has paid the fee or filed the necessary documents on or before the date of such hearing.
