Section 65B(3) in The Bombay Land Revenue Code, 1879
(3)Where, on the receipt of such notice alongwith other particulars sent by the occupant under clause (b) of sub-section (2), the Collector, after making such inquiry as he deems fit-(a)is satisfied that the occupant of such land has validly commenced the use of the land for a bonafide industrial purpose under sub-section (1), he shall issue a certificate to that effect to the occupant in such form and within such period as may be prescribed by rules made under this Act.(b)is not so satisfied, he shall, after giving the occupant an opportunity of being heard, refuse to issue such certificate:Provided that no such certificate shall be issued under clause (a) unless the conversion tax leviable under section 67A is paid.,
