Section 35(5) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(5)The Board shall within a period of 45 days from the date of receipt of the objections, if any, or from the date up to which an opportunity is given to the person, officer or authority to file objections, whichever is earlier, after considering the objections, if any, received from the person, officer or authority sought to be directed and for reasons to be recorded in writing, confirm; modify or decide not to issue the proposed direction.
