Section 14(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(3)On the receipt of an application for permission under sub-section (1), the Authority or such person as may be authorised by it in this behalf after making such inquiry as is considered necessary in relation to any matter specified in clause (c) of sub-section (2) of section 9 or in relation to any other matter, shall, by order in writing, either grant the permission, subject to such conditions, if any, as may be specified in the order or refuse to grant such permission :Provided that before making an order refusing such permission, the applicant shall be given a reasonable opportunity to show cause :Provided further that the Authority may, before passing any order on such application, give an opportunity to the applicant to make any correction therein or to supply any further particulars or documents or to make good any deficiency in the requisite fee with a view to bringing it in conformity with the relevant rules or regulations.
