391. Period within which Secretary is to grant or refuse to grant permission to execute work.
- Within thirty days after the date of receipt of an application under section 387 for permission to execute any work or of any information or of document or further information or documents required under the rules or bye-laws made under this Act, the Secretary shall, by written order either grant or refuse to grand such permission on any of the grounds mentioned in section 393 and intimate the fact to the applicant in writing:Provided that the said period of thirty days shall not begin to run until the site has been approved under section 390.
