Section 21(4) in The Air (Prevention And Control Of Pollution) Act, 1981
(4)Within a period of four months after the receipt of the application for consent referred to in sub-section (1), the State Board shall, by order in writing, [and for reasons to be recorded in the order, grant the consent applied for subject to such conditions and for such period as may be specified in the order, or refuse such consent:] [Substituted by Act 47 of 1987, Section 9, for " either grant or refuse, for reasons to be recorded in the order, the consent applied for" (w.e.f. 1.4.1988).][Provided that it shall be open to the State Board to cancel such consent before the expiry of the period for which it is granted or refuse further consent after such expiry if the conditions subject to which such consent has been granted are not fulfilled:Provided further that before cancelling a consent or refusing a further consent under the first proviso, a reasonable opportunity of being heard shall be given to the person concerned.] [Inserted by Act 47 of 1987, Section 9 (w.e.f. 1.4.1988).]
