(3)If in the opinion of the Magistrate of the district immediate action is necessary on any of the grounds, referred to in Clause (c) of Sub-section (1), he may suspend the resolution, order [licence or permission, as the case may be, or prohibit the act from being done] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and report to the State Government who may thereupon either rescind the order of the said Magistrate or after giving the authority or person concerned a reasonable opportunity of explanation direct that it continues in force with or without modification permanently or for such period as they think fit.
