(3)The Board, shall, as soon as may be, after the receipt of the application-(a)grant the permission applied for either absolutely or subject to such condition as it thinks fir to impose; or(b)refuse permission if it is of opinion that the establishment of such factory, workshop, or work place in the proposed site,-(i)would be objectionable by reason of the density of the population in the neighbourhood thereof, or(ii)would be a nuisance to the inhabitants of the neighbourhood, or(iii)for any other sufficient reason.
