Section 27(5) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
(5)The State Board shall within a period of 45 days from the date of receipt of the objections if any, or from the date upto which an opportunity is given to the person, officer or authority to file objections, whichever is earlier, consider the objections, and for reasons to be recorded in writing, confirm, modify or decide not to issue the proposed direction.
