Section 30 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
30. Grant or refusal of permission.
(1)On receipt of an application under Section 29 the Director may, subject to the provisions of this Act, by order in writing,-(a)grant the permission unconditionally;(b)grant the permission, subject to such conditions as may, be deemed necessary under the circumstances;(c)refuse the permission.(2)Every order granting permission subject to conditions, or refusing permission shall state the grounds for imposing such conditions or for such refusal.(3)Any permission granted under sub-section (2) with or without conditions shall be in such manner as may be prescribed.(4)Every order under sub-section (2) shall be communicated to the applicant in such manner as may be prescribed.(5)If the Director does not communicate his decision whether to grant or refuse permission to the applicant within sixty days from the date of receipt of his application, such permission shall be deemed to have been granted to the applicant on the date immediately following the date of expiry of sixty days :Provided that in computing the period of sixty days the period in between the date of requisitioning any further information or documents from the applicant and date of receipt of such information or documents from the applicant shall be excluded.
