Section 5 in West Bengal Inland Fisheries Rules, 1985
5. Disposal of objections.
If any objection is received within the date specified in the notice, the competent authority shalt consider the same by giving a personal hearing to the objector or objectors. If he finds the objection reasonable, he shall accept the same by giving the reasons in writing therefor and shall issue an order cancelling the notice under rule 4. If, however, he finds the objection unreasonable or otherwise not tenable he shall reject the same after giving the reasons in writing therefor and shall proceed to take further action.
