Section 18(7) in Punjab Water Resources (Management and Regulation) Act, 2020
(7)After considering the application under sub-section (1) and the objections received by it under sub-section (6), the Authority shall, within such time, as may be provided by the regulations,-(a)issue a tariff order accepting the application with such modifications or such conditions, as may be considered appropriate by the Authority; or(b)reject the application for reasons to be recorded in writing and issue a tariff order after considering such relevant factors, as the Authority may deem necessary:Provided that the entity shall be given a reasonable opportunity of being heard before issuing the tariff order:Provided further that the Authority may hold a common hearing for considering the objections received by it from the public.
