(3)The Appropriate Commission shall, within one hundred and twenty days from receipt of an application under sub-section (1) and after considering all suggestions and objections received from the public,–(a)issue a tariff order accepting the application with such modifications or such conditions as may be specified in that order;(b)reject the application for reasons to be recorded in writing if such application is not in accordance with the provisions of this Act and the rules and regulations made thereunder or the provisions of any other law for the time being in force:Provided that an applicant shall be given a reasonable opportunity of being heard before rejecting his application.
