(4)The Chief Officer shall communicate the sanction or the provisional sanction to the person, who has given the notice under section 343 and where sanction or provisional sanction either on any of the ground specified in sub-section (2) of this section, or under section 357 or section 362 is refused, he shall recover a brief statement of his reasons for such refusal and shall, communicate the refusal along with the reasons therefore to the person, who has given the notice:Provided that all the grounds for refusal shall be communicated at one time.
