Section 14(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)On receipt of an application under section 12 or section 13, the Ambaji Pilgrimage Tourism Authority shall furnish the applicant with a written acknowledgement of its receipt and after satisfying itself that the development charge, if any, payable by the applicant has been paid and after making such inquiry as it thinks fit may, subject to the provisions of this Act, by order in writing-(i)grant the permission with or without any condition; or(ii)grant the permission, subject to any general or special order made by the State Government in this behalf; or(iii)refuse to grant the permission.
