Section 115(3) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(3)Every licence issued or renewed under these rules shall be in Form 'H'.] [Proviso to sub-rule (1) of rule 116, substituted vide Chandigarh Administration No. 3526-UTFI (1), 77/15500, dated 12.9.1977.][116A. (1) Every licence granted under rule 116 shall be valid upto 31st March of the year following the one in which it is issued and may be renewed for a period of one year at a time.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.]
