Section 4(1) in The Punjab State Real Estate (Regulation and Development) Rules, 2017
(1)Upon the notification for commencement of sub-section (1) of section 3, promoters of all ongoing projects which have not received completion certificate or partial completion certificate, as the case may be, shall, within the time specified in the said sub-section, make an application to the Authority in the form and manner as provided in rule 3.
