Section 9 in The Haryana New Mandi Townships Building Rules, 1967
9. Information necessary to validate notice - [Section 4(2)(a)].
(1)No notice under rule shall be considered to be valid until the information required under these rules has been furnished to the satisfaction of the Administrator or of any person authorised by him in this behalf. If the notice is not considered as valid, the application together with plans, shall be returned to the applicant for resubmission in accordance with the rules.(2)If owing to certain objection, sanction is refused, but the objection is subsequently met to the satisfaction of the Administrator, it will not be necessary for the applicant to submit new plans provided the original plans can be suitably corrected.(3)Where a minor alteration is subsequently applied for, it shall not be necessary to submit fresh plans for the whole building but sanction for such alterations may be applied for in the form of correction slips on three distinct ferrors mounted on cloth which can be incorporated as a part of the originally sanctioned plans.
