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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(2)Where the lessee does not obtain the permission of development and/or building construction as the case may be within the time specified by the Authority, the extension in time to commence and complete the development and/or construction may be granted by the Chief Executive Officer, on payment of surcharge by the lessee at the following rates -
Block of time extension Period of Extension Amount of surcharge as percent of the premium
First Twelve months or part thereof Twenty
Second Twelve months or part thereof after the Firstextension of time Twenty five
Third Twelve months or part thereof after the Secondextension of time Thirty
Fourth Twelve months or part thereof after the Thirdextension of time Thirty five
Fifth Twelve months or part thereof after the Fourthextension of time Forty
Provided that the extension in time shall be granted for Twelve months or its part only at one time and such extension shall be granted maximum for five years.