Section 7(3) in Punjab Urban Planning and Development Building Rules, 2018
(3)The competent authority on receipt of the notice of completion shall inspect the work and communicate the approval or refusal, or objection thereto, in the Performa given in Form- H within 30 days from the receipt of notice of completion. However, the Competent Authority may also seek compounding charges of compoundable violations which are compoundable before issuance of completion certificate. If nothing is communicated within this period, it shall be deemed to have been approved for completion provided that the fact is immediately brought to the notice of competent authority in writing by the person, who had given the notice and has not received any intimation from the competent authority within prescribed period. Where the completion certificate is refused, the reasons shall be intimated for rejecting in the first instance itself.
