Section 14(3) in Punjab Apartment and Property Regulation Rules, 1995
(3)In case the competent authority is not so satisfied, it shall reject the application and in that case, an intimation in this regard will be sent to the promoter in form APR VII:Provided that before rejecting the application, the competent authority shall give the promoter an opportunity of being heard. [Sections 5(4) and 45(2)(f).]
