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State of Punjab - Section

Section 13 in Punjab Regional and Town Planning and Development (General) Rules, 1995

13. Time within which building is to be completed.

(1)The transferee shall complete the building within three years from the date of issue of allotment order or the date of auction, as the case may be, in accordance with these rules.
(2)[ The time limit specified in sub-rule (1) may be extended by the Estate Officer in the manner and on payment of such fee as fixed by the Authority or its committee from time to time, if he is satisfied that the failure to complete the building within the said period was due to a cause beyond the control of transferee.] [Substituted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.]
(3)Extension in time limit in terms of the provisions of sub-rule (2) may be granted by the Estate Officer for a period not exceeding five years on the payment of fee at the following rates, [for the time being and Authority or its Committee is authorized and competent to revise/modify/alter/amend/enhance the aforesaid structure of payment of prescribed extension fee as fixed herein before by any decision, circular, general or special order and it shall deemed to have come into effect for all intents and purposes from such date prior to later fixing the structure of extension fee.] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] namely:-
(a)in the case of residential plots as under :-
Period of extension Rate of fee per square metre
(i) First year Rs. 1.50
(ii) Second year Rs. 2.00
(iii) Third year Rs. 2.50
(iv) Fourth year Rs. 4.50
(v) Fifth year Rs. 6.00
(b)in the case of commercial plots as under :-
Period of extension Rate of fee
(i) First year One per cent of the sale price
(ii) Second year One and half per cent of the sale price
(iii) Third year Two per cent of the sale price
(iv) Fourth year Two and a half per cent of the sale price
(v) Fifth year Three per cent of the sale price
(4)For the purpose of sub-rule (5) extension in time shall be given for a calendar year that is for the period commencing from the 1st January and ending with the 31st December :Provided that if the period of three years following the date of allotment of auction expires, -
(i)after the 30th June of a given year or if the period of extension commences from any date after the 30th June, the period of three years shall automatically stand extended upto the 31st December of that year and no fee for the period will be chargeable; and
(ii)during the period following between the 1st January and the 30th June of a given year fee at half the rate specified in sub-rule (3) shall be payable for that year.
(5)For removal of doubts it is hereby declared that fee prescribed under this rule shall be payable [by a transferee who, has failed to complete teh building within specified period] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] irrespective of the fact whether the plot-holder applies or does not apply for extension under this rule. (Section 43(2) and 180(2)(i).
(6)[ In genuine cases of hardship of a class of person(s), the committee may by general or specific order remit or waive off partly or fully the extension fee for any person(s) for the reasons to be recorded in writing.] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.]