Section 19(a) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(a)[ furnish to the Director a bank guarantee equal to 25 per centum of the estimated cost of the development of any one or more of the works as mentioned in rule 13, which the colonizer wishes to undertake first, as certified by the Director and he shall enter into agreement in form CL-II for carrying out and completion of development works in accordance with the permission finally granted provided that the colonizer shall undertake any such development work only after the permission for such a work has been given by the Director after the colonizer has furnished a bank guarantee equal to twenty-five per centum of the estimate cost of said development work/works.] [Substituted vide Haryana Government Notification No. GSR/119PA- 41/63/S.25/70 dated 12-11-1970.]
