Section 9(1) in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002
(1)On receipt of the notice, the respondent may pay the amount specified in the notice or file two complete sets containing the reply to the application as to why the relief prayed for should not be granted along with documents in a paper book form with the recovery officer within a period of ninety days from the date of service of the notice on him.
