Section 11(4) in Punjab Apartment and Property Regulation Rules, 1995
(4)If the applicant fails to fulfil the conditions referred to in sub-rule (3) within the specified period or extended period, if any, the grant of licence shall be refused and intimation of such refusal shall be communicated to the applicant in Form APR III. [Sections 5(2) and 45(2)(d).]
