Section 21 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
21. Duration of Sanction. [Sections 8(2) and 25(2)(f)].
(1)The permission granted under rule 20 shall remain valid for a period of three years from the date of order during which period all works in connection with the laying out and development of colony shall be completed and a certificate of completion obtained from the Director as provided in rule 22 :Provided that permission may be renewed up to further period of two years if the Director is satisfied that the delay in execution of layout and development works was for reasons beyond the control of the colonizer :[Provided further that if the permission granted under rule 20 is based on the colonizer's furnishing guarantee for one development work, or more than one development work separately, the permission granted for rule work or work shall remain valid for a period of one year from the date of order, during which period such work/works shall be completed and a certificate to that effect obtained from the Director.] [Added vide Haryana Government Notification No. GSR/119PA- 41/63/S.25/70 dated 12.11.1970.](2)The colonizer shall commence the laying out of the colony and development works within three months of the issue of Order under sub-rule (1) of rule 20.
