Section 14 in Chandigarh Milk Colony Allotment of Sites Rules, 1975
14. Time within which building is to be erected.
- The lessee shall complete the building within one year from the date of allotment in accordance with the plans approved by the Chief Administrator. This time limit may be extended by the Estate Officer for good and sufficient reasons. The date of completion will be the date of receipt of application for permission to occupy the building in form 'B' annexed in the Capital of Punjab (Development and Regulation) Building Rules, 1952, accompanied by a completion certificate from a licensed and registered Architect or Engineer who supervised the construction of the building provided the building is also certified to have been completed according to the plan approved by the Chief Administrator.
