Section 53 in Punjab Urban Planning and Development Authority Building Rules, 2013
53. Cancellation of Registration Certificate.
- A Registration Certificate granted under rule 51 or renewed under rule 52, shall be liable to be cancelled by the Authorized Officer if the holder thereof contravenes any of the provisions of the Act or the rules or regulations made there under or any direction issued there under by the Competent Authority.Provided that before cancelling the Registration Certificate, reasonable opportunity of being heard shall be afforded to the holder of the Registration Certificate.
