Section 11(3) in Punjab Apartment and Property Regulation Rules, 1995
(3)If after scrutiny of the plans and other necessary enquiries, which the competent authority may deem fit, the competent authority is satisfied that the applicant is fit for the grant of licence, it shall, before granting licence, call upon the applicant to fulfil the conditions laid down in rule 12 within a period of thirty days from the date of the service of notice in Form APR II.Provided that on application, within the aforesaid period of thirty days, for the extension of time limit, the competent authority, if satisfied, may extend such time limit further upto thirty days.
