Section 24(3) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(3)After hearing the colonizer or considering such representation as he may make, the Director may either revoke the permission or may grant him further time for complying with the requirements of the notice issued under sub-rule (1). If, however, the colonizer does not comply with the said requirements within such extend period, the Director shall revoke the permission.
