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State of Chattisgarh - Section

Section 18 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

18.

(1)The lessee shall commence and complete the development and or construction works for which the land has been granted, by obtaining development and/or building permission as the case may be, within the time specified in the conditions of transfer.
(2)Where the lessee does not obtain the permission of development and/or building construction as the case may be within the time specified by the Authority, the extension in time to commence and complete the development and/or construction may be granted by the Chief Executive Officer, on payment of surcharge by the lessee at the following rates -
Block of time extension Period of Extension Amount of surcharge as percent of the premium
First Twelve months or part thereof Twenty
Second Twelve months or part thereof after the Firstextension of time Twenty five
Third Twelve months or part thereof after the Secondextension of time Thirty
Fourth Twelve months or part thereof after the Thirdextension of time Thirty five
Fifth Twelve months or part thereof after the Fourthextension of time Forty
Provided that the extension in time shall be granted for Twelve months or its part only at one time and such extension shall be granted maximum for five years.
(3)Where the development and/or construction, as the case may be is commenced by the lessee as per terms of agreement after obtaining development and/or building construction permission but fails to complete the work due to unavoidable circumstances, the extension in time for the completion of work may be granted by the Chief Executive Officer on payment of the following surcharge by the lessee-
Block of time extension Period of time Amount of surcharge as percent of the premium
First Twelve months or part thereof Five
Second Twelve months or part thereof after the Firstextension of time Seven
Third Twelve months or part thereof after the Secondextension of time Ten
Provided that the extension in time shall be granted for Twelve months or its part at one time and such extension shall be granted maximum for three years.