Section 6(2) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(2)The application for extension of registration shall be accompanied with a demand draft or a bankers cheque drawn on any scheduled bank or through online payment mode, as the case may be, for an amount equivalent to half the registration fees as prescribed under sub-rule (3) of rule 3 along with an explanatory note setting out the reasons for delay in the completion of the project and the need for extension of registration for the project, along with documents supporting such reasons:Provided that where the promoter applies for extension of registration of the project due to force majeure he shall not be liable to pay any fee.
