Section 20 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
20. Duration of sanction.
- The sanction once accorded shall remain valid upto three years. Subsequent renewal is permissible for another two years. If the building is not completed during this period, a fresh permission has to be obtained as per the rule. The owner / applicant has to produce completion certificate within the validity period of permission, failing which the permission is deemed to be cancelled.
