Section 14(2) in Punjab Apartment and Property Regulation Rules, 1995
(2)On receipt of an application under sub-rule (1), the competent authority, shall, if satisfied after making such enquiry, as it may consider necessary, that the delay in execution of development works was for reasons beyond the control of the promoter and there has been no violation of any provision of the Act and the rules made thereunder, renew the licence for a period of one year.
