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State of Haryana - Section

Section 13 in The Haryana Development and Regulation of Urban Areas Rules, 1976

13. Application for renewal of licence [Section 3(4)].

- In case a coloniser fails to complete the developments works within the period specified in sub-rule (2) or rule 12 for the reasons beyond his control, he may apply to the Director for the renewal of licence in form L.C. VI at least thirty days before the expiring of the licence and the said application shall be accompanied by :-
(i)A demand draft drawn on a scheduled bank in favour of the Director against the licence renewal fee, for a sum calculated at the rates prescribed as follows :-
(a) Licence where completion certificate for part of the licenced area has not been issued under rule 16 : at the rate of 10% of the fee prescribed in rule 3 for theissuance of licence;
(b) Licence where completion certificate for part of thelicenced area has been issued under rule 16 : [not less than 25% of the amount calculated as per rates prescribed in clause 13(1)(a), based on the percentage of work still to be completed. The above percentage may be rounded off to multiples of 5;] [Substituted vide Haryana Notification No. 5DP-2000/9293 dated 17.6.2000 w.e.f. 5.8.1998.]
(ii)income tax clearance certificate ;
(iii)an explanatory note indicating the details of development works which have been completed or are in progress or are yet to be undertaken ;
(iv)reasons for non-completion of development works as required in terms of the licence granted to him ; and
(v)the licence.