Section 14 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
14. Effect of non-compliance of Rule 11.
- If prior to the receipt of permission under Rule 11, any colonizer starts the development work of the Colony or sells the plots or prepares to sell the plots then in such circumstances the Competent Authority may cancel the registration of the colonizer and take such legal action as he decides to take under the law:Provided that the registration shall not be cancelled until such colonizer has been given a reasonable opportunity of presenting his case :Provided further that the reasons for cancellation of registration shall necessarily be recorded in writing.
