Section 51 in Punjab Urban Planning and Development Building Rules, 2018
51. Cancellation of registration certificate.
- A registration certificate granted under rule 49 or renewed under rule 50, shall be liable to be cancelled by the Authorized Officer, if the holder thereof contravenes any of the provisions of the Act or the rules or regulations made thereunder or any direction issued thereunder by the Competent Authority:Provided that before cancelling the registration certificate, reasonable opportunity of being heard shall be afforded to the holder of the registration certificate.
