Section 12 in The Haryana Development and Regulation of Urban Areas Rules, 1976
12. Grant of Licence [Section 3(3)].
(1)After the applicant has fulfilled all the conditions laid down in rule 11 to the satisfaction of the Director, the Director shall grant the licence in form LC-V(2)The licence granted under sub-rule (1) shall be valid for a period of two years from the date of its grant during which period all development works in the colony shall be completed and certificate of completion obtained from the Director as provided in rule 16.
