Section 8B(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)On receipt of an application under sub-section (1), the Director shall undertake scrutiny of such application to ascertain that over the licenced area, or part of it, for which licence is proposed to be surrendered, -(a)no third party rights exists;(b)no internal development works exist at site and the site stands restored to its original state as it was before the grant of licence;(c)the area norms for the part of licenced area being retained, if any, fulfils the applicable area norms for grant of such licence; and(d)any other condition as may be prescribed.
