Section 13(4) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(4)For the purpose of sub-rule (5) extension in time shall be given for a calendar year that is for the period commencing from the 1st January and ending with the 31st December :Provided that if the period of three years following the date of allotment of auction expires, -(i)after the 30th June of a given year or if the period of extension commences from any date after the 30th June, the period of three years shall automatically stand extended upto the 31st December of that year and no fee for the period will be chargeable; and(ii)during the period following between the 1st January and the 30th June of a given year fee at half the rate specified in sub-rule (3) shall be payable for that year.
