Section 9 in The Haryana Development and Regulation of Urban Areas Rules, 1976
9. Rejection of application [Section 3].
- The Director may after making inquiry as mentioned in sub-rule (1) of rule 8 and after giving reasonable opportunity of being heard to the applicant by an order in writing reject the application to grant licence in [form LC II] [Substituted by Haryana Government Notification No. DP-82/M-31 dated 24.12.1982.], if :-(a)it does not conform to the inquirements of rule 3, 4 and 5 and 8;(b)the plants and designs of the development works submitted with the application are not technically sound and workable; or(c)the estimated expenditure on water-supply mains or extramural and outfall sewers is not commensurate with the size of the colony.
