Section 22 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
22. Completion certificate [Section 25(1)(2)(f)].
(1)After the colony has been laid out according to the approved layout plans and development works have been executed according to the designs and specifications as approved in the order granting permission, the colonizer shall make an application to the Director in From CL-IV.(2)After such scrutiny, as may be necessary, the Director may issue a completion certificate in Form CL-V or refuse to issue such certificate stating the reasons for such refusal.
