Section 3(5) in Faridabad Complex Administration Building Rules, 1989

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State of Haryana - Subsection

Section 3(5) in Faridabad Complex Administration Building Rules, 1989

(5)A non-refundable fee of Rs. 150 shall be deposited by the applicant alongwith the building application for stacking building material/malba over the public street for a period of one year or part thereof from the date of commencement of work for which a notice shall be given by the applicant in form BR-VIII. In case of occupation of public street beyond the period of one year, the pattern of fees for every additional year or part thereof shall be as follows :-

		Rs.
(i)	for the 2nd year	200
(ii)	for the 3rd year	300
(iii)	for any subsequent year	500

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State of Haryana - Subsection

Section 3(5) in Faridabad Complex Administration Building Rules, 1989