Section 6 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
6. Maintenance of register of colonizers and builders.
(1)The Competent Authority shall maintain a register in Form-Three wherein the full details of the registration certificate issued under these rules shall be entered together with-(a)full address of the applicant;(b)the terms and conditions subject to which registration certificate has been granted;(c)details of their bank guarantee and expiry/renewal dates of registration.(2)It shall be the responsibility of the person who has obtained the registration certificate to inform the Competent Authority in case of any change in any particular contained in his application form within thirty days from the date of such change.
