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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(5)(c) in Tamil Nadu Combined Development and Building Rules, 2019

(c)The Bank Guarantee towards caution deposit is returnable after a period of five years, from complete occupation and commencement of commercial operation subject to confirmation by a certificate from the appropriate authority (ELCOT) certifying that the building is put into continuous use for Information Technology (IT) parks or Bio Informatics units for the said five years.