Section 2(3) in Haryana Municipal Building Bye-laws 1982
(3)A refundable amount as mentioned in the Schedule VII, shall be deposited by the applicant with the application. This amount shall be refundable to the applicant after the issue of the completion certificate and after satisfying the Executive Officer or the Secretary, as the case may be, or his representative, regarding clearance of the site and removal of debris therefrom :Provided that if debris is not removed within thirty days of the completion of the building, the aforesaid amount shall be forfeited.] [Substituted by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.]
