Section 13(5) in New Okhla Industrial Development Area Building Regulations, 2010
(5)When Allottee submits the application for seeking the occupancy certificate without actually completing the building, inspection shall be done within 30days. If during the inspection for issue of completion certificate any building is found incomplete the allottee will be penalised 50% of occupancy charges or Rs. 5000/- which ever is more and his/her/their application for occupancy shall be rejected. On such rejection of application the allottee will be required to apply afresh along with penalty charges and time extension charges if required. The action against all the concerned Technical person who has prepared the plan will be taken in following steps(i)First time - Warning to concerned Technical person(ii)Second time - black listed in Authority for one year.(iii)Third time - refer to Council of Architecture/ITPI/MIC for cancellation of Registration.
