Section 8(1) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(1)When a colonizer registered under Rule 3 wants to establish any colony and take up development work, then he shall submit an application in five copies to the Competent Authority in Form-Four together with the tee prescribed under sub-rule (2) at least ninety days before the proposed date for starting the development work of the colony or sale of plots.
