Section 16A(5) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(5)(i)While seeking permission under sub-rule (1) above, or making an application for the erection or re-erection of a building under rule 7, the person concerned shall deposit with the Estate Officer a security of such sum of money as may be fixed by the Chief Administrator from time to time.(ii)Different amount may be prescribed for different buildings depending upon situation of the site, size thereof, the type and extent of the proposed construction and other relevant factors.(iii)Charges for the removal of debris and other unsaleable material, caused to be removed under sub-rule (3) or damages on account of any damage done to any street or road etc., shall be deducted by the Estate Officer from the security and the rest of the amount shall be refunded after the completion of the building.(iv)The amount referred to in sub-rule (iii) above shall be determined by the Estate Officer or such other gazetted officer as he may authorise in this behalf.(v)Any person feeling aggrieved by the order of the Estate Officer or of the authorised Officer passed under clause (iv) above shall be entitled to file an appeal to the Chief Administrator withing 30 days of the passing of the order. The order passed by the Chief Administrator shall be final.[17. Validity of the sanction plan. - If a building is not completed within three years of the date of sanction, the sanction will be deemed to have lapsed.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
