Section 36 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
36. Failure to claim copy.
- If the applicant does not claim the copy within the period mentioned in rule 35 within six months thereafter, the copy so prepared may be destroyed and the copying fee paid by the applicant shall be forfeited to the State Government.
