Section 16 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
16. Information necessary to validate application under rule 11 [Sections 3(f) and 25(2)(c)].
- No application under rule 11 shall be considered to be valid until plans and documents required by sub-rule (1) of that rule have been furnished to the satisfaction of the Director. In case of failure of such compliance, the application together with the plans and documents shall be returned to the colonizer for resubmission in accordance with the rules.[16A. Earnest Money. - (1) Before proceeding under rule 17 or rule 18, the Director shall, by order in writing, require the colonizer to furnish, within a period of thirty days from the date of service of such order, an earnest money at the rate of [one rupee] [Rule 16-A inserted vide Haryana Government Notification No. GSR 89/PA- 41/63/S.125/Amd (1)/66.] per square yard calculated for the gross area of the land under the proposed colony in the form of a demand draft in favour of the Director and drawn on any Scheduled Bank at Chandigarh :Provided that the Director may, for reasons to be recorded in writing, extend such time by a period not exceeding thirty days.(2)If the colonizer fails to furnish the earnest money as provided in sub-rule (1), the Director shall reject his application.]
