Section 24(5) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(5)After revocation of the permission, the Director may himself carry out or cause to be carried out the development works in the colony, and recover such charges as he may incur on the said development works from the earnest money deposited by the colonizer and the bank guarantee furnished by him under rule 19.[25. Refund of Earnest money [Section 25(2)(f)]. - Such charge as may be determined by the Director for the scrutiny of the plans, estimates and works in respect of colony shall be deducted from the earnest money deposited by a colonizer under rule 16-A and the balance, if any, shall be refunded to him within six months of the rejection under rule 17 or grant of permission under rule 20.] [Substituted vide Haryana Government Notification No. GSR 89/PA-41/63/S. 125/Amd (1) /66 dated 21-4-1996.]
