Section 22 in Jharkhand Industrial Area Development Authority Regulations, 2016
22. Surrender of Allotted Plot.
- i. Any allottee shall be at liberty to surrender the allotted plot to the Authority at any point of time by giving prior written application to the Chief Executive Officer of the region at least three months in advance and the Authority shall accept the surrender subject to the condition that the surrender is not in default in paying dues of the Authority and he/she/it produces a no dues certificate from the concerned financial institution, concerned statutory authorities and that he is not in default in payment of statutory due to its employees along with a declaration cum undertaking cum indemnity bond on a non-judicial stamp paper of Rs. 100.00 along with self attested photograph of all promoting stake holders, Authority shall refund/release partial payment of allotment price for the land (full or partial) surrendered as per following terms
