Section 5(3) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(3)The members of the District Committee shall be jointly and severally responsible for providing [such services and within such time period as may be prescribed] [Substituted 'the services specified in Schedule-II within the time period prescribed therein' by Act No. 16 of 2004, dated 2.1.2005.], provided that if the time period can not be adhered to for any reason, the investor and the [State Board] [Substituted 'Divisional Committee' by Act No. 16 of 2004, dated 2.1.2005.] shall be communicated in writing before the expiry of the period.
