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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(3)Extension in time limit in terms of the provisions of sub-rule (2) may be granted by the Estate Officer for a period not exceeding five years on the payment of fee at the following rates, [for the time being and Authority or its Committee is authorized and competent to revise/modify/alter/amend/enhance the aforesaid structure of payment of prescribed extension fee as fixed herein before by any decision, circular, general or special order and it shall deemed to have come into effect for all intents and purposes from such date prior to later fixing the structure of extension fee.] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] namely:-
(a)in the case of residential plots as under :-
Period of extension Rate of fee per square metre
(i) First year Rs. 1.50
(ii) Second year Rs. 2.00
(iii) Third year Rs. 2.50
(iv) Fourth year Rs. 4.50
(v) Fifth year Rs. 6.00
(b)in the case of commercial plots as under :-
Period of extension Rate of fee
(i) First year One per cent of the sale price
(ii) Second year One and half per cent of the sale price
(iii) Third year Two per cent of the sale price
(iv) Fourth year Two and a half per cent of the sale price
(v) Fifth year Three per cent of the sale price