Section 25 in Punjab Apartment and Property Regulation Rules, 1995
25. Fee for renewal of registration.
- The fee for renewal of registration as a promoter or an estate agent, shall be the same as is payable, under rule 23 for granting certificate of registration; provided the application is made in Form APR XIV in the case of a promoter and in Form APR XV in the case of an estate agent atleast three months before the expiry of the period of certificate of registration. [Sections 23 and 45(2)(g)].
