Section 6(4) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(4)In case of extension of registration, the Authority shall inform the promoter about such extension in Form 'F' and in case of rejection of the application for extension of registration the Authority shall inform the promoter about such rejection in Form 'D':Provided that the Authority may grant an opportunity to the promoter to rectify the defects in the application within such time period as may be specified by it.
