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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(3)Where the development and/or construction, as the case may be is commenced by the lessee as per terms of agreement after obtaining development and/or building construction permission but fails to complete the work due to unavoidable circumstances, the extension in time for the completion of work may be granted by the Chief Executive Officer on payment of the following surcharge by the lessee-
Block of time extension Period of time Amount of surcharge as percent of the premium
First Twelve months or part thereof Five
Second Twelve months or part thereof after the Firstextension of time Seven
Third Twelve months or part thereof after the Secondextension of time Ten
Provided that the extension in time shall be granted for Twelve months or its part at one time and such extension shall be granted maximum for three years.