Section 6B in The Haryana Development and Regulation of Urban Areas Act, 1975
6B. Grant of Purchasable Development Rights Certificate (PDR Certificate).
(1)A colonizer intending to obtain a PDR Certificate shall make an application on the prescribed format, alongwith an undertaking to deposit such fee, as may be prescribed, upon demand, shall be entitled to be granted PDR Certificate under this section upon fulfillment of such terms and conditions and on payment of such fee, as may be prescribed.(2)On receipt of the application under sub-section (1) and upon scrutiny of the application, the Director, if satisfied, may issue PDR Certificate specifying its utilization or may reject it, citing reasons thereof:Provided that no such application shall be rejected without giving an opportunity of hearing to the colonizer.(3)The utilization of development rights against any PDR Certificate issued against a specific colony shall be non-transferable and fee deposited against it shall be non-refundable.]
