(3)When the Government is satisfied of the proposed scheme of the applicant, it may accord the sanction and communicate it in the form of a "Letter of Intent" in Form D-B. The letter shall be valid for two years from the date of communication, unless especially extended, within which period the holder thereof shall complete the construction in all respects, as notified in the scheme submitted under sub-rule (1) and keep the unit ready for commissioning.
