Section 3(2) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)It shall be essential to enclose the following documents with each application for registration under sub-rule (1),-(i)copy of the receipt, in proof of depositing the registration fee in the treasury of the municipality as mentioned in Rule 4;(ii)Bank Guarantee of Rupees five lacs in case of such municipal area whose population is 3 lakh or more and the Bank Guarantee of Rupees one lakh in case of such municipal area whose population is less than three lakh Bank Guarantee shall be essential for the full period of the registration :Provided that in case of Co-operative Housing Society it shall not be necessary to submit the Bank Guarantee along with the application submitted for registration and the application shall be considered without Bank Guarantee. If the application is sanctioned the registration shall be done. Provided that the Co-operative Housing Society shall submit Bank Guarantee as prescribed under these rules within a period of 90 days from the date of receipt of the intimation of registration otherwise the registration shall be deemed to have been cancelled.
