Section 24 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
24. Revocation of permission [Section 25(2)(f)].
(1)Should the Director determine at any time that the execution of the layout plans and the construction of other work is not proceeding according to the permission granted under sub-rule (1) of rule 20 or is below specifications or is in violation of any provision of these rules or of any law or rules for the time being in force, he shall by a notice in Form CL-VI notify the colonizer, to whom permission was granted, requiring to remove the various defects within the time specified in the notice.(2)Should the colonizer fail to comply with the requirements detailed in the notice issued under sub-rule (1), the Director shall issue him a further notice in Form CL-VII to afford him an opportunity to show cause why the permission granted should not be revoked.(3)After hearing the colonizer or considering such representation as he may make, the Director may either revoke the permission or may grant him further time for complying with the requirements of the notice issued under sub-rule (1). If, however, the colonizer does not comply with the said requirements within such extend period, the Director shall revoke the permission.(4)On the revocation of the permission no further works shall be undertaken or carried out by the colonizer unless fresh permission has been obtained.(5)After revocation of the permission, the Director may himself carry out or cause to be carried out the development works in the colony, and recover such charges as he may incur on the said development works from the earnest money deposited by the colonizer and the bank guarantee furnished by him under rule 19.[25. Refund of Earnest money [Section 25(2)(f)]. - Such charge as may be determined by the Director for the scrutiny of the plans, estimates and works in respect of colony shall be deducted from the earnest money deposited by a colonizer under rule 16-A and the balance, if any, shall be refunded to him within six months of the rejection under rule 17 or grant of permission under rule 20.] [Substituted vide Haryana Government Notification No. GSR 89/PA-41/63/S. 125/Amd (1) /66 dated 21-4-1996.]
