Section 36 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
36. Duration of licence [Sections 8(1) and 25(2)(f)].
- Every licence issued under rule 35 shall remain valid for [ [three calendar years] [Substituted vide Haryana Government Gazette Part I, dated 23-3-1982.] or a part of,] as the case may be, and will be renewable annually :Provided that if at any time or at the time of the renewal, any extension of land for the required purpose is necessary, the applicant shall make a fresh application for the same as required under rule 32 :Provided further that no fresh licence shall be necessary in case of extension and necessary amendment shall be made in the licence already issued.
