Section 14 in New Okhla Industrial Development Area Building Regulations, 2010
14. Appeal against refusal or sanction with modification of a building permit.
- Any applicant aggrieved by an order of refusal of a building permit or its sanction under these regulations or directions, may appeal to the Chairman of the Authority within sixty days from the date of communication of such order. Such appeal shall be accompanied by a true copy of the order appealed against, and receipt of appeal fee which shall be 50% of the original plan fee.The decision of the Chairman on such appeal shall be final, conclusive and binding. The chairman shall provide opportunity of hearing to all concern parties with regard to the disputed map.The appeal may be referred after sixty days of communication of such order if within 30 days after the previous period of sixty days he satisfies the chairman that he was prevented by sufficient causes from not filing of appeal and not thereafter
