Section 15 in Faridabad Complex Administration Building Rules, 1989
15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
- The sanction granted under rule 8 above may be revoked if it is found that the construction is not being done according to the sanction granted or the provisions of the building rules, requisitions made, conditions prescribed or orders thereunder or the occupancy is not in accordance with the purpose of the sanctioned plan.
