Section 11 in The Punjab State Real Estate (Regulation and Development) Rules, 2017
11. Renewal of registration of real estate agent.
(1)The registration granted to a real estate agent under the Act may be renewed on an application made by the real estate agent in Form 'J' which shall not be less than three months prior to the expiry of the registration.(2)The application for renewal of registration shall be accompanied with a demand draft or a banker's cheque drawn on any scheduled bank, for a sum as mentioned in Schedule 1.(3)The real estate agent shall also submit all the updated documents set out in clauses (a) to (f) of sub-rule (1) of rule 9 at the time of application for renewal.(4)In case of renewal of registration, the Authority shall inform the real estate agent about the same as per Form 'K' and in case of rejection of the application for renewal of registration the Authority shall inform the real estate agent as per Form 'I':Provided that no application for renewal of registration shall be rejected, unless the applicant has been given an opportunity of being heard in the matter:Provided further that the Authority may grant an opportunity to the real estate agent to rectify the defects in the application within such time period as may be specified by it.(5)The renewal of registration granted under this rule shall be valid for a period five years.
