Section 5(4) in New Okhla Industrial Development Area Building Regulations, 2010
(4)In case of objections, the fees so paid shall not be refunded to the applicant but the applicant shall be allowed to resubmit the plan without any additional fees after complying with all the objections within a period of sixty days from the date of receipt of the objection order. If plan is submitted after sixty days, fresh plan fee shall be charged.
