Section 5 in The Punjab State Real Estate (Regulation and Development) Rules, 2017
5. Grant or rejection of registration of the real estate project.
(1)Upon the registration of a real estate project as per section 5 read with rule 3 and rule 4, as the case may be, the Authority shall issue a registration certificate within a period of thirty days with a registration number as per Form 'C' to the promoter.(2)In case of rejection of the application as per section 5, the Authority shall inform the applicant as per Form 'D':Provided that the Authority may grant an opportunity to the applicant to rectify the defects in the application within such time period as may be specified by it:Provided further that if no intimation regarding registration or rejection of registration of the project is given within a period of thirty days, the registration of the real estate project shall be deemed to have been given.
