Section 8 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
8. Time within which building is to be erected.
- [Sections 43 and 18 of the Punjab Act 23 of 1961.] - The allottee shall complete the building within two years from the date of issue of allotment letter in accordance with the plan specified by the Secretary of the Board :[Provided that the period of two years, specified for the completion of the building, may be extended by the Estate Officer up to the maximum period of two years on the payment of fee at the rate of ten per cent of the allotment price for the first and fifteen per cent of the allotment price for the second year of allotment; year of extension for the reasons, to be recorded in writing. No further extension in this regard shall be given and the plot along with the incomplete building, if any, shall be resumed by the Estate Officer after giving opportunity being heard to the concerned allottee.] [Substituted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.]Provided further that the Secretary of the Board may in exceptional cases of hardship and for the reasons to be recorded in writing, grant extension beyond the stipulated period on such conditions as may be specified by the State Government.
