Section 8B in The Haryana Development and Regulation of Urban Areas Act, 1975
8B. [ Surrender of licence. [Inserted by Haryana Act No. 32 of 2019, dated 3.9.2019.]
(1)A colonizer intending to surrender a licence or part of licence may apply for surrender of licence along with such documents, as may be prescribed.(2)On receipt of an application under sub-section (1), the Director shall undertake scrutiny of such application to ascertain that over the licenced area, or part of it, for which licence is proposed to be surrendered, -(a)no third party rights exists;(b)no internal development works exist at site and the site stands restored to its original state as it was before the grant of licence;(c)the area norms for the part of licenced area being retained, if any, fulfils the applicable area norms for grant of such licence; and(d)any other condition as may be prescribed.(3)After scrutiny of application, the Director may, by an order in writing, either allow surrender of licence on such terms and conditions along with forfeiture of such fee and charges, as may be prescribed or reject it, citing reasons thereof.]
