Section 8(5) in Punjab Right To Business Act, 2020
(5)A Certificate of In Principle Approval shall not entitle a person to use a piece of land in deviation to the land use or any stipulations specified in the notified master plan or notified Local Planning Area notified under the provisions of the Punjab Regional and Town Planning and Development Act, 1995. The applicant shall also adhere to the siting guidelines for setting up industries issued by various departments.
