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State of Punjab - Act

Punjab Regional and Town Planning and Development (General) Rules, 1995

PUNJAB
India

Punjab Regional and Town Planning and Development (General) Rules, 1995

Rule PUNJAB-REGIONAL-AND-TOWN-PLANNING-AND-DEVELOPMENT-GENERAL-RULES-1995 of 1995

Published on 22 August 1995
Commenced on 22 August 1995
[This is the version of this document from 22 August 1995.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Regional and Town Planning and Development (General) Rules, 1995Published vide Punjab Government Notification No. GSR 49/PA 11/95S.180/95 Dated 22nd August 1995

Part I – Preliminary

1. Short title and commencement.

(1)These rules may be called the Punjab Regional and Town Planning and Development (General) Rules, 1995.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act No. 11 of 1995) ;

(b)"Chairman" means the Chairman of the Authority;

(c)"Committee" means a Committee of the Board appointed under Rule 5 or a Committee of the Authority appointed under section 23;

(d)"Form" means Form appended to these rules ;

(e)"Schedule" means the Schedule appended to these rules;

(f)"Section" means a Section of the Act; and

(g)"Vice-Chairman" means the Vice-Chairman of the Authority;

Part II – Functioning of the Board and the Authority

3. Allowances to be paid to the members of the Board.

(1)A member of the Board shall not be entitled to receive any remuneration or allowance other than the travelling allowance, daily allowance or any other allowance which the Board may determine for the purposes of re-imbursing the expenditure incurred in attending the meetings of the Board or any of its committees or in performing any other functions of the Board.

(2)An official member of the Board shall draw travelling allowance, daily allowance or any other allowance as is admissible to him under the rules of the Government of Punjab from the department of the Government of Punjab in which he is appointed at the relevant time.

(3)The non-official members of the Board shall draw travelling allowance, daily allowance or any other allowance on the rates as are admissible to Class I Officers of the Government of Punjab.(Sections 4(4) and 180(2)(a)).

4. Temporary association of person.

- The Board may associate with itself by nomination from amongst the persons who have special knowledge or practical experience in the field of housing, engineering, law, town planning, environment, architecture, traffic and transport, planning or such other specialisation for the purposes of tendering advice in the respective fields to the Board in performing its functions. (Sections 15(1) and 180(2)(b).)

5. Appointment of Committee.

- The Board may, for the purpose of securing efficient discharge by its functions under the Act, appoint one or more committees out of its members.

(2)Each committee appointed under sub-rule (1) shall consist of such number of members as the Board may determine in respect of each committee and the Chairman of the Board, and in his absence, the Vice Chairman and in the absence of the Chairman and Vice-Chairman, any other member of the Board nominated by the Chairman shall preside over the meetings of the committee.

(3)The committee appointed under sub-rule (1) may associate with it such persons who have special knowledge or practical experience in the field of housing, engineering, law, town planning, environment or architecture, traffic and transport planning or such other specialisations or other persons whose assistance or advice the committee may require in the discharge of its functions assigned to it by the Board.

6. Procedure to be followed by the committee.

- Every committee appointed under rule 5 may evolve its own procedure for the conduct of business at its meetings and for all other matters relating to its functioning. (Sections 16 and 180(2)(c).)

7. Powers to call for information.

- The Board or a committee appointed by it under rule 5 shall be entitled to call for from any Department of the State Government or the Authority or any local authority or any other agency or organisation under the control of the State Government/Authority or the local authority, as the case may be, any information, return, statement or report required by it for the efficient discharge of its functions under the Act.

(2)The Board or a committee appointed by it under rule 5 shall be entitled to require attendance at its meetings of any officer of the State Government or the Authority of a local authority or any other agency or organisation referred to in sub-rule (1) who is required to assist the Board or the committee in the discharge of its functions. (Sections 16 and 180(2)(c).)

8. Qualifications and experience for appointment as Chief Administrator.

- The Chief Administrator of - (a) the Punjab Urban Planning and Development Authority established under section 17 of the Act, shall be appointed from amongst the officers of the Government of Punjab who are not below the rank of Secretary [ or Special Secreatry] [Inserted vide Punjab Government Gazette L.S.P. III dated 7-12-1995] to Government of Punjab; and

(b)A special Urban Planning and Development Authority constituted under section 29 or of a New Town Planning and Development Authority constituted under section 31 shall be appointed from amongst the officers of the State Government who are not below the rank of an Additional Secretary to that Government. (Sections 17, 29, 31 and 180(2)(e).)

9. Term of office and conditions of services of members of the Authority.

- Subject to the provisions of the Act, the term of office of a non-official member of an Authority shall be three years from the date of his appointment :Provided that at the expiry of the period of his appointment, member shall be eligible for re-appointment. (Sections 18(1) and 180(2)(f).)

10. Allowances to be paid to members of the Authority.

- The members of an Authority other than the Chief Administrator, shall not be entitled to receive any remuneration or allowance from the Authority other than the travelling allowance, daily allowance or any other allowance, at the rates determined by the Authority and till it is so determined at the rates for the time being admissible to Class I Officers of the State Government under the Punjab Civil Service Rules for the purpose of reimbursing the expenditure incurred in attending the meetings of the Authority or any of its committees or in performing any other function of the Authority. (Sections 18(1) and 180(2)(f).)

11. Salary and allowances to be paid to the Chief Administrator.

- The Chief Administrator shall be a whole time paid member of the Authority and he shall receive out of the fund of the Authority such salary and allowances as may be determined by the State Government, at the time of his appointment :Provided that in respect to any matter which is not specifically determined by the State Government, the provisions of the rules and regulations applicable to other employees of the Authority shall apply to the Chief Administrator in respect of such matter. (Sections 18(3) and 180(2)(h).)

Part III – Completion of Buildings, Extension in Time for such Completion, Fee for such Extension, Procedure for Appeal and Revision and Service of Notice

12. Building rules.

- The Punjab Urban Estate (Development and Regulation) Rules, 1974 so far as they are not in consistent with the provisions of the Act, shall mutatis matandis apply in respect of matters specified in sub- section (2) of section 43 till the date rules are made under clause (i) of sub-section (2) of section 180. (Sections 43(9) 12 and 180(2)(i).)

13. Time within which building is to be completed.

(1)The transferee shall complete the building within three years from the date of issue of allotment order or the date of auction, as the case may be, in accordance with these rules.

(2)[ The time limit specified in sub-rule (1) may be extended by the Estate Officer in the manner and on payment of such fee as fixed by the Authority or its committee from time to time, if he is satisfied that the failure to complete the building within the said period was due to a cause beyond the control of transferee.] [Substituted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.]

(3)Extension in time limit in terms of the provisions of sub-rule (2) may be granted by the Estate Officer for a period not exceeding five years on the payment of fee at the following rates, [for the time being and Authority or its Committee is authorized and competent to revise/modify/alter/amend/enhance the aforesaid structure of payment of prescribed extension fee as fixed herein before by any decision, circular, general or special order and it shall deemed to have come into effect for all intents and purposes from such date prior to later fixing the structure of extension fee.] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] namely:-

(a)in the case of residential plots as under :-

Period of extension	Rate of fee per square metre
(i) First year	Rs. 1.50
(ii) Second year	Rs. 2.00
(iii) Third year	Rs. 2.50
(iv) Fourth year	Rs. 4.50
(v) Fifth year	Rs. 6.00

(b)in the case of commercial plots as under :-

Period of extension	Rate of fee
(i) First year	One per cent of the sale price
(ii) Second year	One and half per cent of the sale price
(iii) Third year	Two per cent of the sale price
(iv) Fourth year	Two and a half per cent of the sale price
(v) Fifth year	Three per cent of the sale price

(4)For the purpose of sub-rule (5) extension in time shall be given for a calendar year that is for the period commencing from the 1st January and ending with the 31st December :Provided that if the period of three years following the date of allotment of auction expires, -

(i)after the 30th June of a given year or if the period of extension commences from any date after the 30th June, the period of three years shall automatically stand extended upto the 31st December of that year and no fee for the period will be chargeable; and

(ii)during the period following between the 1st January and the 30th June of a given year fee at half the rate specified in sub-rule (3) shall be payable for that year.

(5)For removal of doubts it is hereby declared that fee prescribed under this rule shall be payable [by a transferee who, has failed to complete teh building within specified period] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] irrespective of the fact whether the plot-holder applies or does not apply for extension under this rule. (Section 43(2) and 180(2)(i).

(6)[ In genuine cases of hardship of a class of person(s), the committee may by general or specific order remit or waive off partly or fully the extension fee for any person(s) for the reasons to be recorded in writing.] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.]

14. Appeal.

(1)An appeal against an order passed under section 44 or section 45 shall be presented to the Chief Administrator either by the appellant or his agent or shall be sent by registered post addressed to the Chief Administrator in the form of a memorandum of appeal indicating the date of the order appealed against, setting forth concisely the grounds of appeal accompanied by a certified copy of the order appealed against.

(2)The memorandum of appeal shall be signed by the appellant or his agent and shall be accompanied by a fee of fifteen rupees.

(3)On receipt of the memorandum of appeal the Chief Administrator shall fix a date for hearing the parties. (Sections 45(5) and 180(2)(j).)

15. Revision.

- The provisions of rule 14 shall apply mutatis mutandis to every application for revision of any order passed by the Chief Administrator under sub-section (6) or sub-section (7) of section 45. (Sections 45(5) and 180(2)(j).)

16. Manner of service of notice.

- In addition to the mode of service specified in the Act, a notice issued under sub-section (1) of section 46 or section 47 shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family.

(2)Where a copy of the notice is delivered or tendered in terms of sub-rule (1), the signatures of the person to whom the notice is so delivered or tendered shall be obtained in token of acknowledgement of the service.

(3)In terms of sub-rule (2), if the person or the adult member of the family of such person refuses to sign or where such person cannot be found after using all dues and reasonable diligence and there is no adult member of the family of such person, a copy of the notice shall be affixed on the outer door or some other conspicious part of the ordinary residence or usual place of business of such person and the original notice shall be returned to the Estate Officer who issued the notice, with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was so done and the name and the address of the person, if any, by whom the ordinary or usual place of business was identified and in whose presence the copy was affixed.

(4)If a notice issued under sub-section (1) of section 46 or section 47 cannot be served in the manner provided in the Act or in sub-rule (1), the Estate Officers may, if he thinks fit, direct that such notice may be published in at least one newspaper having circulation in the locality and the contents of the notice be proclaimed in the locality by beat of drum. (Sections 46(1), 47 and 180(2)(k) and (p).)

Part IV – Budget, Accounts and Audit of Accounts of the Authority

17. Budget of the Authority.

- The authority shall prepare its annual budget for the next financial year showing the estimated receipts and expenditure of the Authority in the form set out in Schedule I before or by the 31st January preceding the commencement of the said financial year and shall forward five copies of the budget so prepared and sanctioned by the Authority to the State Government within thirty days from the date of its sanction. (Sections 52 and 180(2)(m).)

18. Supplementary Budget of the Authority.

(1)The Chairman or with the approval of the Chairman, the Vice-Chairman of the Authority may, at any time during the year for which a budget has been prepared, lay a supplementary budget before the Authority at a special meeting.

(2)The supplemenatary budget shall be prepared in the same manner and form in which annual budget is prepared under rule 17.

(3)The provisions of rule 17 will appply to the supplementary budget as regards submission of its copies to the State Government. (Sections 52 and 180(2)(m).)

19. Preparation and maintenance of accounts of the Authority.

- Subject to the provisions of the Act and the directions issued by the State Government in this behalf the Authority shall maintain and keep at its headquarters proper books of accounts and other relevant records with respect to, -(a)all sums of money received and expended by the Authority and the matters in respect of which the receipt and expenditure takes place ;(b)all sales and purchases of land, sites, buildings, apartments; and(c)the assets and liabilities of the Authority.

(2)The Authority shall, in each year hold in addition to any other meetings, a meeting at its annual meeting which shall be held within a period of six months ending with the date of closing of the financial year.

(3)At every annual meeting of the Authority held in pursuance of sub-rule(2), the Chief Administrator of the Authority shall lay before the Authority -

(a)a balance sheet as at the end of the financial year; and

(b)an income and the expenditure account for the financial year.

(4)Every balance sheet of the Authority shall give true and fair view of the State affairs of the Authority as at the end of the financial year and shall be in the form set out in Part I of Schedule II or as near thereto as circumstances admit or in such other form as may be approved by the State Government.

(5)Every income and expenditure account shall give a true and fair view of the excesses of income over expenditure or the excesses of expenditure over income for the financial year and shall be in the form the set out in part II of Schedule II or as near thereto as circumstances admit or in such other form as may be approved by the State Government.

(6)The income and expenditure account including the balance sheet prepared under sub-rule (1) shall be signed on behalf of the Authority by not less than two members of the Authority one of whom shall be the Chief Administrator or the Vice-Chairman.

(7)The income and expenditure account including the balance sheet shall be approved by the Authority before they are signed on behalf of the Authority in accordance with the provisions of sub-rule (6) and before they are submitted to the auditors for their report thereon.

(8)The Authority shall send a copy of the income and expenditure account including the balance sheet together with the audit report thereon to the State Government and also publish it in the Official Gazette of the Government of Punjab. (Sections 53 and 180(2)(n).)

20. Audit report of the Authority.

- As soon as the accounts of the Authority are audited by the auditors only qualified to act as auditors under sub- section (i) of section 226 of the Companies Act, 1956, the Authority shall send a copy thereof together with the audit report thereon to the State Government and the accounts so audited shall be published in the Official Gazette of the Government of Punjab. (Sections 53(3) and 180(2)(n).)

21. Annual report of the Authority.

(1)After the close of each financial year, the Authority shall prepare and submit to the State Government not later than the 31st July, next following, an annual report of its activities during that year.

(2)The annual report referred to in sub-rule (1) shall be divided into two parts, namely:-

(a)Part I shall contain general information on the activities of the Authority as far as possible containing chapters on administration, works and schemes, development of land and buildings including new townships, construction of houses, special programmes undertaken for low income groups, regulation and enforcement, management of land, buildings and other properties, finance and accounts, research and development including programmes in engineering, town planning and architectural activities and other miscellaneous matter; and

(b)Part II shall contain appendixes giving statistical information relating to the Authority. (Sections 54 and 182(2)(q).)

Part V – Planning Area and Regional Plans

22. Matters to be considered in specifying planning area.

- Before making a declaration under sub-section (1) of section 56 for specifying any area to be a planning area the Designated Planning Agency shall take into consideration all or any of the following matters, namely :-

(a)administrative boundary limits that is District, Tehsil, Block, Municipal Area, Village etc. limits ;

(b)geographical features, that is physiography, climate, water, soils and other physical resources;

(c)means of communication and accessibility ;

(d)distribution of population that is present and future;

(e)industrial location and growth trends;

(f)economic base and commercial activities;

(g)preservation of historical and cultural heritage;

(h)urban expansion and periphery management;

(i)ecological and environmental balance;

(j)balanced regional development of the State;

(k)dispersal of economic activities to alleviate pressure on large cities; and

(l)any other matter which the Board may consider appropriate. (Sections 56(2) and 108(2)(q).)

22A. Form of present land use map. [Sections 59(1) and 180. [Added vide Punjab Notification No. GSR2/PA/11/95/s.180/(Amd)(1)/2001 dated 15.1.2001.]

- The present land use map for a planning area in terms of sub-section (1) of Section 59 shall be in the form of drawing which may also include charts, graphs, diagrams, photographs and other explanatory and descriptive matters as may be necessary to illustrate the present use of land, and it shall also indicate the present use of land which may be residential, commercial, industrial, traffic and transportation, re-creational, public parks, play grounds, open spaces, public and semi-public facilities, governmental, agricultural, afforestation, vacant lands or any other kind of land use.]

22B. Form of land use register. [Sections 59(1) and 180. [Added vide Punjab Notification No. GSR2/PA/11/95/s.180/(Amd)(1)/2001 dated 15.1.2001.]

- The land use register for a planning area in terms of sub-section (1) of Section 59 shall be in Form I which shall indicate the present use of land which may be residential, commercial, industrial, traffic and transportation, re- creational, public parks, play grounds, open spaces, public and semi-public facilities, government, agricultural, afforestation, vacant lands or any other kind of land use.]

23. Form of Regional Plan.

(1)The Regional Plan shall be in the form of a written text which may also include maps, charts, graphs, diagrams, photographs and other explanatory and descriptive matters.

(2)The Regional Plans may be prepared in the manner prescribed hereunder :-

(i)a physical survey of the planning area, including that of its broad land use pattern;

(ii)collection of physical and socio-economic data with reference to natural and human resources, distribution of population and industry, communications network, housing requirements, environmental degeneration and such other matters as in the opinion of the Planning Agency relate to the development of the planning area ;

(iii)analysis of the data, as indicated in clause (ii) by means of maps, charts, graphs, diagrams and other statistical and cartographical tools and also by means of written matter explanatory of such maps, charts, graphs, diagrams, etc.

(iv)preparation of Regional Plan of the planning area, outlining major proposals of the plan; and

(v)preparation of written matter including zoning regulations forming part of the Regional Plan and including such summary of main proposals and such descriptive matters, as the Planning Agency may consider necessary to illustrate or explain the proposals, indicated by means of maps, charts, diagrams and documents. (Sections 62(1) and 180(2)(t).)

24. Form and manner of publication of notice of draft Regional Plan under section 63.

- A public notice in Form I-A stating the fact that the draft Regional Plan of a planning area or a part thereof, as the case may be, has been prepared indicating therein clearly the boundaries of such planning area shall be published in the Official Gazette of the Government of Punjab and also in two newspapers in circulation in the planning area, one of which shall be of the offical language of the state, by the Designated Planning Agency, for inviting objections and suggestions within ninty days from the date of publication of the notice. (Sections 63(1) and 180(2)(t).)

25. Form and manner of publication of notice of Regional Plan under section 64.

(1)A public notice in Form II stating the fact that the draft Regional Plan or part thereof as the case may be sent to the State Government in terms of sub-section (9) of section 63 has been approved by the State Government.

(2)It shall also be stated in the notice to be published under sub-rule (1) that the Regional Plan or part thereof, as the case may be, shall come into operation after the expiry of a period of one month from the date of publication of notice referred to above and a copy thereof may be inspected at all reasonable hours in the offices of-

(i)the Board ;

(ii)the Designated Planning Agency; and

(iii)the Deputy Commissioner(s), Sub Divisional Officers (C), Block Development and Panchayat Officer and local authorities in whose jurisdiction the Planning Area wholly or partly falls. (Sections 64(1) and 180(2).)

26. Application for permission for development or change of land use.

(1)Every application for changing the use of any land for any purpose or for carrying out any development in respect of any land under sub-section (1) of section 67 shall be made to the Competent Authority in Form III and shall be accompained by the following plans and documents in triplicate, namely :-

(i)a copy of revenue plan (aks shajra), showing the location of the land as per the Index Plan and such revenue particulars such as the name of the revenue estate Khasra numbers, area of each of such units of land (that is khasras) and the total area;

(ii)a location plan (guide map) on a scale of not less than 1/50000, showing the location of the land in relation to the surrounding geographical features to enable its precise identification on the ground;

(iii)where the area of the land is one and a half hectare or more, a survey plan of the land on a scale of not less than 1/10000, showing the boundaries of the land in question and also spot levels at a linear distance of at least fifty metres; and

(iv)a plan on a scale of not less than 1/10000, indicating the proposed use or development in respect of the said land, including the existing and the proposed means of its access front and to the established communication network;

(2)Every application (including all the plans and documents enclosed therewith) made under sub-rule (1) shall be signed by the applicant or his duly authorised agent.

(3)Every application under sub-rule (1) made by any person other than a Department of the State Government or the Central Government shall be accompanied by a fee of five hundred rupees per hectare or part thereof to be paid by way of demand draft drawn on a Scheduled Bank. (Sections 67(1) and 180(2)(u).)

27. Manner of communicating ground of refusal.

- Where the permission is refused under sub-section (3) of section 67, the grounds of such refusal shall be recorded in Form IV and shall be handed over to the applicant if he is present and his acknowledgement shall be obtained and in case he is not present shall be communicated to the applicant at sending a copy thereof by registered post addressed to the applicant at the address given by the applicant in the application submitted to the Competent Authority under rule 25. (Sections 67(5) and 180(2)(w).)

28. Form of Register of applications for permission.

(1)The Register of applications for permissions under sub-section (6) of section 6 shall be maintained in Form V.

(2)The register of applications maintained in Form V for permission shall be available for inspection by any member of the public at all reasonable hours on payment of a fee of rupees ten payable by cash or by way of postal order. (Sections 67(6) and 180(2)(x).)

29. Manner of filing appeal against refusal of permission.

(1)An appeal against an order passed under section 67 shall be, in writing, signed by the applicant or his duly authorised agent and shall be accompanied by the following documents, namely:-

(i)a certified copy of the order appealed against;

(ii)a precise statement of the facts of the case;

(iii)statements of facts and law in support of the case; and

(iv)any other material document of evidentiary value relied upon.

(2)The application of appeal made under sub-rule (1) shall be accompanied by a fee of rupees fifty. (Section 68(1) and 180(2)(z).)

Part VI – Preparation and Approval of Master Plan

30. Form and content of Outline Master Plan.

(1)The Outline Master Plan shall be in the form of a written text which may also include maps, charts, graphs, diagrams, photographs and other descriptive matters which the Designated Planning Agency may consider appropriate to illustrate the provisions of the Outline Master Plan. (Sections 70(2) and 180(2)(Za).)

(2)The provisions of rules 22 and 23 relating to the manner of preparation of a draft Regional Plan shall mutatis mutandis apply to the preparation of the Outline Master Plan.

(3)The Outline Master Plan may include all or any of the following matters namely:-

(i)the reports of survey analysis of the socio-economic conditions of the planning area and its vicinity and periphery with special reference to the trends of population industries, business, commerce and such other matters as may relate to the planned development;

(ii)a land use plan based upon such surveys of the existing use of land as may be necessary, as well as projected requirements of land for urban needs and consisting of comprehensive proposals for the most desirable utilisation of such land for uses such as green belt natural reserves, parks and residential, commercial, industrial, cultural, educational, transportation, re-creational, public and semi-public activities;

(iii)a traffic and transportation plan based upon the report of survey and inventory of traffic volumes, capacity of existing roads, highways and railways and consisting of proposals for a pattern of streets, roads, highways and parking, loading, un-loading and terminal facilities and airports to serve the present and future requirements;

(iv)a public utilities plan, consisting of proposals for provision of water, electricity, drainage and disposal of sewage and refuse;

(v)a housing plan consisting of estimates of housing requirements and proposals relating to standards of new housing units ;

(vi)education, re-creation and community facilities plan indicating proposals for parks, open-spaces, re-creational, educational and other centres;

(vii)other amenities plan indicating proposals for hospitals, dispensaries, vaccination centres etc;

(viii)reports of survey and proposals for improvement or elimination of slums and lighted areas;

(ix)reports on re-development or renewal of specific areas;

(x)a financial plan, containing estimates of revenue and resource, estimates, and objectives of public services and such other fiscal matters and proposals for implementation in stages, of the Outline Masters Plan;

(xi)an administrative plan, consisting of proposals and recommendations for administrative structure and proceeding and processes such as zoning, sub-division and regulations as may be necessary for the operation and implementaion of the Outline Master Plan; and

(xii)such other reports on specific matters, which in the opinion of the Designated Planning Agency, are necessary or desirable for the development of the planning area.

(4)The Board shall within a period of one month from the submission of the Outline Master Plan to it by the Designated Planning Agency in terms of sub- section (1) of section 70, direct the Designated Planning Agency to make the modifications,if any, in the Outline Master Plan and when these modifications are carried out, the Board shall give its approval to the Outline Master Plan as envisaged in sub-section (4) of section 70. (Section 70(2) and 180(2)(Za).)

31. Resolving of Contradictions.

(1)In the case of any contradiction between the particulars of proposals shown on one map and those shown on any other map or maps in respect of any area to which the Outline Master Plan relates, the map which is to a larger scale shall prevail and in the case of any such contradiction between any map and the written statement, the latter shall prevail. (Sections 70(2) and 180(2)(za).)

32. Consent of the Municipal Committee or the Municipal Corporation.

(1)After the Outline Master Plan is approved by the Board under section 70, the Designated Planning Agency shall, where it is not a Municipal Committee or Municipal Corporation, prepare the draft Comprehensive Master Plan for the Local Planning area or a part thereof.

(2)The draft Comprehensive Master Plan prepared by a Designated Planning Agency other than a Municipal Committee or Municipal Corporation, shall be submitted to the Municipal Committee or the Municipal Corporation in whose jurisdiction the local planning area or a part thereof, for which the draft Comprehensive Master Plan has been prepared, falls for giving its consent to the draft Comprehensive Master Plan within a period of sixty days from the date of its receipt, failing which its consent shall be presumed to have been given.

(3)The provisions of rules 28 and 30 relating to the Outline Master Plan shall mutatis mutandis apply to the draft Comprehensive Master Plan as also to the form and contents thereof. (Sections 71(1)(b) and 180(2)(zb).)

33. Public Notice of draft Comprehensive Master Plan.

(1)The draft Comprehensive Master Plan, shall, in addition to its publication in the Office Gazette of the Government of Punjab, in both map and written test forms be also displayed at a conspicuous place in the offices of,-

(i)the Board ;

(ii)the Designated Planning Agency ;

(iii)the Deputy Commissioner(s) of the District(s) in which the local planning area wholly or partly falls; and

(iv)the local authority or local authorities in whose jurisdiction the local planning aea wholly or partly falls.

(2)A public notice stating the fact that the draft Comprehensive Master Plan of a local Planning area or a part thereof, as the case may be, has been approved by the Board and setting forth clearly the boundaries of such local planning area shall also be published in at least two newspapers in circulation in the local area, one of which shall be of the official language of the state. (Sections 73(1) and 180(2) (zc).)

34. Amendment of the draft Comprehensive Master Plan.

(1)After considering all the objections and suggestions and after hearing the persons under sub- section (2) of section 73, any amendments in the draft Comprehensive Master Plan may be made by the Designated Planning Agency within a period of ninty days or within such further period as the Board may extend :Provided that the period so extended shall not exceed six months. (Sections 73(3) and 180(2)(zd).)

35. Approval by State Government.

- The State Government may, within a period of thirty days from the date of receipt of the draft Comprehensive Master Plan in terms of sub-section (3) of section 70 approve the draft Comprehensive Master Plan or may approve it with modifications as it may consider necessary or may return the draft Comprehensive Master Plan to the Designated Planning Agency to modify it or prepare a fresh plan in accordance with the conditions as the State Government may impose in this behalf. (Sections 74 and 180(2)(za).)

Part VII – Control of Development and Use of Land in the Area where Master Plan is in Operation

36. Form of application for permission under section 81.

(1)Every person intending to carry out any development in respect of, or a change of use of, any land or intending to sub-divide his plot or to layout a private street shall make an application to the Competent Authority in Form VI for granting permission under section 81, along with the following documents and plans in triplicate, namely :-

(a)For carrying out building operations. - Site plan and building plans on the scales as per the building made under the Act ;

(b)For carrying out other developments of land. - (i) Description of land, property or plot [location with name of road(s) on which the property abuts] and area details ;

(ii)Aks Shajra Plan with Khasra numbers of land in question (shown in red) and also adjoining Khasra numbers on the outer limits of the land;

(iii)Location plan indicating the land in question on a scale of not less 1:2000 showing main approach roads and any other prominent buildings in the vicinity ;

(iv)Survey plan on a scale of not less than 1:2000 showing the boundaries of land in question, natural features like nala, ponds, trees, slopes, contour Plan, if the land is undulated, high tension line passing through or adjoining land upto a distance of 200 metres, existing roads showing the right of way and railway lines with their specifications and railway boundaries, position of electric and telephone boundaries, position of electric and telephone poles and all such other matters which need to be coordinated with adjoining areas;

(v)A plan on a scale of not less than 1:2000 showing all development proposals including utilities services with respect to land in question along with an explanatory note indicating the type of development proposed, namely residential, commercial or industrial or any other proposal for change of land use ;

(vi)Permission from the Competent Authority in respect of development proposals relating to mining and quarrying;

(vii)Any other plan, document and details which the Competent Authority may require; and

(viii)Name and address of the registered Town Planner, Architect or Engineer. (Sections 81(1) and 180(2)(zf).)

37. Departments of Government and local authorities to notify their intention under sub-section (2) of section 81.

- Every department of the Government of Punjab or the Central Government or the local authorities intending to carry out any development in respect of, or change of use of, any land shall notify in writing to the Competent Authority its intention to do so giving full particulars thereof along with the documents and plans as are specified in rule 36. (Sections 81(2)(a) and (3)(zg).)

38.

Every application made under rule 36 shall be accompanied by a fee to be paid by way of a demand draft drawn on a Schedule Bank at the following rates namely:-

(a)for building operations the same fee as is specified in the building rules made under the Act for the building operations;

(b)development, re-development of land and change of land use, the fee shall be five hundred rupees per hectare or part thereof. (Sections 81(2) and 180(2)(zf).)

39. Mode of Communication of order under sub-section (6) of section 81.

- Where permission is granted with conditions or is refused the grounds for imposing such conditions or such refusal shall be recorded in writing in an order made in Form XVI, VII or Form VIII respectively and shall either be handed over to the applicant if he is present and his acknowledgement shall be obtained or be communicated to him by a registered letter posted at his address given in the application for permission, in case he is not present. (Sections 81(6) and 180(2)(zh).)

40. Manner of filing appeals and payment of fee under sub-section (1) of section 82.

(1)The appeal under section 82 shall be preferred in the form of a memoradum and shall be presented to the appellate authority either by the appellant himself or by his authorised agent specifying the following matters and also accompanied by the following documents, namely :-

(i)the date of order appeal against along with a copy of such order;

(ii)a clear statement of facts and the grounds in which the appeal is made;

(iii)precisely their relief prayed for; and

(iv)the following verification certificate duly signed by the applicant(s) :-

"I/We______________ do hereby declare that the facts stated above are true to the best of my/our knowledge and belief."

(2)The memorandum of appeal referred to in sub-rule (1) shall be accompanied by court fee of rupees fifty. (Sections 82(1) and 180(2)(zi).)

41. Time and manner in which acquisition notice under sub-section (1) of Section 84 is to be served.

(1)The 'Acquisition Notice' under sub-section (1) of Section 84 shall be served on the State Government in Form IX within a period of thirty days from the date of the order of the Competent Authority or the appellant authority as the case may be, together with documentary proof of ownership, location plan and site plan including copy of the order of the Competent Authority or the appellant authority, as the case may be.

(2)After receipt of the notice as Form IX, State Government shall appoint an Arbitrator for submitting a report thereon under sub-section (3) of Section 84. (Section 84(1) and 180(2)(zj).)

42. Time within which and manner in which compensation is to be claimed under section 85(2) and time within which notice is to be given under section 85.

(1)Every claim for compensation under sub-section (2) of Section 85 shall be made to the Competent Authority within thirty days from the date of the order of revocation or modification of permission, as the case may be.

(2)The claim for compensation referred to sub-rule (1) shall be made in writing and be supported with the following documents, namely :-

(i)a copy of order of permission and proof of development charge or betterment charge paid;

(ii)plan showing the extent of development carried out;

(iii)expenditure incurred in carrying out any work in accordance with the permission which have been rendered abortive by the revocation or modification or permission duly verified by a valuer; and

(3)

(i)The notice of refusal to accept the amount of compensation assessed and offered by the Competent Authority shall be given by the owner to the Competent Authority within thirty days from the date of receipt of the offer.

(ii)On receipt of a notice under sub-clause (i), the Competent Authority shall refer the matter for adjudication to the Arbitrator who shall be the prescribed Authority for the purpose of sub-section (4) of Section 85. (Sections 85(2) and 180(2)(zk).)

43. Payment of penalty.

- A person who, either by himself or at the instance of any and other person, commences, undertakes or carries out development of, or change the use of, any land without obtaining certificate regarding development charge or betterment charge under section 80, the Authority may serve on such person a notice requiring him to pay the development charge or betterment charge, as the case may be, and also a penalty at the rate of eighteen per cent per annum of the amount due from him payable from the date of default upto the date it is actually paid. (Section 87(iii) and 180(2)(zzg).)

44. Time and the manner for applying for permission under sub-section (3) of Section 87.

- Any person aggrieved by the notice referred to in sub-section (1) of Section 87 may within a period of thirty days of the date of the notice may apply for permission in Form X for retention on the land, if any, building or works or for the continuance of any use of the land, to which the notice relates. (Sections 87(3) and 180(2)(zi).)

45. Appeal under sub-section (3) of Section 87.

(1)An appeal against the notice served under sub-section (1) of Section 87 shall be in the form of a memorandum presented to the State Government either by the appellant himself or by his authorised agent or shall be sent by registered post addressed to the State Government indicating the date of notice appealed against and setting concisely the grounds of appeal and shall be accompanied by a certified copy of the notice appealed against.

(2)The memorandum of appeal shall be signed by the appellant or his authorised agent and shall be affixed with a court fee stamp of rupees fifty. (Sections 87(3) and 180(2)(zx).)

46. Appeal under sub-section (1) of Section 89.

- Any person aggrieved by the notice served under sub-section (1) of Section 89 may appeal to the State Government within a period of thirty days from the date of service of notice in the same manner and in the same form as provided for under rule 44 for preferring appeal under sub-section (3) of Section 87. (Sections 89(2) and 180(2)(zzg).)

47. Manner of serving acquisition notice under sub-section (5) of Section 89.

- The acquisition notice referred to in sub-section (5) of Section 89 shall be served in writing by the person interested in the land in respect of which a notice has been served under sub-section (1) of Section 89 on the State Government personally or be sent through a registered post requiring his interest in the land to be acquired within the period specified in such notice or within thirty days from the date of disposal of the appeal under sub- section (2) of Section 87. (Sections 89(5) and 180(2)(zm).)

Part VIII – Town Development Schemes

48. Other matters to be included in the scheme.

- Other matters to be included in a scheme in terms of the provisions of clause (p) of sub-section (1) of Section 91 shall be such as may be determined by the Authority by means of a resolution and the Authority may determine different matters for different schemes. (Sections 91(1)(b) and 180(2)(zzf).)

49. The manner of publication of declaration.

- The Authority shall publish the declaration referred to under sub-section (2) of Section 92 in Form XI in two newspapers; one of which shall be of the official language of the State, widely in circulation in the area of the Scheme in addition to its publication in the Official Gazette of the Government of Punjab and the Authority shall cause copies of the declaration to be affixed at a conspicuous place in or near the area included in the development scheme and at the offices of the Authority, the local authority and the Deputy Commissioner in whose jurisdiction the area of the scheme wholly or partly falls. (Sections 92(2) and 180(2)(zzf).)

50. The manner of publication of notice.

(1)The notice, stating that a draft Scheme in respect of an area under sub-section (1) Section 93 shall, in addition to its publication in the Official Gazette of the Government of Punjab, be published in Form XIII in two newspapers one of which shall be of the Official Language of the State, widely in circulation in the area of the Scheme, and shall also be published by displaying a copy thereof at a conspicuous place in the offices of the Authority, the local authority and the Deputy Commissioner in whose jurisdiction the area of the Scheme wholly or partly falls. (Sections 93(1) and 180(2)(zn).)

51. Time within which local authority is to give consent under sub-section (2) of Section 93.

(1)The local authority, in which whose jurisdiction the land under the draft Scheme published under sub-section (1) of Section 93 falls, shall give its consent as required under sub-section (1) of Section 93 within a period of thirty days from the date of the Authority has issued a letter to that effect to the local authority. (Sections 93(1) and 180(2)(zn).)

52. Publication of declaration under sub-section (1) of Section 95.

- A declaration under sub-section (1) of Section 95 regarding the making of the draft Scheme shall be published in Form XIII in the Official Gazette of the Government of Punjab and in two newspapers one of which shall be in the Official Language of the State, widely in circulation in the area in which the land is situated and copies thereof shall be passed by the Authority in a prominent place within the said land and at conspicuous place in the offices of the Authority, the local authority and in the Deputy Commissioner in whose jurisdiction the area of the scheme wholly or partly falls. (Sections 95(1) and 180(2)(zzy).)

53. Form of application under section 99(1)(a).

- Every application for instituting or changing the use of any land or building or carrying out any development in respect of land included in the Scheme shall be made to the Authority in Form XIV and shall be accompanied by the following documents, namely :-

(i)A copy of revenue plan (shajra), showing the location of the land as per the Index Plan and such revenue particulars as name of the revenue estate, Khasra numbers, area of each of such units of land and the total area;

(ii)A location plan (guide map), on a scale of not less than 1,50,000, showing the location of the land in relation to the surrounding geographical features to enable its precise identification on the ground;

(iii)Where the area of the land in one and a half hectares or more, a survey plan of the land on a scale of not less than 1/10000, showing the boundaries of the land in question and also spot levels at a linear distance of atleast fifty metres; and

(iv)A plan on a scale of not less than 1/10000, indicating the proposed use or development in respect of the said land, including the existing and the proposed means of its access from and to the established communication network. (Sections (1)(a) and 180(2) (zzg).)

54. Form of permission under section 99(1)(a).

- The permission in terms of the provisions of clause (a) of sub-section (1) of Section 99 shall be granted by the Authority in Form XV. (Sections 99(1)(a) and (180)(2)(zzy).)

55. Qualifications for appointment as Arbitrator.

(1)No person shall be eligible for appointment as Arbitrator under sub-section (1) of Section 102 unless he is an associate member of the Institute of Town Planners (India); or an associate member of the Institute of Architects (India); or an associate member of the Institute of Architects (India); or an associate members of the Institution of Engineers (India) and has ten years, experience in Regional Town Planning in a Town and Country Planning Organisation of the State Government or the Central Government on a post not below the rank of Assistant Town Planner. (Sections 102(1) and 180(2)(zo).)

56. Procedure to be followed by the Arbitrator and manner of giving notice under section 102(2)(i) and (ii).

(1)Before defining, demarcating and deciding the areas allotted to or reserved for public purposes or purposes of the Authority and reconstituting plots under the scheme in terms of the provisions of sub-section (3) of Section 102 and before deciding the person or persons to whom reconstituted plot is to be allotted and such plot is to be allotted to persons having ownership in the command and deciding the shares of such persons, the Arbitrator shall publish a notice in the Official Gazette of the Government of Punjab and in two newspapers one of which shall be of the Official language of the State widely in circulation in the area of the schemes stating therein the time as provided in Section 128 within which the owner of any property or any person, whose rights are injuriously affected by making of the Scheme, shall be entitled under section 128 to make a claim for compensation before him and such notice shall also be displayed at some conspicuous place in the offices of the Authority, local authority and the Deputy Commissioner in whose jurisdiction the area of the Scheme wholly or partly falls.

(2)The Arbitrator shall, upto the date specified in the notice under sub- rule (1), continue to carry on his duty as far as possible on all working days during the office hours in respect of the Scheme.

(3)Before proceeding to deal with the matters specified in sub-section (3) of Section 102, the Arbitrator shall, subject to the provisions of Section 166, publish a notice in Form XVI in the Official Gazette of the Government of Punjab and in two newspapers, one of which shall be in the Official language of the State widely in circulation in the area of the Scheme inviting objections from persons interested in any land or building comprised in the Scheme or affected by any of the particulars specified in the Scheme within thirty days from the date of publication of such notice in the Official Gazette and such notice shall also be displayed at conspicuous place in the office of the Authority, local authority and the Deputy Commissioner in whose jurisdiction the area of the Scheme wholly or partly falls.

(4)The Arbitrator shall, give all such persons who have filed objections in response to and within the time specified in the notice published under sub- rule (3) sufficient opportunity of being heard and shall not give any decision till he has duly considered their objections.

(5)If during the proceedings, it appears to the Arbitrator that there are conflicting claims or any difference of the opinion with regard to any of the particulars of the Scheme, the Arbitrator shall give his decision with reasons therefor and decision so recorded shall be appended to the Scheme at the time of its submission to the State Government for sanction under sub-section (2) of Section 112.

(6)The Arbitrator shall record and enter in the Scheme every decision given by him in respect of any of the particulars specified in Section 102 and the redistribution and valuation statement and the financial statement shall be sent out and recorded in Form XVII and Form XVIII respectively and in such other form including written matter as may be prepared by the Arbitrator.

(7)The Scheme as prepared by the Arbitrator may include such matters as envisaged in Rule 48 as may be relevant in relation to the provisions of Section 112.

(8)The various parts of the Scheme shall be so arranged that they can be easily referable in relation to maps and plans forming part of the Scheme.

(9)Immediately after the final Scheme has been drawn up in the manner provided in Section 112, the Arbitrator shall -

(a)publish a notice in Form XIX in the Official Gazette of the Government of Punjab and in two newspapers, one of which shall be of the Official Language of the State, widely in circulation in the area of the Scheme about the preparation by him of the final Scheme, announcing, that the Scheme shall be open for inspection by the public during office hours at his office; and

(b)Communicate, forthwith the decision taken by him under sub- section (3) of Section 102 in respect of each plot to the owners of persons interested by issuing relevant extract from such Scheme in Form XX.

Explanation. - For the purposes of sub-rules (9), the expression "plot" shall mean a portion of land in one ownership and numbered and shown as one plot in the Scheme.

(10)The Arbitrator shall also inform the President of the Tribunal of Appeal about the publication of notice under sub-clause (a) of sub-rule (9). (Sections 102(3)(i) and (ii) and 180(2)(zzg).)

57. Form of final scheme.

(1)The final scheme drawn by the Arbitrator in accordance with the draft scheme under clause (xxi) of sub-section (3) of Section 102 shall provide for, -

(a)all matters specified in sub-section (2) of Section 91;

(b)all matters specified in clauses (i) to (xx) of sub-section (3) of Section 102 as per decision of the Arbitrator, if no appeal is preferred; and

(c)all matters specified in clauses (i) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 as per decision of the Tribunal of Appeal, if appeals are preferred under sub-section (3) of Section 102. (Sections 102(3) and 180(2)(zo).)

58. The manner of serving notice under sub-section (1) of Section 114.

(1)If at any time before the final Scheme is sanctioned under section 113, the State Government considers it expedient that a scheme should be withdrawn, it may serve a notice in Form XXI under sub-section (1) of Section 114 on all the persons interested in the scheme, for its intention to withdraw the Scheme by publishing it in two newspapers, one of which shall be of the official language of the State, widely in circulation in the area of the scheme and also publishing it in the Official Gazette of the Government of Punjab. (Sections 114(1) and 180(2)(zp).)

59. Procedure for eviction under sub-section (1) of Section 116.

(1)Any person continuing to occupy the land which he is not entitled to occupy under the final Scheme shall be summarily evicted by the Authority or any offices authorised in that behalf by the Authority in accordance with the procedure laid down under section 46. (Sections 116(1) and 180(2)(zq).)

60. Particulars to be given in the notice under sub-section (1) of Section 117.

(1)The notice referred to under sub-section (1) of Section 117 shall be given in Form XXII giving the following particulars, namely :-

(a)the existing building or structures which is in contravention of the provision of the final Scheme;

(b)erection or re-erection of building or structure and any other work carried out or being carried out within the area of the Scheme in contravention of the final scheme. (Sections 117(1) and 180(2)(zr).)

61. Manner of publication of notice under sub-section (2) of Section 118.

(1)The Authority shall publish a notice under sub-section (2) of Section 118, stating that a draft variation in the scheme has been prepared, in two newspapers widely in circulation in the area of the scheme one of which shall be of the official language of the State in addition to its publication in the Official Gazette of the Government of Punjab.

(2)The notice referred to the sub-rule (1) shall also be published by displaying a copy thereof at a conspicuous place in the offices of the Authority, Local Authority and the Deputy Commissioner in whose jurisdiction the area of the scheme wholly or partly falls. (Sections 118(2) and 180(2)(zs).)

62. Particulars of draft variations under sub-section (3) of Section 118.

(1)If the Scheme needs variation or modification of a minor nature as referred to under sub-section (1) of Section 118, the notice of preparation of draft variation as published under sub-section (2) of Section 118 shall contain every amendment proposed to be made in the Scheme due to the variation in any of clauses specified under sub-section (2) of Section 91 and consequential changes involved in clauses (i) to (xx) of sub-section (3) of Section 103 are required to be made. (Sections 118(3) and 180(2)(zt).)

63. Period for making payment under sub-section (2) of Section 131.

- If the owner referred to in sub-section (1) of Section 131 fails to make the payments as per direction of the Arbitrator made under the said sub-section (1) within a period of thirty days from the date of the direction, the Arbitrator, if the Authority so requires, shall proceed to acquire the original plot in the manner provided in sub-section (2) of Section 131. (Sections 131(2) and 180(2)(zu).)

64. Number of instalments and rate of interest under section 133(1).

- The net amount payable under the provisions of Section 133 may be paid in lump sum or in six equated annual instalments and where the owner elects to pay the said amount by instalments, interest at the rate of fifteen per cent per annum shall be payable on the net amount.

65. Procedure to be followed by the Tribunal of Appeal under sub-section (4) of Section 135.

(1)If any question arises whether a sum is due to the Authority within the meaning of sub-section (2) of Section 135, it shall be referred to the Tribunal of Appeal constituted under Section 105 who shall after making such inquiry as it may deem fit and after giving to the person by whom the same alleged to be payable an opportunity of being heard, decide the question referred to it, as far as possible, in the same manner as is followed by a civil court in deciding appeals under the Code of Civil Procedure, 1908.

(2)The Tribunal of Appeal shall record its decision in writing in every case where the decision of the Arbitrator under clause (iv) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 of the Act is modified, varied or rejected by it.

(3)On receipt of a reference from the Authority under sub-rule (1) the Tribunal of Appeal shall give notice as it deems sufficient to the parties concerned. (Section 135(4) and 180(2)(zv).)

66. Recovery of cost under sub-section (2) of Section 137.

(1)If any officer is appointed by the State Government to complete all the works under the provisions of sub-section (2) of Section 137, the cost of such works if not paid on demand, shall be recoverable from the Authority as arrears of land revenue. (Sections 173(2) and 180(2)(zw).)

Part IX – Levy, Assessment and Recovery of Development Charge and Betterment Charge

67. Rate of interest on late payment of development charges.

- In the event of failure to make payment of development charge as assessed by the Authority under sub-section (1) of Section 140 by the person liable to pay such charge on or before the date specified, in the notice given to him by the Authority, interest at the rate of eighteen per cent per annum shall be charged on the amount remained unpaid after the said date till the date the amount is actually paid in full. (Sections 140(2) and 180(2)(zx).)

68. Rate of interest on late payment of betterment charge.

- In the event of failure to make payment of the amount of the betterment charge as assessed by the Arbitrator under sub-section (3) of Section 141 by the liable to pay such charge on or before the date specified in the notice given to him by the Authority, interest at the rate of eighteen per cent per annum shall be charged on the amount remained unpaid after the said date till the amount is actually paid in full. (Sections 141(4) and 180(zx).)

69. Security for payment of development charge or betterment charge for filing appeal.

- The appellant shall furnish to the Chief Administrator of the Authority or to the person authorised by him in this behalf, sufficient security either in cash or through a bank guarantee in Form XXIII as is determined by the Tribunal of Appeal before whom appeal has been filed. (Sections 142(4) and 180(2)(zy).)

70. Manner of enforcing orders of the Tribunal of Appeal passed under section 142.

- An order passed by the Tribunal of Appeal under section 142 shall be enforced by the Authority in the manner specified hereunder :-

(a)In case the amount of development charge or betterment charge as assessed by the Arbitrator is reduced in appeal, refund the amongst of development charge or betterment charge as the case may be, to the extent it is so reduced; and

(b)in case amount of development charge or betterment charge, as the case may be, as assessed by the Arbitrator, is confirmed or enhanced in appeal, deduct the amount so confirmed or enhanced out of the security deposit or the bank guarantee furnished by the assessee at the time the appeal was filed, and if the amount so confirmed or enhanced is more than the amount of the security deposit or recover the remaining amount after adjusting bank guarantee, the amount of the security deposit or bank guarantee, as if it is an amount recoverable as arrears of land revenue. (Sections 142(5) and 180(2)(zz).)

71. Payment of development charge fixed under section 161.

(1)The owners of lands and buildings to which amenities provided by the Authority are extended under section 161 shall be liable to pay to the Authority the amount of the development charge as is fixed by the State Government under that section.

(2)On receipt of an intimation about the fixation of development charge under section 161, the Authority shall give to the person liable to pay the development charge a notice, in writing, of the amount of development charge payable by him and the date by which such payment shall be made and such notice shall also state that in the event of failure to make such payment on or before such date, interest at the rate of eighteen per cent shall be payable from such date on the amount remaining unpaid.

(3)If the amount of development charge is not paid within the period specified in the notice issued in sub-rule (2), the amount so remained unpaid together with interest shall be recoverable as arrears of land revenue. Sections 161 and 180(2).

Part X – Control and Development along Scheduled Roads

72. Application for permission under section 144.

(1)Every person desiring to obtain permission of the Competent Authority under clauses (b), (c) or (d) of sub-section (2) of Section 143 shall make an application to the Competent Authority in Form XXIV which shall be accompanied by the plans and documents mentioned therein.

(2)The site plan mentioned in the application shall be drawn on a scale of not less than one centimetre to a metre indicating the boundaries of the site, specifying therein:-

(a)the outline of the proposed building with outer dimension mentioning therein;

(b)the total area to be covered;

(c)the existing building, if any, by distinct notation.

(3)The building plan mentioned in the application made under sub-rule (1) shall be drawn to a scale of not less than 1 : 100 and indicate -

(a)the plan of all the floors of the building ;

(b)the elevation in typical sections, to be given only in the case of motor fuel filling station or bus queue shelter; and

(c)the plinth level with reference to the level of the central line of the scheduled road or bye-pass as the case may be. Sections 144(1) and 180(2)(zza).

73. Principles and conditions under which permission under section 144 may be granted or refused.

- No permission shall be granted on an application submitted under rule 72 unless, -

(a)the erection or re-erection of the building conforms to the building rules ;

(b)the means of excess take off from in existing road or revenue rasta already adjoining the scheduled road or conforms to traffic requirements of the scheduled road as determined by the Competent Authority; and

(c)the erection or re-erection of motor fuel filling station or bus queue shelter is in accordance with the designs and specifications laid down by the Competent Authority. Sections 144(i) and 180(2)(229).

74. Information necessary to validate application under rule 72.

(1)No application under rule 72 shall be considered to be valid unless -

(i)it is made on the form specified in rule 72 and all the necessary information required to be filled in that form is given; and

(ii)where necessary, it is accompanied by the requisition number of the site plans, building plans and other documents.

(2)In case of failure to submit the application in the manner specified in sub-rule (1), the application together with the plans and documents, if any, shall be returned to the applicant for re-submission in accordance, with these rules. Sections 144(i) and 180(2)(229).

75. Form in which order under sub-section (2) of Section 144(2) is to be passed.

- After an application in the form specified in Rule 72 containing the requisite information and accompanied by necessary documents as mentioned in Rule 74 is received, the Competent Authority shall, after making such inquiry as it consider necessary, pass an order under section 144 in Form XXV. Sections 144(i) and 180(2)(229).

76. Register to be maintained by the Competent Authority under section 144(4).

(1)The Competent Authority shall maintain a register in Form XXVI containing particulars of all such cases in which the permission is given or deemed to have been given or refused by it under section 144.

(2)The register specified under sub-rule (1) shall be available for inspection without charge by all persons interested and such persons shall be entitled to obtain copies of the extracts of the register relevant to such persons on payment of fee at the rate of rupees five per page. Sections 144(4) and 180(2)(221).

Part XI – Transfer of Employees of the Directorate of Housing and Urban Development to the Punjab Urban Planning and Development Authority

77. Employees of the Directorate to give option for their transfer to the Authority.

(1)As soon as may be, after the date of establishment of the Punjab Urban Planning and Development Authority under section 17 of the Act, the State Government shall obtain option in Form XXVII the employees serving immediately before that date in connection with the affairs of the State of Punjab in the Directorate of Housing and Urban Development whose assets transferred to the Punjab Housing Development Board under the Punjab Urban Estates (Development and Regulation) Act, 1964 (Punjab Act 22 of 1964), as to whether they are willing to be transferred to the service of the Punjab Urban Planning and Development Authority.

(2)After obtaining the option of the employees of the Directorate under sub-rule (1), the State Government shall forward such option to the Punjab Urban Planning and Development Authority for considering the suitability of such employees for their transfer to the service of the Authority.

(3)When the suitability of the employees of the Directorate is determined by the Authority referred to the sub-rule (2), it shall recommend to the State Government the names of employees found suitable for transfer to its service.

(4)On receipt of recommendations under sub-rule (3), the State Government shall issue orders under sub-section (1) of Section 151 of the Act for the allocation of the employees of the Directorate to the Authority with effect from the date of establishment of the Punjab Urban Planning and Development Authority under section 17. Sections 154 and 180(2)(221).

I

[See rules 16 and 17(2)]Budget Estimates of The Punjab Urban Planning And Development AuthorityAbstract of the Budget/Supplementary Budget for the year__________________(Figures in lacs)

	Account of the previous year	Budget for the Current Year	Revised Estimates for the Current Year	Budget Estimates for the year
Receipts
1. Opening Balance
2. Capital Receipt
3. Revenue Receipt
Total :
Expenditure
1. Capital Expenditure
2. Revenue Expenditure
Total :
Closing Balance

Budget Estimates/supplementary Estimates of The Punjab Urban Planning And Development Authority For The Year___________________(Figures in lacs)

Serial No.	Particulars	Accounts of previous year	Budget for the Current Year	Revised Budget Estimates for the Current Year	Budget Estimates for the year
1	2	3	4	5	6
A	Opening Balance
B	Capital Receipts
1	Loan from Government
2	Loan from the Housing and Urban Development Corporation
	(i) Authority's Schemes(Annexure I)
	(ii) Government Schemes(Annexure II)
3	Loan from other Sources
4	Subsidies
5	Grants
6	Sub-ventions from Government
7	Advance Deposits
	(i) From Government for Government Schemes excluding interest(Annexure )
	(ii) From others (Private Promoters) (Annexure )
	(iii) From applicants for plots (Annexure )
	(iv) From applicants for houses (Annexure )
	(v) From sale of commercial plots (Annexure )
	(vi) From sale of built-up Booths/Shop-cum-Offices (Annexure )
	(vii) From applicants as Earnest Money for houses (Annexure )
	(viii) From applicants as Earnest Money for plots,residential, commercial and built-up Booths/Shop-cum-Offices(Annexure )
8	Recoveries
	(i) Instalments(Principal of houses) (Annexure )
	(ii) Instalments of plots (Annexure )
	(iii) Instalments on sale of commercial plots, booths andshops-cum-Offices (Annexure )
9	Additional Price (plots) (Annexure )
10	Additional Price (Houses) (Annexure )
11	Debentures and Bonds etc.
12	Recovery of loans for construction of buildings (Annexure )
\| Total Capital Receipts
C.	Capital Expenditure
1	Authority's Schemes
(a)	(i) Purchase of land
\| (ii) Payment of enhanced compensation
\| (iii) Construction of Social Houses(Annexure )
\| (iv) Construction of Commercial Centres (Annexure )
(b)	(i) Establishment and contingent expenditure (Head Office)
\| (ii) Establishment and contingent expenditure on (Field Staff)
2	Development Works
	(i) Development of land for social houses(Annexure )
	(ii) Development of land for other purposes (Annexure )
3	Government Schemes
4	Deposit Works
5	Investments
	(i) Share Capital/Promoters' contribution for companies
	(ii) Others
6	Purchase of capital assets of the Authority
7	Refund of earnest money (Houses)
8	Refund of earnest money (Plots)
9	Loans for construction of buildings for residential,industrial and commercial purposes
10	Loans to the employees of the Authority
11	Other loans
12	Repayment of loans
	(i) Government
	(ii) (Housing Urban Development Corporation (Annexure)
	(iii) Others
13	Stock inventory
14	Purchase of material for Laboratory etc. (Quality control)
15	Purchase of machinery
16	Other capital expenditure, if any
\| Total Capital Expenditure
D.	Revenue Receipt
1	Licence fee from promoters and State agents
	2. Other fees from sale/lease/transfer etc. of property
	3. Interest from Banks
	4. Interest on instalments of Houses/Plots/Commercial sitesetc. (Annexure )
	5. Interest from Government on HUDCO loan received forGovernment Schemes (Annexure )
	6. Rent from Booths/Shop-cum-Offices
	7. Other miscellaneous receipts
	8. Miscellaneous Income
	(i) Centage and Administrative Charges
	(ii) Stock Storage
9	Receipts on account of loans paid to employees
\| Total Revenue Receipts
E.	Revenue Expenditure
1	Payment Of Interest
	(i) Government
	(ii) HUDCO (Annexure)
	(iii) Others
2	Salaries of Establishment (Annexure )
3	Office contingency (Annexure )
4	Miscellaneous Expenditure (Annexure )
\| Total Revenue Expenditure

of Hudco's Loan Proposal For The Year _______ (Social Houses)

(Figures in lacs)

Serial No.	Name of Scheme	Scheme Number	Loan Component	Budget provision for the current year	Loan drawn against budget upto_____	Loan expected upto_____	Revised Budget for the current year	Budget for the year____
1	2	3	4	5	6	7	8	9

of Hudco's Proposal For The Year ____________ (Government Schemes)

(Figures in lacs)

Serial No.	Name of Scheme	Scheme Number	Local Component	Budget provision for the current year	Loan drawn against Budget upto-----	Loan expected upto_____	Revised Budget for the current year	Budget for the year_____
1	2	3	4	5	6	7	8	9

of Capital Receipt of Houses, Plots Etc.

(Figures in lacs)

S.No.

Name of Estate Office

Budget Estimates for the Current year

Revised Budget Estimates for the current year

Budget Estimates for the year

Twenty five per cent cost

Monthly instalments

Total

Twenty five per cent cost

Monthly instalments

Total

Twenty five per cent cost

Monthly instalments

Total

Principal Interest

Housing

II.

Residential Plots

III.

Commercial Plots

IV.

Built-up Booths/Shop-cum-Offices

Other Miscellaneous Receipts of Capitalnature e.g. additionalprice

VI.

Recovery of loans for construction of houses

VII.

Recovery of loans from promoters

VIII

Others

of Capital Receipts of Government Schemes

(Figures in lacs)

S. No.	Name of work	Budget Estimates for the current year	Revised Budget Estimates for the current year	Budget Estimates for the year
		State Government	HUDCO Loan	Other	Total	State Government	HUDCO Loan	Other	Total	State Government	HUDCO Loan	Other	Total
1	2	3	4	5	6	7	8	9	10	11	12	13	14

of Expenditure For The Acquisition of Land/social Houses/commercial Centres/urban Estates/government Schemes (Separate Annexure For Each)

(Figures in lacs)

S.No.	Name of Scheme	Estimated Cost	Accounts of the previous year	Budget for the current year	Actual from April to September	Anticipated from October to March	Revised Estimate for the current year	Budget Estimates for the year
1	2	3	4	5	6	7	8	9

of Re-payment of Loan for the Year

(Figures in lacs)

S. No.

Particulars of Re-payment

Actual for the previous year

Budget Estimates for the current year

Revised Budget for the current year

Estimates for the year

Principal

Interest

Total

Principal

Interest

Total

Principal

Interest

Total

Principal

Interest

Total

Punjab Government

II.

HUDCO

(i) For Government Schemes

(ii) Social Houses

(iii) Other Refunds

of Expenditure on Establishment For The Year, 199__

(Figures in lacs)

S.No.	Particulars	Account for the Previous year	Budget for the current year	Revised Estimates for the current year	Budget Estimates for the year
1	2	3	4	5	6
1 Pay and allowances
2 Medical reimbursement
3 Travelling Allowance
4 Leave Salary and Pension Contribution
5 Loan and Advances to staff
6 Contingencies
7 Miscellaneous
Total :

II

[See rule 18(4)]The Punjab Urban Planning And Development AuthorityPart-I Balance Sheet as on 31st March

Previous Year Amount in Rupees	Liabilities	Annexure	Current Year Amount in Rupees	Previous Year Amount in Rupees	Assets	Annexure	Current Year Amount in Rupees
	Capital Reserve	A			Fixed Assets	F
	Secured Loans	B			Investment	G
	Unsecured Loans	C			Work Executed by Authority	H
	Deposit with Authority	D			Current Assets Loans and Advances	I
	Current Liabilities	E

Note : 1. The authority may add other annexures to explain detail of various Heads in the Balance Sheet.Note : 2. Schedules and notes to accounts form an integral part of the accounts.

____________________________Chief Administrator

Vice-Chairman

Place_______________________Dated_______________________Auditor's ReportIn terms of our separate report of even date attached to the balance-sheet.The Punjab Urban Planning And Development AuthorityIncome and Expenditure Account for the year, ending 31st March.

Previous Year Amount in Rupees

Particulars

Amount in Rupees

Current Year Amount in Rupees

Previous Year

Particulars

Amount in Rupees

Current Year Amount in Rupees

Administrative and other Expenses (As per Annexure-J)	Interest Received From Banks
Less Administrative Charges capitalised	From Allottees on instalments.
(Ten per cent of the work executed on own schemes)	Interest and Dividends from investments.
Depreciation (As per Annexure-F)	Others
Interest on Loans :-	Miscellanous Receipts
HUDCO	Receipt on Booths/Shop-cum-Offices.
Punjab Government Others	Less transferred to Replacement Reserves
Less interest capitalized to Schemes	Profit on sale of Vehicles
Interest paid on Earnest Money	Forfeiture of earnest money
Interest on debentures/bonds/Other Financial Institutions.	Stock Storage
Provision for loss of stock	Contage on Deposit work
Excess of income over expenditure transferred to generalreserve	Sewerage ChargesExcess of expenditure over incomeExcessprovisions written back, if any,
Chief Administrator	Vice-Chairman

Place :Dated :Note : The Authority may add other annexures or other explanation or information to explain detail of Income and Expenditure.Auditor's ReportIn terms of our separate report of even dateattached to the balance-sheet.The Punjab Urban Planning And Development Authority Capital Reserve As On 31st March ______Annexure A

Previous Year

Particulars

Amount in rupees

Current Year Amount in lacs

(A)General Reserve

(i)Capital Fund Balance as on 1st April Add Additions during the year

(ii)Subsidy (subversion) from Punjab Government.

(B)Repair and Replacement Reserve

(i)Houses as on 1st April Addition During the year

Less repair______________________

(ii)Shop-cum-Offices and Booths as on 1st April

Addition during the year___________________

(C)Revaluation Reserve

(i)Balance as on 1st April

Add Additions______________________

(D)Reserve for Staff Welfare

As on 1st April Additions during the year_____________Chief Administrator Vice-ChairmanPlace________________Dated_____________Auditor's ReportIn terms of our separatereport of even date attachedto the balance-sheet.The Punjab Urban Planning And Development Authority Secured Loans As On 31st March_______________Annexure-B

Previous year	Particulars	Current year
	1. Housing and Urban Development Corporation.
	2. Banks
	3. Any other Organisation
	Total :
Place : ChandigarhDated :	Chief Administrator	Vice-Chairman

Auditor's ReportIn terms of our separate report of evendate attached to the balance sheet.The Punjab Urban Planning And Development Authority Unsecured Loans As On 31st March_______________Annexure-C

Previous year Amount in Rupees	Particulars	Current year Amount in rupees
	Housing and Urban Development Corporation Limited
	(Guaranteed by State Government and Bank)
	Punjab Government
	Loan from State Government for Low Income Group (LIG) andMiddle Income Group (MIG) Houses.
	Interest free loan from Punjab Government
	Loan from others (Give details)

________________Chief Administrator

Vice-Chairman

Place :Dated :__________Auditor's Report In terms of our separate reportof even date attached to the balance sheet.The Punjab Urban Planning And Development AuthorityDeposit with the Authority as on 31st March,_________________Annexure-D

Previous YearAmount in Rupees	Particulars	Current yearAmount in Rupees
	Earnest money/Security from Contractors, Brick Kiln ownersand suppliers.
	Deposit for work to be done pending adjustment against work.
	Earnest money from allottees and prospective buyers.
	Earnest money for plots from allottees and prospectivebuyers.
	Security from employees.
	Instalment received pending adjustments.
	Deposit for work (As per contra) (payment liability toHUDCO).
	Advance instalments.
	Other Securities.

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's reportIn terms of our separate reportof even date attached to the balance-sheet.The Punjab Urban Planning And Development AuthorityCurrent Liability and Provisions as on 31st March_______________Annexure-E

Previous YearAmount in rupees	Particulars	Current YearAmount in rupees
	A. Current Liabilities :
	1. Creditors and Payables :
	(i) Creditors for Suppliers.
	(ii) Creditors for Expenses.
	(iii) Creditors for Contractors.
	(iv) Other Creditors.
	(v) Payable to staff.
	(vi) Loan instalments due but not paid to Punjab Government.
	(vii) Interest accrued but not paid to Punjab Government.
	(viii) Provident Fund (Contributory)
	(ix) Loans instalments due but not paid to the Life InsuranceCorporation.
	(x) Interest due but not paid to the Life InsuranceCorporation.
	(xi) Amount payable to other creditors.
	2. Suspenses Account (As per contra)
	(i) Hire-Purchase Sales Suspense Account.
	(ii) Hire-Purchase Interest Suspense Account.
	3. Other
	(i) Compulsory Deposit Scheme Deductions.
	(ii) Suspense Account penal rate recovery.
	(iii) Stock Suspense Account.
	4. Miscellaneous
	Sub Total 'A'
	B. Provisions :
	1. Provisions for sub-standard materials.
	2. Provisions for doubtful advances of suppliers, Brick KilnOwners and Contractors as on ____________________
	Addition during the year.
	3. Provision for other doubtful advances.
	Additions during the year.
	4. Provisions for Gratuity.
	Additions during the year.
	5. Provision for Losses due to natural calamities and otherfactors.
	Sub Total 'B'
	Total (A+B)

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's ReportIn terms of our separate report of even date attached to the balance-sheet.The Punjab Urban Planning And Development Authority Schedule of Fixed Assets As On___________Annexure-F

Particulars	Cost as on 1st April	Addition during the year	Write off	Total as on 31st March	Rate of Depreciation	Upto 31st March	During the year	Written Back	Total upto 31st March	as on 31st March	Written down value as on 31st Marc
1	2	3	4	5	6	7	8	9	10	11	12
1. Furniture and Fixure
2. Vehicles
3. Office Equipments
4. Feroprinting Machines
5. Cycles
6. Typewriter and Duplicators
7. Weighing Machines
8. Library Books
9. Water Coolers
10. Survey Equipments
11. Trucks
12. Air Conditioners
13. Lab Equipments
14. Office-partition
15. Road Rollers
16. Computer
17. Buildings
18. Less subsidy from HUDCO for computer
Sub Total :

GROSS BLOCK

DEPRECIATION

Particulars	Cost as on 1st April	Addition	Write off 31st March	Total as on	Rate of depreciation	upto 31st March	During the year	Written back	Total upto 31st March	As on 31st March	As on 31st March
1	2	3	4	5	6	7	8	9	10	11	12
*** TOOLS AND PLANTS
Sub-Total :
Total :

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's ReportIn terms of our separate report ofeven date attached to the balance-sheet.*** Give details.The Punjab Urban Planning And Development Authority Investment As On 31st March, __________________Annexure G

Previous years Amount in rupees	Particulars	Current year Amount in rupees
	1. Investment in Government or Trust Security
	2. Investment in Shares, Debentures and Bonds in SubsidiaryCompanies and Organisations promoted by the Authority
	3. Investment in Shares, Debentures and Bonds of otherOrganisations
	4. Others

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's ReportIn terms of our separate reportof even date attached to thebalance-sheet.The Punjab Urban Planning And Development Authority Works Executed By The Authority As On 31st March________Annexure H

Previous year amount is rupees	Particulars	Current year amount in rupees
	A. Authority's own Schemes:Workscompleted and in progress Completed WorksWork inProgressLand of own SchemesLess : (Capital Receipt
	from allottees), (-)Grant-in-aid(-)
	B. Urban Estate Works:Workscompleted and in progressLand Urban EstateAdd : Grantgiven for any infrastructure facility like stadium etc.Any otherwork ________________________Less : Capital Receipt fromAllottees, (-)Less : Grant received from Government, (-)
	C. Deposit Works :Workscompleted and in progressLand for deposit works CentageCharges, ___________
	D. Temporary Structure
	E. Others

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's ReportIn terms of our separate reportof even attached to the balance-sheet.

1	2	3
	B. Loans and Advances :
	1. Advances recoverable in cash or kind or for value to bereceived (unsecured but considered good by management)
	(i) Advances to Suppliers, Brick Kiln Owners and Contractorsfor material
	(ii) Advances to staff for construction
	(iii) Advances to staff for other purposes
	(iv) Other advances
	(v) Advances to victims of natural calamities and otherfactors
	(vi) Advances to other Organisations
	2. Miscellaneous Deposits viz. Security/Compulsory DepositScheme etc.
	(i) With Government
	(ii) With others
	3. Government liability to the Housing and Urban DevelopmentCorporation (HUDCO) (as per contra).
	Sub Total : B
	Total (A+B)

________________Chief Administrator

Vice-Chairman

Place :Dated :Auditor's ReportIn terms of our separate report ofeven date attached to the balance-sheet.The Punjab Urban Planning And Development Authority Current Assets And Loans and Advances as on 31st March, ______________Annexure I

Previous year amount in Rupees	Particulars	Current year amount in Rupees
	A. Current Assets
	1. Closing Stock (as valued and varified by the Management)
	(i) Building Material
	(ii) Loss of stock due to natural calamities and other factorsfor which provisions has been made
	(iii) Stock in transit.
	2. Sundry Debtors (unconfirmed but considered good byManagement),
	(i) Hire-Purchase Debtors overdue,
	(ii) Others
	3. Cash and Bank Balance
	(i) Cash in hand
	(ii) Amount in transit
	(iii) Postage stamps in hand
	(iv) Deposit with Banks
	(v) Fixed Deposit in Banks
	4. Contributory Provident Fund Deposit with Bank or PostOffice.
	5. Fixed Deposit with Punjab Government.
	6. Fixed Deposit with the Housing and Urban DevelopmentCorporation (HUDCO).
	7. Interest accrued but not received on Deposit.
	8. Interest accrued but not due on deposit with Banks.
	9. Interest accrued but not received on investments.
	10. Rent receivable account.
	11. Hire-Purchase Debtors (as per contra) Principal.
	Interest
	12. Miscellaneous Account
	13. Difference inter-division accounts.
	14. Amount receivable (paid to Land Acquisition Officers onaccount of enhanced compensation).
	15. Amount recoverable from Urban Estate recoverable fromPunjab Government (on account of fifty per cent salary of UrbanEstate employees).
	16. Any other
	Sub Total

Form I(See rule 22-B)Land use register indicating the present use of land in the planning area

1. Name of Planning Area__________

2. Land use Register No.__________

3. Municipal Corporation/Council Ward No.__________

4. Village name with Handbast No.__________

Tehsil__________District__________

Serial No.	Date of survey	Present land use Map Number	Identification makr of land/building such as KhasraNo./Hadbast No./House No./Property No./Name of Mohalla/Name ofStreet/Ward No. or any other mark or number	Number as shown on present land use map	Present use of land	Number of storeyes of building, if any, and its briefdescription	Condition of building	Remarks
1	2	3	4	5	6	7	8	9

Form I-A(See rule 24)Notice Under Section 63(i) of The Punjab Regional And Town Planning And Development Act, 1995.Notice is hereby given that the draft Regional Plan for_____________ area has been prepared in accordance with the provisions contained in Chapter IX of The Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995) and a copy thereof is available for inspection at the following offices during office hours on all working days till the date _________ :-

1. ___________________

2. ___________________

3. ___________________

4. ___________________

The particulars of the said Regional Plan have been specified in the schedule below.Any objection or suggestion with respect to the draft Regional Plan may be sent to the Designated Planning Agency before the expiry of three months from the date of publication of this notice in the official Gazette of the Government of Punjab.Any objections and suggestions which may be received in writing from any person before the expiry of the period specified above will be considered by the Designated Agency Schedule.Place_________________Date__________________Designated PlanningAuthority.Form II(See rule 25)NoticeSection 64(i) of The Punjab Regional And Town Planning And Development Act, 1995Notice is hereby given that the State Government has approved the Regional Plan for _____________ (area) under Section 63 of the Punjab Regional and Town Planning and Development Act, 1995.Copy of the said Regional Plan as approved may be inspected at the following offices during office hours on all working hours.Namely :-

1. ______________________

2. ______________________

3. ______________________

4. ______________________

The said Regional Plan shall come into operation with effect from ____________Secretary,Housing and Urban Development Department, Government of Punjab.Form III[See rule 26(1)]FromShri___________________Son of_________________House No.______________Village/Town___________District_________________ToThe Competent Authority,________________________No___________________Dated_____________ theSubject :- Application for grant of permission under section 64(2) of the Punjab Regional and Town Planning and Development Act, 1995.Sir,I/We hereby apply for permission to institute or use of land for the purpose of carrying out _______________________________ development in respect of the under-mentioned land :-

(a)Description of the land (location with name of road (s) on/of which property abuts and boundary.

(b)Area______________ square metres_________________ acres/hectares

1. I/we hereby attach in triplicate.

(i)A copy of revenue plan (Aks shajra) showing the location of land as per the Index Plan and such revenue particulars such as the nature of the revenue estate, khasra numbers, area of each of such units of land (that is khasras and to total area);

(ii)A location plan (guide may) on a scale of not less 1:5000, showing the location of the land in relation to the surrounding geographical features to enable its precise identification on the ground ;

(iii)Where the area of the land is one and a half hectare or more, a survey plan of the land on a scale of not less than 1 : 10000, indicating the proposed use or development in respect of the said land showing the boundaries of the said land and also spot levels at a linear distance of atleast fifty metres ;

(iv)A plan on a scale of not less than 1:10000, indicating the proposed use or development in respect of the said land, including the existing and the proposed means of its access from and the established communication network.

2. I/we have deposited a fee of rupees_ accordance with the scale of fee specified in sub-rule (3) of rule 20 of the Punjab Regional and Town Planning and Development (General) Rules, 1995 vide receipt No.__ dated_ (copy enclosed).

3. I/we shall abide by all the rules and regulations made under the Punjab Regional and Town Planning and Development Act, 1995 and terms and conditions subject to which permission will be granted.

It is requested that the permission applied for may be granted accordingly.Yours faithfully,(Signature of the applicant(s)Enclosures :-Address__________________

(1)

(2)

(3)Form IV[See rule 27]Competent AuthorityOrder

No________________

dated_______________

ToShri__________________________________________________Subject : Application for permission under section 64(2) of the Punjab Regional and Town Planning and Development Act, 1995.Reference : Your application No.___________ dated_______________You are hereby informed that permission to carry out development or change of land use as mentioned in your application under reference is refused under sub-section (3) of section 67 of the Punjab Regional and Town Planning and Development Act, 1995 on the following ground, namely :-

(1)

(2)

(3)

(4)Competent AuthorityForm V(See rule 28)Register of Applications For Permission For Development or Change of Land Use Under Sub-section (2) of Section 64 of The Punjab Regional And Town Planning And Development Act, 1995

Serial No.	Name and address of applicant	Location of land for which permission for developed or changeof land use is required	Nature of development or change of land use	Title of the applicant to the land	Revenue particulars	Remarks
Name of revenue estate	Khasra Number	Area of each Khasra Number
1	2	3	4	5	6	7

Form VI[See rule 36(1)]FromShri______________________Son of____________________House No._________________Village/Town_______________District__________________ToThe Competent Authority_________________________No.____________Dated_____________, the_____________Subject :- Application for grant of permission under section 81(1) of the Punjab Regional and Town Planning and Development Act, 1995.Sir,I/we hereby apply for permission to undertake/carry out development of the under mentioned land :-

(a)Description of land (location with name of road (s) on/of which property abuts and boundaries)

(b)Area __________________ square metres_____________ acres/hectares.

(1)For development pertaining to the building operations.

Erect			Re-erect

Change in the use of building.

I/we attach in triplicate :-

(a)__________ sheets of plans, elevation and sections as per binding rules ;

(b)Specifications of the proposed building ;

(c)Proposed change in the use of building ;

(d)Any other plans, documents and details which the Competent Authority may require.

2. The plans have been prepared by __________ (Name of registered Town Planner, Architect or Engineer with Registration No. _ Address _____

3. I/we have deposited a fee of Rs._ in accordance with the scale of fee as per building rules, - vide receipt No. dated ________ (copy attached).

(2)For development of land

Across to road	Water supply fine

Drainage	Sewerage

Electric Cables	Telephones lines

Other communication lines/cables	Mining and Quarrying

Layout/sub-division	Laying out private street

Re-development	Change of land use

Others

(Tick/specify as applicable).I/we attach in triplicate :-

(a)AKs Sharja Plan with number of land in question (shown in red) and also adjoining Khasra numbers on the outer limits of the land ;

(b)Location Plan indicating the land in question on a scale of not less than 1:2000 showing main approach roads and any other prominent buildings in the vicinity.

(c)Survey Plan on a scale of not less than 1:2000 showing the boundaries of land in question, natural features like nalla, ponds, trees, slopes, contours plan if the land is undulated, high tension line passing through or adjoining land upto a distance of 200 metres existing roads showing the right of way and railway lines with their specification and railway boundaries, position of electric and telephone polls and all such other matters which need to be coordinated with adjoining areas;

(d)A plan on a scale of not less than 1:2000 showing all development proposals including utility services with respect to land in question along with an explanatory note indicating the type of development proposed, namely residential, commercial or industrial or any other proposal for change of land use;

(e)Permission from the Competent Authority in respect of development proposals relating to mining and quarrying ;

(f)Any other plan, document and details which the Competent Authority may require.

2. The plans have been prepared by ______ (registered Town Planner, Architect or Engineer with Registration No._ address________).

3. I/we have deposited the prescribed fee of Rs. ______, vide Receipt No._ dated_____ (copy attached).

2. I/we undertake to pay to the Competent Authority such development charge or betterment charge, if any, as is leviable under the Punjab Regional and Town Planning and Development Act, 1995 and I/we shall abide by all rules and regulations made under the said Act and conditions for the purpose of carrying out development viz._______________ for which permission in sought.

3. It is requested that the permission applied for may be granted accordingly.

Yours faithfully,(Signature of applicant(s)Enclosures :Address_________________

1. ___________

2. ____________

(For definition of the word 'development' refer to section 2(o) of the Punjab Regional and Town Planning and Development Act, 1995).Form VII(See rule 39)Competent AuthorityOrder

No________________

Dated________________

ToShri__________________Son of________________House No._____________Village/Town__________District______________Subject :- Grant of Permission under Section 81(1).Reference : Your application No.________________ dated _______We are pleased to grant permission under sub-section (1) of section 81 of the Punjab Regional and Town Planning and Development Act, 1995 to carry out development, namely:-

(i)For developments pertaining to Building operations :

Erect			Re-erect

Change in the use of Building.

(ii)For carrying out other development of land :

Access to Road	Water Supply Line

Drainage	Sewerage

Electric Cables	Telephone Lines

Other Communication Lines/Cables

Mining and Quarrying

Layout/Sub-Division	Laying-out Private Street

Re-Development	Change of Land use

Others

as mentioned in your application under reference, subject to the following conditions :-

(i)that building operations shall be carried on strictly in accordance with the approved building plan, copy of approved plan is enclosed ;

(ii)that development of land shall be carried out strictly in conformity with the Master Plan and in accordance with the approved plan copy of which is attached and in case of development of a colony the plans shall be got approved from the Competent Authority under the Punjab Apartment and Property Regulations Act, 1995 and the rules made thereunder :-

(iii)that required permission shall be obtained as per building rules before the commencement of building operations in the areas ;

(iv)that the change of use of land is permitted subject to the following :-

(A)_________________

(B)_________________

(C)_________________

(v)that a development charge of Rs. ___ assessed under section 140 of the Punjab Regional and Town Planning and Development Act, 1995 be deposited or certificate obtained thereon before the commencement of development;

(vi)any violations or deviations from the permission granted shall lead to cancellation of the same.

Competent Authority

1. A copy, is forwarded, to the Chief Administrator of the Authority where The Competent Authority is other than the Chief Administrator of the Authority.

Competent Authority

2. A copy, is forwarded, to the Commissioner/Executive Officer. Municipal Corporation/Municipal Council for information and necessary action where Competent Authority has been appointed by the Government other than the Municipal Corporation or the Municipal Council.

Note :- Conditions specified above may vary in each case depending on the nature of application for permission.Form VIII(See rule 39)Competent AuthorityOrder

No___________________

Dated________________

ToShri_______________________Son of____________________House No._________________Village/Town_______________District___________________Subject :- Refusal of permission under section 81 (6) of the Punjab Regional and Town Planning and Development Act, 1995.Reference : Your application No.____________ dated _____________We regret to inform you that the permission under sub-section (6) of section 81 of the Punjab Regional and Town Planning and Development Act, 1995 to carry out development, namely :-

(i)For Development Pertaining Building Operations :-

Erection			Re-erection

Change in the use of Building.

(ii)For carrying out other development of land :

Access to Road	Water Supply Line

Drainage	Sewerage

Electric Cables	Telephone Lines

Other Communication Lines/Cables

Mining and Quarrying

Layout/Sub-Division	Laying-out Private Street

Re-Development	Change of Land use

Others

as indicated above is refused on the grounds given below :-

(i)that the proposal is not in conformity with the Master Plan ;

(ii)that the required documents have not been fully furnished.

(iii)___________________

(iv)___________________

Competent Authority._____________________

1. A Copy, is forwarded, to the Chief Administrator of the Authority where the Competent Authority other than the Chief Administrator.

Competent Authority._____________________

2. A copy, is forwarded, to the Commissioner/Executive Officer, Municipal Corporation/Municipal Council for information and necessary action where Competent Authority has been appointed by the State Government other than the Municipal Corporation or the Municipal Council.

Competent Authority._________________Form IX(See rule 41)Notice

No________________

Dated:________________

FromName ____________________Son of____________________House No._________________Village/Town_______________District__________________ToThe Secretary Government of Punjab,Department of Housing and Urban Development, Chandigarh.Subject :- Notice under section 84 of the Punjab Regional and Town Planning and Development Act, 1995 to acquire land.I/we beg to submit that I/we am/are the owner (s) of the land comprising of Khasra No.___________ as shown on the enclosed site plan and designated as ____________ in the Master Plan published, --- vide notice_____________

(i)that the land has become incapable of reasonably beneficial use in its existing state ; or

(ii)that the land cannot be rendered capable of reasonably beneficial use by the carrying out of permitted development in accordance with the conditions imposed in the said permission ;

(iii)_______________________

2. I/we request that the State Government may acquire his/their interest in the land in accordance with the provisions of sub-section (1) of section 81 of the Punjab Regional and Town Planning and Development Act, 1995.

Yours faithfully,[Signature of Applicant(s)]Copy, is forwarded, to the concerned Competent Authority for information and necessary action.[Signature of Applicant(s)]Form X(See rule 44)Permission From The Competent AuthorityFromName________________Son of_________________House No.______________Village & Town_____________District___________________ToThe Competent Authority,_______________________Subject :- Permission for retention of land under section 81(1) of the Punjab Regional and Town Planning and Development Act, 1995.

Ref : Your No________________

dated________________

Sir,With reference to your notice referred to above I/we beg to submit that I/we may please be granted permission under sub-section (1) of section 81 of the Punjab Regional and Town Planning and Development Act, 1995, for retention on the land of _______ building or works ________ or continuance of the use of land for ________ purpose, copies of title deed and other documents and plans are enclosed.

2. The reasons for retention of the land are :-

_______________Yours faithfully,[Appellant (s)]Address_____________Place ______________Dated ______________Form XI(See rule 49)Declaration of Intention of Making Town Planning SchemeAs required under sub-section (2) of section 92 of the Punjab Regional and Town Planning and Development Act, 1995, it is hereby notified for the information of the general public that the Punjab Urban Planning and Development Authority intends to prepare a town development scheme for _________a map of which is published for declaration.Any person interested may send objections or suggestions, if any, in writing to the undersigned within a period of thirty days from the date of publication of the declaration.For and behalf of the Authority.Form XII(See rule 50)Notice Under Sub-section (1) of Section 93 Of The Punjab Regional And Town Planning And Development Act, 1995.Notice is hereby given under sub-section (i) of section 93 of the Punjab Regional and Town Planning and Development Act, 1995 that town development scheme in respect of_______________ area has been made by the Punjab Urban Planning and Development Authority a copy of which will be available for inspection by the public at the office of the Authority, local authority and the Deputy Commissioner in whose jurisdiction area of the town development scheme wholly or partly falls between office hours on all working days.Any person interested may send objections or suggestions, if any, in writing to the Punjab Urban Planning and Development Act within a period of thirty days from the date of the publication of this notice.For and on behalf of the Authority.Form XIII(See rule 52)Declaration Of Intention of Making Town Development SchemeIt is hereby notified for the information of the general public under sub- section (1) of section 95 of the Punjab Regional and Town Planning and Development Act, 1995 that the Punjab Urban Planning and Development Authority on the direction of the State Government intends of prepare a Town Development Scheme for __________ area the map of which is published along with this declaration.Any objections or suggestions with respect to the draft scheme shall be sent to the Authority before the expiry of thirty days from the date of publication of this notice in the Official Gazette of the Government of Punjab for its consideration.For and on behalf of the Authority.Form XIV(See rule 53)Application for grant of permission under section 99 of the Punjab Regional and Town Planning and Development Act, 1995.From :Shri_____________________Son of___________________House No.________________Village/Town_____________District_________________ToThe Punjab Urban Planning and Development Authority.Sub :- Application for grant of permission under section 99 of the Punjab Regional and Town Planning and Development Act, 1995.Sir,I/we hereby apply for permissions to institute or use of land for the purpose ______________ or carrying out _________________ development works in respect of the under mentioned land :-

(a)description of the land (location with name of road(s) on/of which property abuts and boundaries :

(b)Area______ square metres_______ Acres/hectares____________

1. I/we hereby attach in triplicate -

(i)A copy of revenue plan (aks shajra) showing the location of the land as per index plan and such revenue particulars such as the native of the revenue estate, Khasra numbers, area of each of such units of land and the total area:

(ii)A location plan (guide map) on a scale of not less than 1:50000, showing the location of the land in relation to the surrounding geographical features to enable its precise identification on the ground ;

(iii)When the area of the land is one and half hectare or more, a survey plan of the land on a scale of not less than 1:10000 showing the boundaries of the land in question and spot levels at a linear distance of at least fifty metres, and ;

(iv)A plan on a scale of not less than 1:10000 indicating the proposed use or development in respect of the said land including the existing and the proposed means of its access from and to the established communication network.

2. I/we shall abide by all the rules and regulations made under the Punjab Regional and Town Planning Act, 1995 and terms and conditions subject to which permission will be granted.

It is requested that the permission applied for may be granted accordingly.Yours faithfully,Enclose :Signature of applicant(s)Address _________________

(1)______________

(2)______________

(3)______________Form XV(See rule 54)Punjab Urban Planning And Development AuthorityOrder

No________________

Dated________________

ToShri___________________Son of_________________House No.________________Village/Town_____________District_________________Subject :- Grant of permission under section 99(1)(a)Reference : Your application No.______________, dated______________We are pleased to grant permission under clause (a) of sub-section (1) of section 98 of the Punjab Regional and Town Planning and Development Act, 1995 to carry out development, namely :-

(i)

(ii)

(iii)as mentioned in your application under reference subject to the following conditions :-

(i)

(ii)

(iii)For and on behalf of the Authority

Form XVI[See rule 56(3)]Scheme No.____________NoticeI, the undersigned, Shri_____________ Arbitrator hereby inform all persons interested and affected that the State Government by its notification in the Housing and Urban Development Department No._______ dated_______ published in the Official Gazette (detailed reference to gazette)_________ has appointed me as the Arbitrator for the above scheme. As required by sub- rule (3) of rule 56 of the Punjab Regional and Town Planning and Development (General) Rules, 1995, I hereby give notice that I have entered upon the duties as Arbitrator on ______ (date). The above scheme is bounded on North by ______ on South by ________ on West by ______ _____________ and on East by ______________. As required by rule 56(3) of the said rules, I hereby inform all those interested or affected by any of the matters included in the above scheme that they should communicate their objections in writing with supporting evidence and documents before me within twenty days of the date of publication in the Official Gazette in respect of the matters mentioned in section 91(2) of the Punjab Regional and Town Planning and Development Act, 1995. Any person who is injuriously affected by the above scheme being entitled to claim damages in accordance with the provisions of section 128 of the Punjab Regional and Town Planning and Development Act, 1995 should communicate the details of the claim to the undersigned within three months of the date of publication of the notification with supporting documents and evidence.A copy of the scheme No.________________________ sanctioned by the State Government is kept open in the office of the undersigned during office hours on all working days with all the required documents, statements, plans and forms. Any persons having interest in the lands and any person affected by the proposals of the said scheme may inspect the scheme in the said office where arrangements for explaining the proposals in the scheme has been made.Date_________________Office of the ArbitratorArbitrator.Form XVII[See rule 56(6)]Scheme No.____________Re-distribution And Valuation Statement

				Original Plot	Final Plot
Serial No.	Name of Owner	Tenure	Survey No.	No.	Area in square metres	Value in rupees	No.	Area in square metres
Without reference to value of structures	Inclusive of structures
Rs. P.	Rs. P.
1	2	3	3(a)	4	5	6(a)	6(b)	7	8

Value in Rupees	Contribution (+) Compensation (-)(Section 126 Column 9(b)minus Column 6(b)	Increment (Section 124) Column10(a) minus Column 9(a)	Contribution (Section 125) per centof Column 12	Addition to (+) or deduction from(-) contribution to be made, if any	Net demand from (+) or by (-) owner being the addition ofcolumns 11, 13, 14	Remarks
Undeveloped	Developed
Without reference to structures	Inclusive of structures	Without reference to value of structures	Inclusive of structures
Rs. P	Rs. P	Rs. P	Rs. P	Rs. P	Rs. P	Rs. P	Rs. P	Rs. P	Rs. P
9(a)	9(b)	10(a)	10(b)	11	12	13	14	15	16

Form XVIII[See rule 56(6)]Scheme No.____________Financial Statementof the*____________________

(i)	Expenses of works included in the schemeunder section 91(2)(c)(d), (e) and (i)	Rs._____________
(ii)	Other expense of works under section 91 asmay be relevant	Rs._____________
(iii)	Expenses shown in the Redistribution andvaluation statement (total of Column 11 of Form XVII	Rs._____________
(iv)	Cost of preparation and publication undersection 92 to section 95	Rs._____________
(v)	Compensation under section 128	Rs._____________
(vi)	Legal expenses under sections 123 (1)(e)	Rs._____________
(vii)	Cost of demarcations	Rs._____________
(viii)	Emoluments of Arbitrator and hisestablishment, including contingent expenditure	Rs._____________
(ix)	Emoluments and contingent expenditures ofthe establishment of the Tribunal of Appeal	Rs._____________
	(a) Total	Rs._____________
	(a) [Total of increments (Col. 12 of FormXVII)]	Rs._____________
	Proportion of increment to be contributedby each holder under section	Rs._____________
	(b) Total of the contribution under section125	Rs._____________

Net Cost of the scheme to the ____________________________________Authority- (a)-(b)*Give name of the Authority here.**Section or authority to be quoted in details.Note :- The sign(-) before can item of expense indicates that the amount is payable to the Authority. Particulars should be inserted showing how net cost of the scheme is proposed to be met.Form XIX[See rule 56(9)(a)]Scheme No.__________FinalIn pursuance of rule 56(9)(a) it is hereby notified that a scheme in respect of the area covered by scheme No._________ of _______________ Authority has been drawn up by me and I have this ________ day of____________ month___________ year declared by decision as Arbitrator with regard to matters contained in section 102(3) of the Punjab Regional and Town Planning and Development Act, 1995. Every owner of land or building included in the said scheme is being sent a copy of my decision separately. Any person aggrieved with the aforesaid decision except in so far as it relates to clause (iv to xi), clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of section 102 of the said Act may prefer appeal under section 104 of the said Act.A copy of the above scheme with all the information, decisions and plans is available for inspection in the office of the undersigned on all working days during office hours and necessary arrangements have been made to explain the scheme.Note :- Strike out the provisions not applicable.Date_____________Office of the ArbitratorArbitratorForm XX[See rule 56(9)(b)]Scheme No._____________FinalI send herewith the extract of my decision under sub-section (3) of section 102 of the Punjab Regional and Town Planning Development Act, 1995 in respect of the Original Plot No._____________ as required by sub-rule 9(b) of rule 56 of the Punjab Regional and Town Planning and Development (General) Rules, 1995.Extract

Serial No.	Plot No. of original plot	Area of original Plot (in square metres)	Rates square per metre (in Rs.)	Remarks	Plot No. of final plot allotted	Area of Final Plot (in square metres)	Rate per square metre of Final Plot without any improvement ascontemplated in the scheme	Rate per square metre of Final Plot with improvement ascontemplated in the scheme
1	2	3	4	5	6	7	8	9

The amount payable by/to you under section__________________________Estimated amount of the increment under section______________________Amount of incremental contribution under section 125 _________________The compensation under section 128 _______________________________Net amount of contribution payable by you___________________________Net amount payable to you ________________________________________I am further to inform you as under* :-

(1)The final scheme drawn up by me will be available for inspection in the office of the undersigned on all working days during office hours with all the plans, details of the expenditures, forms and details of the calculations for the plot, sales statements, sales plan, detailed valuation of each and every plot and my decision. Necessary arrangements are also made for explaining the informations as above.

(2)Decision under clauses (i) to (iii), Clause (xii), (xiii) and (xvii) are final. All other decisions are subject to modifications in accordance with the decisions of the Tribunal of Appeal. If you are aggrieved by any of the above decisions which are subject to the decision of the Tribunal of Appeal you may prefer an appeal (with three copies of Memorandum of Appeal) to the Tribunal of Appeal in accordance with the provisions of section 104.

(3)All the amount in respect of the scheme for the works other than agreed upon shall be payable to the _____________________ Authority on or before the date as notified by the said Authority.

(4)Any other matter.Dated______________Arbitrator*Strike out whichever is not applicable.Form XXI(See rule 58)Notice Under Sub-section (1) of Section 114 of The Punjab Regional And Town Planning And Development Act, 1995.Notice is hereby published for the information of the general public under sub-section (1) of section 114 of the Punjab Regional and Town Planning Development Act, 1995 (Punjab Act No. 11 of 1995) that the State Government intends to withdraw the draft scheme sanctioned under sub-section (1) of section 113 of the said Act.Any person affected thereby may send objections or suggestions, if any, in writing to the undersigned within a period of thirty days from the date of publication of this notice.Competent AuthorityForm XXII(See rule 60)Notice Under Sub-section (1) of Section 117 of The Punjab Regional And Town Planning And Development Act, 1995.To____________________________________________________________________________________It has been reported to me that you have not complied with the provisions of the final scheme sanctioned under section 113 of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act No. 11 of 1995) and have made violations particularly.

(i)erected/re-erected a building/structure in contravention of the sanctioned scheme___________________________

(ii)carried out any other works in contravention of the sanctioned scheme ________________

2. You are hereby directed to remove, pull down or alter the buildings or structures or any other works as detailed above within a period of seven days from the date of service of this notice and if you fail to do so within a period specified above, I may take such measures as I may deem fit for the execution of the final scheme under the provisions of the Punjab Regional and Town Planning and Development Act, 1995.

Competent Authority.Form XXIII(See rule 60)ToThe Punjab Urban Planning and Development Authority.In consideration of the directions of the Tribunal of Appeal in regard to payment of development charges/betterment charges levied by the Authority under the Punjab Regional and Town Planning and Development Act, 1995 as assessed by the Arbitrator, the________________ (hereafter referred to as the Bank) hereby guarantees that Shri__________________ shall make the payment of development Charge/betterment charge as per decision of the Tribunal of Appeal under section 142.The bank also hereby agrees that this guarantee shall be continuing and shall be terminable only after the order/direction of the Tribunal of Appeal is complied with by the appellant who has preferred an appeal before the Tribunal of Appeal against the order of the Arbitrator passed under Chapter IX of the Act.Yours faithfully,Signature(Seal of Bank)Form XXIV(See rules 72)Form of application for permission under clauses (b)(c) or (d) of the sub- section (2) of section 143 of the Punjab Regional and Town Planning and Development Act, 1995.To_______________________________________________Sir,As my/our request for the permissions pertains to a site lying within____________ metres of a scheduled road or _________________ metres of a bye-pass I/We beg to apply for permission as under :-*(A) For erection or re-erection of a building which was in existence immediately before the commencement of the *Act and which involves structural alterations or additions the details whereof have been given below :-

(i)Exact location of the building indicating name of the road or bye-pass and kilometre stone ;

(ii)Since when existing;

(iii)Purpose for which the present building is used;

(iv)Reason why erection or re-erection with structural alterations or additions, necessary.

The following plans are enclosed :-

(i)Site plan in triplicate indicating location of the building;

(ii)Building plan in triplicate;

(B)For lying out means of access to a scheduled road or by-pass with particulars as under :-

(i)Name of scheduled road or bye-pass to which access desired; *Punjab Scheduled Roads and Controlled Areas Restriction of the regulated Development Act, 1963.

(ii)Point at which access desired indicating number of Kilometre stone or metre stone, etc.

(iii)Layout of the junction of the access with the scheduled road or bye- pass.

(iv)Reason for which access required;

(v)Revenue particulars of the land under the proposed access.

I/We enclose a site plan indicating the proposed access.*(C) For erecting or re-erecting a motor-fuel-filling station or a bus-queue shelter.The following plans are enclosed:-

(i)Site plan in triplicate indicating location of the proposed station or shelter with reference to the kilometre stone or metre stone.

(ii)Building plan in triplicate.

Yours faithfully,Name and full address.*Strike off whichever is inapplicableForm XXV(See rule 75)Form of order of grant or refusal to grant permission under section 144 of the Punjab Regional and Town Planning Development Act, 1995.To______________________________________Sir,Reference your application dated _______________ for permission to :-

(a)erect or re-erect building ; or

(b)laying out means of access to a scheduled road or bye-pass ; or

(c)erection or re-erection of motor-fuel-filling station or bus queue shelter ;

in accordance with the plans submitted by you.Permission is hereby -*(a) granted for the aforesaid work ;*(b) refused for reasons given on the reverse ;*(c) granted subject to the conditions given below :-

1.

______________________

2.

_____________________

3.

_____________________Yours faithfully,Competent Authority*Strike off whichever is not applicable.Form XXVI(See rule 76)Register of buildings and means of access to scheduled roads and motor fuel filling stations and bus queue shelters in respect of which permission is given or deemed to have been given or refused by the Competent Authority under section 144.

(i)District _________________________

(ii)From Kilometre________________ to kilometre _____________________

(iii)Name of scheduled roads/bye-pass

Serial No.	Location of Building or access to road or fuel filling stationor bus queue shelter	Right hand side or left hand side of the road	Description of Building or access to road or fuel fillingstation or bus queue shelter	Purpose for which building in column 4 is to be used
1	2	3	4	5

Signature of Competent AuthorityForm XXVII(See rule 77)From(Name and designation of the employees)ToThe Secretary to Government, Punjab,Department of Housing and Urban Development,Chandigarh.Subject :- Option for transfer to the service of the Punjab Urban Planning and Development Authority.Sir,With reference to your memo/letter No._______ dated_______ on the subject cited above, I hereby give my willingness/unwillingness for my transfer to the service of the Punjab Urban Planning and Development Authority in terms of the provisions of section 151 of the Punjab Regional and Town Planning and Development Act, 1995.Date :Place(Signature of the employee)

1. Name of the employee

2. Father's name

3. Date of birth

4. Present post_____ from _ to ____

5. Scale of pay________________

6. Service Record _____________

Post held ________ From ________________ To_____________

(i)

(ii)

(iii)

(iv)

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