Section 12 in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
12. Inspection of premises.
- The competent authority or any officer, empowered in this behalf by such authority, by general or special order, shall not in exercise of the powers conferred by section 14, enter upon any property after sunset or before sunrise.Form 'A'Notice and OrderWhereas I, _________________(name and designation), being the competent authority under the Punjab Requisitioning and Acquisition of Immovable Property Act, 1953 (XI of 1953) am of opinion that the property described in the Schedule hereto annexed is needed/or likely to be needed for a public purpose, *[_________________] [Inserted by Punjab Government Notification No. 7693-J-54/70486, dated 29.12.1954.], being a purpose of the State and that the said property should be requisitioned;Now, therefore, in exercise of the powers conferred by sub-section (1) of section 3 of the said Act, I, as the competent authority, hereby call upon _________________ being the _________________*[owner of the said property to show _________________] [Here mention the purposes for which the property shall be requisitioned.](name of person) ________________*[person in possession of the property cause within fifteen days of the date of service of this instrument upon him why the said property should not be requisitioned and I further direct that neither the owner of the said property nor any other person shall without my permission dispose of or structurally alter the said property or let it out to a tenant until the expiry of two months from the date of service of this instrument upon him.] [Strike off the irrelevant words.]
