Section 6 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
6. Information necessary to validate application under rule 4. [Sections 3, 8(1) and 25(2)(e)].
- No application under rule 4 shall be considered to be valid unless :(i)it is made on the prescribed form and all the necessary information required to be filled in that form is given; and(ii)where necessary, it is accompanied by the requisite number of the site plans, building plans and other documents.In case of failure to submit the application in the aforesaid manner the application together with the plans and documents shall be returned to the applicant for resubmission in accordance with the rules.
