Section 26(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(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).)
