Section 11 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
11. Amenities.
- The [State] Government through the Public Works Department (Development) or any local authority shall within such period as may be provided by general or special order provide roads and make arrangement for drainage and water-supply and electric street lighting as it may deem fit and proper. The initial cost of such amenities or a portion of it may be taken into consideration in arriving at the reserve price of the site to be sold.
