Section 72 in Punjab Regional and Town Planning and Development (General) Rules, 1995
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).
