Section 7 in Punjab One-time Voluntary Disclosure and Settlement of Building constructed in Violations of the Building Bye-laws Act, 2019
7. Finalization of action under this Act and the time limit.
(1)The competent authority shall pass the final order(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think necessary to impose; or(iii)refusing permission; and(iv)where permission is granted subject to the conditions or is refused, the ground of imposing such conditions or such refusal shall be recorded in the order and such order shall be communicated to the applicant.(2)The competent authority shall finalize the matter within a period of one year after the commencement of this Act.(3)After the expiry of a period of one year as specified in sub section(2), there shall be no settlement of non-compoundable violations, which have not been disclosed within the aforesaid stipulated period or if disclosed, but not finally settled within the said period. Such violations shall be identified by the competent authority and action shall be taken as per the provisions of the Punjab Municipal Corporation Act, 1976 or the Punjab Municipal Act, 1911 or the Punjab Town Improvement Act, 1922, whichever is applicable.
