Section 73 in Punjab Regional and Town Planning and Development (General) Rules, 1995
73. Principles and conditions under which permission under section 144 may be granted or refused.
- No permission shall be granted on an application submitted under rule 72 unless, -(a)the erection or re-erection of the building conforms to the building rules ;(b)the means of excess take off from in existing road or revenue rasta already adjoining the scheduled road or conforms to traffic requirements of the scheduled road as determined by the Competent Authority; and(c)the erection or re-erection of motor fuel filling station or bus queue shelter is in accordance with the designs and specifications laid down by the Competent Authority. Sections 144(i) and 180(2)(229).
