Section 6 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
6. Erection or re-erection of buildings etc. in controlled areas.
- Except as provided hereinafter, no person shall erect or re-erect any building or make or extend any excavation or lay out any means or access to a road on a controlled area save in accordance with the plans and the restrictions and conditions referred to in Section 5 and with the previous permission of the Director :Provided that no such permission shall be necessary for erection or re-erection of any building if such building is used or is to be used for agricultural purposes or purposes subservient to agriculture.
