Section 126(a) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(a)A register in Form M-1 showing particulars of all cases in which permission to erect or re-erect a building in existence immediately before the commencement of the Act and involving structural alteration or addition, within 30 metres of a scheduled road or 100 metres of bye-pass or for laying out of a means of a scheduled road under clauses (b) and (c) of the provision to Section 3 respectively is granted or refused.
