Section 18 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
18. Applicant to be called upon to fulfill certain conditions. [Sections 8(2) and 25(2)(f)].
(1)If, after scrutiny of the plans and other necessary enquiry which the Director may deem fit, he is satisfied that the application is fit for the grant of permission, he shall, before granting permission, call upon the colonizer to fulfill the conditions laid down in rule 19 within a period of thirty days from the date of notice given to him under a registered cover.(2)If the colonizer fails to fulfill these conditions within the period specified in sub-rule (1), the permission shall be refused.
