Section 19(d) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(d)undertake to be responsible for the maintenance and upkeep of all roads, open spaces, public parks and public health services for a period of five years from the date of issue of the completion certificate under rule 22 unless earlier relieved of this responsibility by the Government or a local authority, as the case may be, and thereupon to transfer all such roads, open spaces, public parks and public health services free of costs to the Government or the local authority, as the case may be;
