Section 15 in The Punjab New Capital (Periphery) Control Act, 1952
15. Exemption.
- Nothing in this Act shall apply to-(a)any building for residential purposes or for purposes subservient to agriculture in the abadi area of any village as defined in the revenue records;(b)the erection or re-erection of a place of worship or a tomb or cenotaph or of a wall enclosing a grave-yard, place of worship, cenotaph or samadhi on land which is, at the time of the notification under sub-section (2) of section 3, occupied by or for the purposes of such place of worship, tomb, samadhi, cenotaph or graveyard;(c)excavations (including wells) or other operations made in the ordinary course of agriculture;(d)the construction of an unmetalled road intended to give access to land solely for agricultural purposes.
