Section 25(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner, in which the plans in respect of controlled area shall be prepared under sub-section (1) of Section 5;(b)the other manner in which the final plans in respect of a controlled area shall be published;(c)the Form and contents of the plans in respect of a controlled area and the procedure to be followed and any other matter in connection with the preparation, submission and approval of the plan;(d)the conditions on which the licences under Section 7 shall be granted or renewed and the fees to be charged for the grant and renewal thereof;(e)the form in which application for permission or licence shall be made under sub-section (1) of Section 8 and the information which shall be furnished therein;(f)the principles and condition under which applications for permission or licence under this Act may be granted or refused;(ff)[ the recovery of the arrears fee and charges under Section 7;] [Clause (ff) inserted vide Haryana Act No. 7 of 2004.](g)the form and manner in which the register referred to in sub- section (5) of Section 8 shall be maintained;(h)the procedure to be followed in hearing appeals under [Sections 10 and 12C] [Substituted vide Haryana Act No. 8 of 2001.], the fees to be paid in respect of, and the document which shall accompany such appeals; and(i)any other matter which may be prescribed.The Schedule[See Sections 2(10) and 18]
