Section 4 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
4. Application for permission under Section 3. [Sections 3, 8(1) and 25(2)(e)].
(1)Every person requiring permission of the Director for -(a)Erection or re-erection of a building which was in existence immediately before the commencement of the Act and which involves any structural alteration or addition.(b)laying out any means of access to a road; or(c)erection or re-erection of a motor fuel-filling station or a bus queue-shelter within 30 meters on either side of a road reservation of a scheduled road, or within 100 meters on either side of a road reservation of a bye-pass, lying outside a controlled area, shall make an application to the Director in Form SR II accompanied by plans and documents mentioned therein.(2)The site plans mentioned in the application shall be drawn to a scale of not less than 40 feet to 1 inch and indicate :-(a)the boundaries of the site;(b)the outline of the proposed building with outer dimensions mentioning therein the total area to be covered;(c)existing building, if any, by distinct notation.(3)The building plans mentioned in the application shall be drawn to a scale of not less than 1/8 inches to a foot and indicate -(a)the plan of all the floors of the building;(b)elevations in typical sections (only in case of motor fuel- filling stations or bus queue-shelter); and(c)the plinth level with reference to the level of the centre line of the scheduled road or bye-pass, as the case may be.
