Section 10(3) in Punjab Apartment and Property Regulation Rules, 1995
(3)If the applicant wants to be exempted from providing any one or more of the amenities in a colony, he shall furnish detailed explanatory note in triplicate alongwith the application and if necessary indicating the reasons as to why the said amenity or amenities need not or cannot be provided. [Sections 5(1) and 45(2)(c).]
