Section 35 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
35. Form in which licence under Section 8(2) is to be given [Sections 8(1) and 25(2)(f)].
- After an application on the prescribed form containing the requisite information and accompanied by necessary documents as mentioned in rule 32 is received the Director shall, after making such inquiry as he considers necessary, grant a licence in Form BK-II or refuse to grant the same.
