Section 15 in The Punjab Capital (Development and Regulation) Building Rules, 1952
15. Information necessary to validate application under Rule 7.
- No application under Rule 7 shall be considered to be valid until the information required by Rules 8, 9, 10, 11, 12, 13 and 14 has been furnished to the satisfaction of the Chief Administrator. In the case of failure of such compliance the application together with plans shall be returned to the applicant for re-submission in accordance with the rules.
