Section 39 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
39. Application for erection or re-erection of building [[Sections 3, 8 and 25(2)(c)] [Substituted 'Sections 8 and 25(2)(c)' by Notification No. C-620(B)/STP(E&V)/2012/ 428, dated 21.3.2012.]].
(1)Any person intending to erect or re-erect any building in a controlled area, shall make an application in writing to the Director in Form BR-I accompanied by the following documents :(a)a site plan as required by rule 40,(b)a building plan or plans as required by rule 41, and(c)details of specifications of the work to be executed in Form BR- II.(d)[ a demand draft in favour of Director, Town and Country Planning Haryana, Chandigarh or the person authorised by him, drawn on any scheduled bank on account of scrutiny fee at the rate of [Rs. 10] [Clause (d) inserted vide Notification Haryana Government Notification No. 5 DP95/12862 dated 8-11-1995.] per square meter of the covered area achieved](2)Every person giving notice under sub-rule (1) shall appoint an architect for the drawing up of plans and for the supervision of erection and re-erection of the building.(3)The application, plans and specifications shall be signed by the applicant and the architect. In case where the supervising architect is different from the one who has prepared the designs, the plan shall be signed by both of them.
