Section 143(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)No person shall erect or re-erect any building or make or extend any excavation or layout any means of access to a road within such a distance not exceeding one hundred and fifty metres on either side of the road reservation of a by-pass or within such a distance not exceeding fifty metres on either side of the road reservation of any scheduled road not being a by- pass as the State Government may, by notification, specify from time to time:Provided that the extent of limits as aforesaid may vary for different stretches of a scheduled road.
