Section 124 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
124. Minor alterations in case of emergency [Sections 8(2) and 25(2)(f)].
- In any case in which a minor alteration to a [sanitary disposal system] [Substituted for the words 'water borne saintry installation' vide Haryana Government Notification No. 19996 dated 22-12-1997.] or drainage installation must be carried out at once, every person who is about to carry out such alteration shall, in lieu of depositing the plans, sections and particulars referred to in the foregoing rules forthwith inform the Director in writing of such proposed alteration. He shall also within fourteen days of the commencement of such alteration make the deposits required by these rules.
