Section 93 in Punjab Regional and Town Planning and Development Act, 1995
93. Making and publication of draft scheme by means of notice.
(1)Not later than twelve months from the date of declaration, subject, however, to sub- section (3), the Authority shall, with the prior consent of the local authority in whose jurisdiction the land under the proposed scheme falls, make a draft scheme for the area in respect of which the declaration was made and publish a notice in the Official Gazette and in such other manner as may be prescribed stating that the draft scheme in respect of such area has been made and notice shall state the name of the place where a copy thereof shall be available for inspection by public and shall also state that copies thereof or any extract therefrom certified to be correct, shall be available for sale to the public at a reasonable price.(2)The local authority shall give its consent under sub-section (1) within the prescribed period and if such a consent is not given within the prescribed period, the Authority shall presume that the local Authority has no objection to the provisions of the draft scheme :Provided that where the local authority conveys its refusal to give consent to the draft scheme within the prescribed period or where there is a difference of opinion between the Authority and the local authority with regard to the draft scheme, the matter shall be referred by the Authority to the Board for decision and the decision of the Board shall be final.(3)After thirty days from the date of publication of the notice under sub- section (1) regarding preparation of the draft scheme if any person affected thereby communicates in writing any objection relating to such scheme, the Authority shall consider such objection and may at any time before submitting the draft scheme to the State Government as hereinafter provided, modify such scheme as it thinks fit.(4)If the Authority fails to make a draft scheme and publish a notice regarding its making within the period specified in sub-section (3) the declaration shall lapse, but any such lapse of the declaration shall not debar the Authority from making a fresh declaration any time in respect of the same area.(5)The State Government may, on application made by the Authority from time to time, by notification in the Official Gazette extend the period specified in sub-section (1) or sub-section (2) by such period not exceeding, six months as may be specified in the notification.
