Section 16(3) in The Punjab New Capital (Periphery) Control Rules, 1959
(3)The fees set forth in rule 16)(III) and (IV) shall be payable from and on the date when additional brick kiln is brought into use or a brick kiln is made to exceed the standard size, as the case may be, and when the initial payment of an additional fee is made, it shall cover the outstanding period for which the licence is then effective and no more. If the additional brick kiln is still in use or the brick kiln still exceeds the standard size, at any time when the licence becomes due for renewal, additional fee for the next year shall be payable with the fee for the renewal of the licence.Form "A"(See Rule 6)Application under sub-section (I) of Section 6 of the Punjab New Capital (Periphery) Control Act, 1952To,The Deputy Commissioner,(Estate Officer),Chandigarh.Sir,I/We request for permission to :-(i)erect or re-erect a building;(ii)make or extend any excavation;(iii)layout means of access to a road in the controlled area.The required particulars are given below :-(i)Name(s) of the applicant(s) (in Block letters).(ii)Father's Name.(iii)Village.(vi)Hadbast No.(v)Tehsil _________ District _______________(vi)Khasra No.(vii)AreaBounded by :-EastWestNorthSouth(viii)Purpose for which the building/well/road/excavation is to be used.I/We enclose the following documents in duplicate :-(a)Site plan showing therein the existing structure, if any;(b)the building plan;(c)The copy of jamabandi;(d)Akash Shajra parchi.I/We solemnly affirm that the particulars given above are correct to the best of my/our knowledge and belief.Signature of the applicantAttestedOath Commissioner/Magistrate
