Section 27 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
27. Application for permission under Section 8 for laying out means of access to a road in a controlled area [Sections 3, 8 and 25(2)(e)].
(1)Every person requiring permission of the Director for laying out means of the access to a road within a controlled area shall submit an application in Form AC-I.(2)The site plan mentioned in Form AC-I shall be drawn to a scale of not less than 1" to 40' and indicate :-(i)the name of the road to which access is desired indicating the number of milestone or furlong stone, and(ii)the details of the proposed junction.(3)The cross-section of the proposed access shall be drawn to a scale I" to 1' and shall show all elements constituting the road e.g. the metalled portion, footpaths, position of electric poles, green verges, etc.
