Section 36(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)Every person intending to carry out any development in respect of, or a change of use of, any land or intending to sub-divide his plot or to layout a private street shall make an application to the Competent Authority in Form VI for granting permission under section 81, along with the following documents and plans in triplicate, namely :-(a)For carrying out building operations. - Site plan and building plans on the scales as per the building made under the Act ;(b)For carrying out other developments of land. - (i) Description of land, property or plot [location with name of road(s) on which the property abuts] and area details ;(ii)Aks Shajra Plan with Khasra numbers of land in question (shown in red) and also adjoining Khasra numbers on the outer limits of the land;(iii)Location plan indicating the land in question on a scale of not less 1:2000 showing main approach roads and any other prominent buildings in the vicinity ;(iv)Survey plan on a scale of not less than 1:2000 showing the boundaries of land in question, natural features like nala, ponds, trees, slopes, contour Plan, if the land is undulated, high tension line passing through or adjoining land upto a distance of 200 metres, existing roads showing the right of way and railway lines with their specifications and railway boundaries, position of electric and telephone boundaries, position of electric and telephone poles and all such other matters which need to be coordinated with adjoining areas;(v)A plan on a scale of not less than 1:2000 showing all development proposals including utilities services with respect to land in question along with an explanatory note indicating the type of development proposed, namely residential, commercial or industrial or any other proposal for change of land use ;(vi)Permission from the Competent Authority in respect of development proposals relating to mining and quarrying;(vii)Any other plan, document and details which the Competent Authority may require; and(viii)Name and address of the registered Town Planner, Architect or Engineer. (Sections 81(1) and 180(2)(zf).)
