Section 67 in Punjab Regional and Town Planning and Development Act, 1995
67. Application for permission.
(1)Every person including a Department of State Government or the Central Government desiring to obtain permission under sub-section (2) of section 64 shall make an application to the Competent Authority in such form as may be prescribed.(2)Every application under sub-section (1) shall be accompanied by such fee as may be prescribed :Provided that no fee shall be payable in the case of application made by a Department of the State Government or the Central Government.(3)On receipt of an application for permission under sub-section (1), the Competent Authority after making such enquiry as it considers necessary, shall, by order, in writing, either grant the permission, subject to such [conditions and for such period,] [Substituted for the words 'conditions, if any' by Punjab Act No. 13 of 2003.] as may be specified in the order or refuse to grant such permission.(4)Notwithstanding anything contained in any law for the time being in force, the permission referred to in this section shall not be granted otherwise than in conformity with the provisions of the draft Regional Plan or the Regional Plan, as the case may be.(5)Where the permission is refused under sub-section (3), the grounds of such refusal shall be recorded in writing and communicated to the applicant in the prescribed manner.(6)The Competent Authority shall keep in such form as may be prescribed a Register of applications for permission under this section.(7)The Register referred to in sub-section (6) shall contain such particulars including information as to the manner in which applications for permission have been dealt with as may be prescribed and shall be available for inspection by any member of the public at all reasonable hours on payment of such fee as may be prescribed.
