Section 10 in The Punjab New Capital (Periphery) Control Rules, 1959
10. Cases in which permission to be refused
[Section 6]. - The Deputy Commissioner shall refuse to grant permission to laying out means of access to roads, when:(i)construction of a metalled or unmetalled road prejudicially effects any grave-yard, place of worship, canotaph or samadhi or a well; or(ii)construction of metalled or unmetalled road exceeds 20 feet in width.
