Section 2 in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
2. Procedure for Simple Application :- After the lay-out plan, including the services plan, has been prepared, it shall be submitted in triplicate to the concerned Divisional Town Planner (DTP) of Town and Country Planning Department having jurisdiction, along with the proof of the title of the land. However, where the Senior Town Planner (STP) is stationed in a particular district headquarter, these documents shall be submitted to such Senior Town Planner in respect of such district (and not the entire Zone). The application shall be submitted, along with a Demand Draft in favour of Senior Town Planner or the District Town Planner, as the case may be, at the same rate as prescribed as the licence application fee under the Punjab Apartment and Property Regulation Act, 1955 and the rules framed thereunder (i.e. Rs. 5,000/- per hectare).
