Section 31 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
31. Duration of permission [Sections 8(2) and 25(2) (e)].
- Every permission granted under rule 30 shall remain in force for a period of one year and if the means of access are not laid out within the aforesaid period according to the conditions attached with the order granting permission, the permission shall be deemed to have lapsed and in that case fresh permission will be necessary.
