Section 26D(a) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(a)furnish to the Director a bond guarantee in the [amount equal to twenty- five percent] [Added vide Haryana Government Notification GSR65/PA-41/63/S-25/69 dated 24-4- 1969.] of proportionate estimated cost of the development works as certified by the Director and enter into an agreement in Form CLU-II for fulfilling the conditions contained herein in accordance with the permission finally granted.
