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State of Haryana - Section
Section 127 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
127. Copies and Fees [Sections 8(2) and 25(2)(f)].
- Copies of survey record, field book, plans, orders and other documents prepared under the Act shall be available on payment of the fees mentioned below :-| 1. | For copies of entries in the register or linear map preparedunder rule 3 :- | |
| (a) Entries in register | Re. 1.00 per entry | |
| (b) Linear map | Rs. 10.00 for every one mile of the road or part thereofindicated in the map. | |
| 2. | Copy of entries in the registers mentioned in rule 126. | Re. 1.00 per entry. |
| 3. | Copy of orders of the Director granting or refusing permissionunder Section 8 of the Act. | Rs. 2.00 per order. |
| 4. | Copy of development plan drawing of a controlled area. | Rs. 10.00 per order. |
| 5. | Copy of development plan including all enclosures. | Rs. 30.00 Rs. |
| 6. | Duplicate licence | Rs. 2.00 |
| 7. | Other records. | Re. 1.00 per page. |