Section 9(2) in The Punjab Laws (Special Provisions) Act, 2016
(2)On receiving application having been duly made under sub-section (1) and on payment of change of land use, development charges, license fee or permission fee, social infrastructure fund, compounding fee, the competent authority may pass an order:-(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think necessary to impose; or(iii)refusing permission; and(iv)where permission is granted subject to the conditions or is refused on the ground of imposing such conditions, such refusal shall be recorded in the order and such order shall be communicated to the applicant.
