Section 26E in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26E. Grant of permission and form of order of grant or refusal to grant permissions.
(1)If the applicant has fulfilled all the conditions laid down in rule 26-D to the satisfaction of the Director, the Director shall grant the permission.(2)Every order passed under sub-section (2) of Section 8 on an application submitted under rule 26A shall be in form CLU-III.
