Section 29 in The Punjab Infrastructure (Development & Regulation) Act, 2002
29. Procedure for public hearing.
(1)Once the infrastructure project is referred back to the Board in terms of sub-section (4) of section 28, the Board shall provide wide publicity at national level to the proposed infrastructure project or projects, as the case may be, and propose its implementation as per the decided parameters and structures. For this purpose, the Board shall cause the notice of the proposed infrastructure project to be published in the specified manner in the leading local and national newspapers and in the Official Gazette of the State Government. Such public notice shall include, highlights of the feasibility report. On demand, a complete copy of the feasibility report shall be made available from the office of the Board on payment of a specified fee.(2)The notice shall -(i)highlight the salient features of the proposed infrastructure project, its parameters or structuring(ii)invite objections and suggestions from the public to the proposed infrastructure project and its parameters in respect of which objections should be filed with the Board within the period specified in the notice from the date of publication of the notification ; and(iii)mention the date, time and place of the proposed public hearing to consider such objections, suggestions or comments.(3)The date, time and place of the proposed public hearing referred to above shall be included in the notice by the Board after consultation with the Authority.(4)All persons including bona fide residents, Non-Governmental Organisations and others, located at the project sites of displacements likely to be affected by the proposed infrastructure project and other members of public, can participate in the public hearing before the Authority.
