Section 6(1) in The Punjab New Capital (Periphery) Control Act, 1952
(1)Every person desiring to obtain the permission referred to in section 5 shall make an application in writing to the [Director] [Substituted for the words 'Deputy Commissioner' by Haryana Act No. 15 of 2001.] in such form and containing such information in respect of the building, excavation or means of access to which the application relates as may be prescribed:[Provided that for such uses for which limited number of permissions have been prescribed, located in such land use zones of various notified development plans, where in the opinion of the State Government, the permissions are to be issued after invitation of bids or following an auction procedure in pursuance of the policy framed by the State Government in this regard from time to time, such application shall be considered to be valid only if it is filed in response to a notice of the Director and fulfils the prescribed terms and conditions.] [Added by Haryana Act No. 8 of 2019, dated 31.1.2019.]
