Section 2(14) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(14)[ "location premium" means an amount over and above the prescribed fee and charges that an applicant is willing to pay to the Government to obtain the permission against applications received under sub-section (1A) of section 8, as determined through bidding/auction process in pursuance of the policy issued by the Government in this regard, from time to time.] [Inserted by Haryana Act No. 19 of 2018, dated 4.5.2018.]
