Section 10(1) in Punjab Apartment and Property Regulation Rules, 1995
(1)Every promoter who desires to develop any land into a colony shall make an application in writing in Form APR I to the competent authority for the grant of a licence under section 5 and shall furnish therewith :-(a)a demand draft for a sum calculated at the rate of rupees five hundred per hectare or part thereof subject to a minimum of two thousand rupees as licenced fee in favour of the competent authority and drawn on any Scheduled Bank;(b)income tax clearance certificate;(c)particulars of experience as promoter showing number and details of the colony or colonies already developed or being developed;(d)particulars about financial position of the promoter; and(e)the following plans and documents in triplicate, namely :-(i)copy or copies of all the title deeds and other documents showing the interest of the applicant in the land under the colony alongwith a list of such deeds and documents, and if the land is owned by another person the consent of owner of such land;(ii)copy of the Shajra Plan showing the location of the colony along- with the names of revenue estates, Khasra number and area of each field;(iii)a guide map on a scale of not less than ten centimetre to one kilometre showing the location of the colony in relation to surrounding geographical features to enable the identification of the land;(iv)a survey plan of the land under the proposed colony on a scale not less than 1:1000 showing the spot levels at a distance of thirty metres and where necessary contour plans showing the boundaries and dimensions of the said land, the location of streets, buildings and premises within a distance of atleast thirty metres of the said land, existing means of access to and from existing roads;(v)layout plan of the colony on a scale of not less than 1:1000 showing the existing and proposed means of access to the colony, the width of streets, sizes and types of plots reserved for the economically weaker sections of the Society, sides reserved for open spaces, community buildings and schools with area under each and proposed building lines on the front and sides of the plots;(vi)an explanatory note explaining the salient features of the colony, in particular the source of whole-some water supply arrangement and site for disposal and treatment of storm and sullage water;(vii)plans showing the cross-sections of the proposed roads indicating in particular the width of the proposed drainage ways, cycle tracks and footpaths, green verges, position of electric poles and of any of other works connected with such roads;(viii)plans as required under sub-clause (vii) indicating, in addition the position of sewers, storm water channels, water supply and any other public health services;(ix)detailed specifications and designs and road works shown under sub- clause (vii) and estimated cost thereof;(x)detailed specifications and designs of sewerage, storm water, and water supply schemes with estimated costs of each;(xi)detailed specifications and designs for disposal and treatment of storm and sullage water and estimated costs of works;(xii)detailed specifications and designs of electric supply including street lighting;Explanation. - (1) In the layout plan of the colony, other than an industrial colony, the and reserved for roads, open spaces, schools, public and community buildings and other common uses, shall not be less than forty-five per cent of gross area of the land under the Colony :Provided that the competent authority may reduce this percentage, to thirty-five per cent where, in its opinion, the planning requirements and size of the colony so justify;(ii)In the layout plan of an industrial colony, the land reserved for the purposes mentioned in Explanation (i) shall not be less than thirty-five per cent of the gross area of the land under the colony :Provided that the competent authority may reduce this percentage to twenty-five per cent where, in its opinion the planning requirements and the size of the colony so justify.
