Section 5 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
5. Principles and conditions under which application under rule 4 may be granted or refused [Sections 3, 8(1) and 25(2)(f)].
- No permission shall be granted on an application submitted under rule 4, unless :(a)the erection or re-erection of the building conforms to the building rules contained in part VII of these rules;(b)means of access takes off from an existing road or revenue rasta already adjoining the schedule road or conforms to Traffic requirements of the scheduled road as determined from time to time by the Director; and(c)erection or re-erection of a fuel-filling station or bus-queue- shelter is in accordance with the designs and specifications laid down by the Director, from time to time
