Section 143 in Punjab Regional and Town Planning and Development Act, 1995
143. Prohibition on erection or re-erection of building etc. along scheduled roads.
(1)No person shall erect or re-erect any building or make or extend any excavation or layout any means of access to a road within such a distance not exceeding one hundred and fifty metres on either side of the road reservation of a by-pass or within such a distance not exceeding fifty metres on either side of the road reservation of any scheduled road not being a by- pass as the State Government may, by notification, specify from time to time:Provided that the extent of limits as aforesaid may vary for different stretches of a scheduled road.(2)[ Nothing in sub-section (1) shall apply -(a)to a building which was in existence, immediately before the date from which notification specifying the distance under sub-section (1) on either side of the road reservation of a by-pass or of a scheduled road not being a by-pass, has come into force, or, to any repair or erection or re- erection of such a building which does not involve any structural alteration or addition therein; or(b)to the erection or re-erection of a building referred to in clause (a) which involves any structural alteration or addition, with the permission of the Competent Authority ; or(c)to the laying out of any means of access to a road, with the permission of the Competent Authority ; or(d)to the erection or re-erection of a motor fuel filling station or a bus queue shelter, with the permission of the Competent Authority.](3)Notwithstanding anything contained in any law for the time being in force, no person, authority or a Department of the State Government shall sanction any building plan, give water connection, sewerage connection, telephone connection or electricity connection to any building or land, in respect of which prohibition under sub-section (1) has been imposed.
