Section 38 in Punjab Regional and Town Planning and Development (General) Rules, 1995
38.
Every application made under rule 36 shall be accompanied by a fee to be paid by way of a demand draft drawn on a Schedule Bank at the following rates namely:-(a)for building operations the same fee as is specified in the building rules made under the Act for the building operations;(b)development, re-development of land and change of land use, the fee shall be five hundred rupees per hectare or part thereof. (Sections 81(2) and 180(2)(zf).)
