Section 26C in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26C. Applicant to be called upon to fulfill certain conditions.
(1)If, after scrutiny of the plan and other necessary enquiry which the Director may deem fit, he is satisfied that the application is fit for the grant of permission, he shall, before granting permission, call upon the applicant to fulfill the conditions laid down in rule 26-D within a period of thirty days from the date of notice given to him under a registered cover.(2)If the applicant fails to fulfill these conditions within the period specified in sub-rule (1), the permission shall be refused.
