Section 144 in Punjab Regional and Town Planning and Development Act, 1995
144. Application for permission and grant or refusal thereof.
(1)Every person desiring to obtain the permission referred to in clauses (b), (c) and (d) of sub-section (2) of section 143 shall make an application in writing to the Competent Authority in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates, as may be prescribed.(2)On receipt of an application under sub-section (1), the Competent Authority after making such enquiry as it considers necessary, shall by order, in writing, either,-(a)grant the permission subject to such conditions, if any, as may be specified in the orders; or(b)refuse to grant such permission.(3)If, at the expiration of a period of sixty days after an application under sub-section (1) has been made to the Competent Authority, no order, in writing, has been passed by it, the permission shall be deemed to have been given without the imposition of any condition.(4)The Competent Authority shall maintain such register as may be prescribed with such particulars of all such cases in which permission is given or deemed to have been given or refused by it under this section, and the said register shall be available for inspection without charge by all persons interested and such persons shall be entitled to obtain copy of the extract of the register relevant to such persons on payment of such fee as may be prescribed.
