Section 7(1) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(1)No land within the controlled area shall, except with the permission of the Director, [and on payment of such conversion charges as may be prescribed by the Government from time to time] [Substituted for the words 'except with permission of the Director' inserted vide Haryana Act No. 16 of 1996.] be used for purposes other than those for which it was used on the date of publication of the notification under sub-section (1) of Section 4, and no land within such controlled area shall be used for the purposes of a charcoal-kiln, pottery kiln, lime-kiln, brick-kiln or bricks field or for quarrying stone, bajri, surkhi, kankar or for other similar extractive or ancillary operation except under and in accordance with the conditions of a licence from the Director on payment of such fees and under such conditions as may be prescribed :[Provided that fee of charge leviable, if not paid within the specified period, shall be recoverable as the arrears of land revenue.] [Added vide Haryana Act No. 7 of 2004.]
