Section 12(b) in Punjab Right To Business Act, 2020
(b)subject to the action taken in pursuance of the provisions of subsection (6) of section 8, if an enterprise having a valid Certificate of In Principle Approval under this Act is being enquired or inspected or being compelled for submission of documents for its establishment and/or operation of its business, an application for redressal of grievances, if any, before the District Nodal Agency.
