Section 9 in Punjab One-time Voluntary Disclosure and Settlement of Building constructed in Violations of the Building Bye-laws Act, 2019
9. Restrictions of regularization in certain cases.
- During the period of operation of this Act, no relief shall be available under the provisions of this Act in respect of the following categories of noncompoundable building violations, namely:-(a)any non-compoundable building violations made after the 30th day of June, 2018;(b)encroachment on public land;(c)area, which is notified under the Land Acquisition Act, 1894, the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the Forest (Conservation) Act, 1980, the Punjab Land Preservation Act, 1900, the Environment (Protection) Act, 1986 and the Works of Defence Act, 1903 or restricted area covered under any other Central or State Act prohibiting the construction of buildings in a particular area;(d)the violation of land use, except conversion of shop-cum-flat to commercial, in the Town Planning or Building Schemes, Improvement Trust Schemes, Urban Estates, Industrial Focal Points or Schemes formulated under any other Act;(e)violations of mandatory fire safety and public safety security; and(f)any type of building as may be decided by the Government.
