Section 67(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)On receipt of an application for permission under sub-section (1), the Competent Authority after making such enquiry as it considers necessary, shall, by order, in writing, either grant the permission, subject to such [conditions and for such period,] [Substituted for the words 'conditions, if any' by Punjab Act No. 13 of 2003.] as may be specified in the order or refuse to grant such permission.
