Section 4(1) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(1)The Government may by notification declare the whole or any part of any area adjacent to and within a distance of -(a)eight kilometers on the outer side of the boundary of any town; or(b)two kilometers on the outer side of the boundary of any industrial or housing estate, public institution or an ancient and historical monument, specified in such notification to be controlled area for the purposes of this Act.
