Section 3 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
3. Voluntary disclosure.
- Within a period of three months, from the date of coming into force of this Any, any owner of the building, who has committed a non-compoundable violation while constructing such building, may disclose voluntarily such violation and apply in Form 'A' to the Commissioner in the case of a Corporation or to the Executive officer in the case of a Municipal Council or a Nagar Panchayat, as the case may be, under whose jurisdiction, such building falls to regularise the non-compoundable violation.
