Section 10(1)(e) in Punjab Apartment and Property Regulation Rules, 1995

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State of Punjab - Subsection

Section 10(1)(e) in Punjab Apartment and Property Regulation Rules, 1995

(e)the following plans and documents in triplicate, namely :-

(i)copy or copies of all the title deeds and other documents showing the interest of the applicant in the land under the colony alongwith a list of such deeds and documents, and if the land is owned by another person the consent of owner of such land;

(ii)copy of the Shajra Plan showing the location of the colony along- with the names of revenue estates, Khasra number and area of each field;

(iii)a guide map on a scale of not less than ten centimetre to one kilometre showing the location of the colony in relation to surrounding geographical features to enable the identification of the land;

(iv)a survey plan of the land under the proposed colony on a scale not less than 1:1000 showing the spot levels at a distance of thirty metres and where necessary contour plans showing the boundaries and dimensions of the said land, the location of streets, buildings and premises within a distance of atleast thirty metres of the said land, existing means of access to and from existing roads;

(v)layout plan of the colony on a scale of not less than 1:1000 showing the existing and proposed means of access to the colony, the width of streets, sizes and types of plots reserved for the economically weaker sections of the Society, sides reserved for open spaces, community buildings and schools with area under each and proposed building lines on the front and sides of the plots;

(vi)an explanatory note explaining the salient features of the colony, in particular the source of whole-some water supply arrangement and site for disposal and treatment of storm and sullage water;

(vii)plans showing the cross-sections of the proposed roads indicating in particular the width of the proposed drainage ways, cycle tracks and footpaths, green verges, position of electric poles and of any of other works connected with such roads;

(viii)plans as required under sub-clause (vii) indicating, in addition the position of sewers, storm water channels, water supply and any other public health services;

(ix)detailed specifications and designs and road works shown under sub- clause (vii) and estimated cost thereof;

(x)detailed specifications and designs of sewerage, storm water, and water supply schemes with estimated costs of each;

(xi)detailed specifications and designs for disposal and treatment of storm and sullage water and estimated costs of works;

(xii)detailed specifications and designs of electric supply including street lighting;

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State of Punjab - Subsection

Section 10(1)(e) in Punjab Apartment and Property Regulation Rules, 1995