Section 9 in The Punjab Laws (Special Provisions) Act, 2016
9. Powers and functions of the competent authority.
(1)Any person intending to get unauthorized colony or plot or building regularized under this Act, shall apply in writing to the competent authority for permission in such form containing such particulars and accompanied by such documents and plans, as may be specified by the competent authority.(2)On receiving application having been duly made under sub-section (1) and on payment of change of land use, development charges, license fee or permission fee, social infrastructure fund, compounding fee, the competent authority may pass an order:-(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think necessary to impose; or(iii)refusing permission; and(iv)where permission is granted subject to the conditions or is refused on the ground of imposing such conditions, such refusal shall be recorded in the order and such order shall be communicated to the applicant.
