Section 126 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
126. Register of applications for permission and licences [Sections 8(2) and 25(2)(f)].
- The Director shall maintain the following registers in the form noted against each in respect of permissions or licences granted or refused by him under Section 8 and in respect of orders of demolition issued under sub- section (2) of Section 12 of the Act :-(a)A register in Form M-1 showing particulars of all cases in which permission to erect or re-erect a building in existence immediately before the commencement of the Act and involving structural alteration or addition, within 30 metres of a scheduled road or 100 metres of bye-pass or for laying out of a means of a scheduled road under clauses (b) and (c) of the provision to Section 3 respectively is granted or refused.(b)A register in Form M-II in which particulars of all cases in which permission to erect or re-erect a building or make or extend an excavation or to lay out means in a controlled area is granted or refused.(c)A register in Form M-III in which particulars of all cases in which permission for change of use of land within a controlled area for the purpose of setting up a private colony is granted or refused.(d)A register in From M-IV in which particulars of all cases in which license is a controlled area for charcoal-kiln, potter-kiln, lime-kiln, brick-kiln or brick field or for quarrying stone, bajri, surkhi, kankar or for some other similar extractive or ancillary operation is granted or refused.(e)A register in Form M-V showing particulars of all cases in which orders of demolition under sub-section (2) of Section 12 are issued.
