Section 143(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)[ Nothing in sub-section (1) shall apply -(a)to a building which was in existence, immediately before the date from which notification specifying the distance under sub-section (1) on either side of the road reservation of a by-pass or of a scheduled road not being a by-pass, has come into force, or, to any repair or erection or re- erection of such a building which does not involve any structural alteration or addition therein; or(b)to the erection or re-erection of a building referred to in clause (a) which involves any structural alteration or addition, with the permission of the Competent Authority ; or(c)to the laying out of any means of access to a road, with the permission of the Competent Authority ; or(d)to the erection or re-erection of a motor fuel filling station or a bus queue shelter, with the permission of the Competent Authority.]
