Section 42 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
42. Type plans [Sections 8 and 25(2)(c)].
- In case the applicant wishes to follow a type design of buildings approved by the Government he may obtain them from the Director at a fee fixed by the Government. These building plans along with relative site plan shall nevertheless be submitted as required by rule 39.
