Section 1(e) in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
(e)There should be no default in respect of the payment of the instalments of External Development Charges (EDC), or any other sum payable under the Punjab Apartment and Property Regulation Act, 1995 and the rules framed thereunder in respect of any company of which the applicant or any of the land owners is a Director, or any partnership firm of which the applicant or any of the land owners is a partner;
