Section 6 in The Punjab New Capital (Periphery) Control Rules, 1959
6. Form or applications
[Section 6]. - Every applicant shall make an application in writing to the Deputy Commissioner in Form A and shall, at the same time, submit in duplicate duly signed by himself or his legally authorised agent or attorney a site plan showing the situation of the land according to revenue record, on which the proposed erection or re-erection of any building or excavation or extension or any excavation or laying out of and means of access to a road is desired. The plan shall clearly show the number of fields surrounding the proposed site.
