Section 34 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
34. Restrictions governing the grant of licences [Sections 8 and 25(1)].
- No licence under rule 32 shall be granted unless -(a)the land is situated within an area indicated for the purpose for which the licence is sought in the development plan;(b)the portion of the land earmarked for excavation does not exceed 50 percent of the land sought to be licensed;(c)proposed excavation does not exceed the depth of five feet; and(d)no permanent buildings are proposed to be constructed on the land.
