Section 7(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(2)The renewal of such licences may be made [after three years] [Substituted for the words 'anually' vide Haryana Act No. 11 of 1995.] on payment of such fees as may be prescribed.[7A. Power of relaxation. - The Government may, in public interest, relax any restrictions or conditions in so far as they relate to land use prescribed in controlled area in exceptional circumstances.] [Inserted vide Haryana Act No. 16 of 1996.]
