Section 17 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
17. Rejection of application. [Sections 8(2) and 25(2)(b)].
- On receipt of an application under rule 11, the Director shall, after making such inquiry, as he considers necessary and after giving reasonable opportunity of being heard to the applicant by an order in writing refuse to grant permission, if -(a)it does not conform to the requirements of rules 12, 13 and 14;(b)he is satisfied that the plans and designs of the development works submitted with application are not technically sound and workable; or(c)he is satisfied that the estimated expenditure on water-supply mains or extramural and outfall sewers at the stage of the development of that part of the controlled area is incommensurate with the size of the colony.
