Section 1 in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
1. Eligibility Conditions
:- Henceforth, it shall not be mandatory to obtain a formal licence from the Competent Authority under the Punjab Apartment and property Regulation Act, 1995 by any promoter/land owner before developing a colony, subject to the fulfilment of all of the following terms and conditions :-(a)The gross area of the colony being developed should not exceed 10 acres;(b)The title of the land shall be clear and unencumbered and should stand exclusively in the name of the applicant or, where there is more than one applicant, the joint applicants;(c)Application may also be submitted by the holder of the General Power of Attorney on behalf of the single or joint land owners, provided the attorney holder has been specifically authorised in this behalf;(d)The land-owner(s) should have been registered as a promoter under the provision of the Punjab Apartment and Property Regulation Act, 1995. However, where the applicant is the holder of a Power of Attorney, the attorney holder shall be required to be registered as a promoter and in this case it would not be necessary for the land-owners to be registered as such promoters;(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;(f)The lay-out plan, including the services plan, shall be prepared, in case the proposed colony is upto five acres, by an Architect registered with the Council of Architects, whereas a Town Planner, registered with the Institute of Town Planners, may prepare any such plan for any colony;(g)However, the lay-out plan of the proposed colony can also be got prepared from the concerned Divisional Town Planner (DTP) of the Department of Town and Country Planning, Government of Punjab, after submitting an official fee of Rs. 10,000/- per gross acre, subject to a minimum of Rs. 50,000/-. The fee shall be exclusive of the cost of the survey, which shall have to be organised by the applicant at his own expense.
