Section 53 in Punjab Regional and Town Planning and Development (General) Rules, 1995
53. Form of application under section 99(1)(a).
- Every application for instituting or changing the use of any land or building or carrying out any development in respect of land included in the Scheme shall be made to the Authority in Form XIV and shall be accompanied by the following documents, namely :-(i)A copy of revenue plan (shajra), showing the location of the land as per the Index Plan and such revenue particulars as name of the revenue estate, Khasra numbers, area of each of such units of land and the total area;(ii)A location plan (guide map), on a scale of not less than 1,50,000, showing the location of the land in relation to the surrounding geographical features to enable its precise identification on the ground;(iii)Where the area of the land in one and a half hectares or more, a survey plan of the land on a scale of not less than 1/10000, showing the boundaries of the land in question and also spot levels at a linear distance of atleast fifty metres; and(iv)A plan on a scale of not less than 1/10000, indicating the proposed use or development in respect of the said land, including the existing and the proposed means of its access from and to the established communication network. (Sections (1)(a) and 180(2) (zzg).)
