Section 26 in Punjab Regional and Town Planning and Development (General) Rules, 1995
26. Application for permission for development or change of land use.
(1)Every application for changing the use of any land for any purpose or for carrying out any development in respect of any land under sub-section (1) of section 67 shall be made to the Competent Authority in Form III and shall be accompained by the following plans and documents in triplicate, namely :-(i)a copy of revenue plan (aks shajra), showing the location of the land as per the Index Plan and such revenue particulars such as the name of the revenue estate Khasra numbers, area of each of such units of land (that is khasras) and the total area;(ii)a location plan (guide map) on a scale of not less than 1/50000, 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 is one and a half hectare 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 at least 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 front and to the established communication network;(2)Every application (including all the plans and documents enclosed therewith) made under sub-rule (1) shall be signed by the applicant or his duly authorised agent.(3)Every application under sub-rule (1) made by any person other than a Department of the State Government or the Central Government shall be accompanied by a fee of five hundred rupees per hectare or part thereof to be paid by way of demand draft drawn on a Scheduled Bank. (Sections 67(1) and 180(2)(u).)
