Section 3A(1) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(1)Every owner of a building, which was in existence immediately before commencement of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Ordinance, 2009 (Haryana Ordinance No. 1 of 2009), shall make an application in Form SR-IV to District Town Planner of respective district, within six months of the publication of these rules for exclusion of such building from the provisions of Section 3 of the Act.
