Section 24(1) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(1)Should the Director determine at any time that the execution of the layout plans and the construction of other work is not proceeding according to the permission granted under sub-rule (1) of rule 20 or is below specifications or is in violation of any provision of these rules or of any law or rules for the time being in force, he shall by a notice in Form CL-VI notify the colonizer, to whom permission was granted, requiring to remove the various defects within the time specified in the notice.
