Section 3 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
3. Registration of existing buildings along Scheduled Roads and bye-passes. - [Sections 3 and 25(1)].
(1)The Director shall, as soon as may be, cause a survey of all scheduled roads including bye-passes thereof to be carried out and prepare a liner map on a scale of 200 feet to 1 inch indicating all such buildings, excavations and means of access to the aforesaid road and bye- passes which were in existence immediately before the commencement of the Act and which lie within 100 meters on either side of the road reservation in the case of bye-pass and within 30 meters on either side of the road reservation in the case of a schedule road.(2)The Director shall maintain a register in Form SR I showing all the buildings, excavations and means of access to roads indicated in the map prepared under sub-rule (1).(3)The Director as well as the official conducting the survey referred to in sub-rule (1) shall sign each page of the register maintained under sub-rule (2) in token of correctness of the entries made therein.(4)The Director shall, on application by any member of public make available, the map referred to in sub-rule (1) and the register referred to in sub-rule (2), for inspection free of cost.(5)The Director may after making such enquiries as he considers necessary, amend such map, or register, as the case may be, if it is found to be wrong in any particulars.
