Section 28 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
28. Restriction governing the grant of permission for laying out means of access in a controlled area [Sections 3, 8(1) and 25(2)(f)].
- No permission for application made under rule 27 shall be granted, unless -(a)the proposed means of access are in conformity with the provisions of the development plan, and(b)the applicant undertakes to construct the proposed access in the manner specified in the order granting permission.
