Section 12(2) in Punjab Apartment and Property Regulation Rules, 1995
(2)If the competent authority having regard to the amenities which exist or are proposed to be provided in the locality, decides that it is not necessary or possible to provide such amenities, the applicant will be informed accordingly and sub-clauses (ii), (iii) and (iv) of clause (b) of sub-rule (1) shall be deemed to have been modified to that extent. [Sections 5(3) and 45(2)(e).]
