Section 11(1) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(1)Every coloniser intending to change the existing use of the land in a controlled area for the purpose of setting up a colony by sub- dividing and developing the said land into building plots for residential, industrial, commercial or other purpose shall make an application in writing to the Director in Form CL-I, accompanied by the following plans and documents in triplicate :-(i)Copy or copies of all title deeds and/or other documents showing the interest of the coloniser in the land under the proposed colony along with a list of such deed and or other documents.(ii)A copy of the Shajra plan showing the location of the colony along with the name of the revenue estate, khasra number of each field and the area of each field.(iii)A guide map on a scale of not less than 6" to a mile showing the location of the colony in relation to surrounding geographical features to enable the identification of the land.(iv)A survey plan of the land under the colony on a scale of 1" to 1 feet showing the spot levels at a distance of 100 feet and where necessary, contour plans. The survey will also show the boundaries and dimension of the said land, the location of streets, buildings and premises within a distance of at least 100 feet of the said land and existing means of access to it from existing roads.(v)Layout plan of the colony on a scale of 1" to one hundred feet, showing the existing and proposed means of access to the colony, the width of streets, sizes and types of plots, sites reserved for open space community buildings and schools with area under each and proposed buildings lines on the front and sides of plots.(vi)An explanatory note explaining the salient features of the proposed colony, in particular the sources of water supply, arrangement for disposal and treatment of storm and sullage water and sites for disposal and treatment of storm and sullage water.(vii)Plans showing the cross-sections of the proposed roads showing in particular width of the proposed carriageways, cycle tracks and footpaths green verges, position of electric pole and or any other works connected with such roads.(viii)Plans as required under clause (vii) indicating, in addition the position of sewers, storm water channels, water supply and any other public health services.(ix)Detailed specifications and designs of road works under clause (vii) above and estimated cost thereof,(x)Detailed specifications and design of sewerage, storm water and water-supply schemes with estimated costs of each.(xi)Detailed specifications and designs for disposal and treatment of storm and sullage water and estimated costs of works.
