Section 4 in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
4. Issue of Final Approval :- After the applicant-promoter has formally communicated his acceptance of terms and conditions laid down in the Letter of Intent (LOI) and also deposited the first instalment of the External Development Charges as assessed, the Letter of Intent (LOI) issued by STP/DTP shall be converted into a formal approval to develop the proposed colony.
The STP/DTP shall also endorse a copy of the final letter of approval to -(i)Chief Administrator, PUDA-cum-Competent Authority, PAPRA, and the Zonal Additional Chief Administrator, PUDA/Estate Officer, PUDA, concerned;(ii)Deputy Commissioner of the District;(iii)Commissioner of the Municipal Corporation/Executive Officer of the Municipal Council/Nagar Panchayat concerned, in case of a colony situated within the Municipal Limits.The deposit of the subsequent instalments of External Development Charges (EDC) shall be effected and mentioned by the concerned Zonal Additional Chief Administrator of PUDA and in case of default, the approval granted under this Notification shall be liable to be cancelled by the Senior Town Planner/Divisional Town Planner concerned, on a report by the Zonal Additional Chief Administrator of PUDA concerned or otherwise, and the colony shall be declared to be an unauthorised. Other penal action may also be initiated in such cases by the Zonal Additional Chief Administrator of PUDA, after such cancellation.
