Section 11(2) in Punjab Apartment and Property Regulation Rules, 1995
(2)The competent authority may, after making enquiry as specified in sub-rule (1) and after giving the applicant a reasonable opportunity of being heard, and also taking into consideration the opinion of the Chief Town Planner, Punjab, who shall be the prescribed authority for the purpose of sub-section (2) of section 5, by an order in writing, reject the application to grant licence if,-(a)it does not conform to the requirements of these rule;(b)the plans and designs of the development works submitted with the application are not technically sound and workable; or(c)the estimated expenditure on water supply main or extra mural and outfall sewerage is not commensurate with the size of the colony.
