192. [ Building scheme. [Substituted by Punjab Act No. 3 of 1933.]
(1)The committee may, and if so required by the [(1)Deputy Commissioner] shall, within six months of the date of such requisition, draw up a building scheme for built areas, and a town planning scheme for unbuilt areas, which may among other things provide for the following matters, namely : -(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole or any part of the municipality, and of the use to which they may be put;(b)the prescription of a building line on either side or both sides of any street existing or proposed; and(c)the amount of land in such unbuilt area which shall be transferred to the committee for public purposes including use as public streets by owners of land either on payment of compensation or otherwise, provided that the total amount so transferred shall not exceed [thirty-five per cent,] [Substituted for word 'twenty' by Punjab Act No. 3 of 1935.] and the amount transferred without payment shall not exceed [twenty five per cent] [Substituted for the word 'ten' by Punjab Act No. 3 of 1935.], of any one owner's land within [such unbuilt area.] [Substituted for the word 'the municipal area' by Punjab Act No. 3 of 1935.](2)When a scheme has been drawn up under the provisions of sub- section (1) the committee shall give public notice of such scheme and shall at the same time intimate a date not less than thirty days from the date of such notice by which any person may submit to the committee in writing any objection or suggestion with regard to such scheme which he may wish to make.(3)The committee shall consider every objection or suggestion with regard to the scheme which may be received by the date estimated under the provisions of sub-sections (2) and may modify the scheme in consequence of any such objection or suggestion and shall then forward such scheme as originally drawn up or as modified to the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] who may, if he thinks fit, return it to the committee for reconsideration and resubmission by a specified date; and the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] shall submit the plans as forwarded, or as resubmitted, as the case may be, with his opinion to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, who may sanction such scheme or may refuse to sanction it, or may return it to the committee for reconsideration and resubmission by a specified date.(4)If a committee fails to submit a scheme within six months of being required to do so under sub-section (1) or fails to resubmit a scheme by a specified date, when required to do so under sub-section (3) or resubmits a scheme which is not approved by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] may draw up a scheme of which public notice shall be given by notification and by publication within the municipality together with an intimation of the date by which any person may submit in writing to the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] any objection or suggestion which he may wish to make, and the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] shall forward with his opinion any such objection or suggestion to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may sanction such scheme as originally notified or modified in consequence of any such objection or suggestion, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may think fit; and the cost of such scheme or such portion of the cost as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may deem fit shall be defrayed from the municipal fund.(5)When sanctioning a scheme the State Government may impose conditions for the submission of periodical reports on the progress of the scheme to the Deputy Commissioner or to the State Government, and for the inspection and supervision of the scheme by the State Government.]
