Section 21(c) in Punjab Urban Planning and Development Building Rules, 2018
(c)In case of Industrial Estate/ Private Industrial Areas or Conglomeration of Industries opt for central parking then:(i)Minimum 20% parking shall be within the premises of the industry.(ii)The parking requirement if provided in mechanical/ common pool area shall be duly certified by the concerned association by whom it is being maintained.(iii)The share of common parking shall be calculated as per the total area of the industrial plot duly certified by the concerned agency maintaining that parking.(iv)In case any false claim regarding common parking is observed then the industrial plot holder has to provide parking in his own premises.].
