Section 27 in Punjab Urban Planning and Development Building Rules, 2018
27. General Notes.
- (i) For projects proposed within the "Special Area" as defined/ delineated in the Master Plan/Zonal Plan, the Development regulations of Height, Floor Area Ratio, Ground Coverage and any other building controls stipulated in these rules for general buildings shall be superseded by site specific Form Based Code prepared and notified by the Competent Authority under the Punjab Regional and Town Planning and Development Act,1995 and the provision of rule 19 to rule 25 of these rules shall be super ceded by relevant Form Based Code/ Regulating Plans.(ii)For projects proposed within the Prohibited and Regulated areas as defined in the Ancient Monuments and Archaeological Sites and Remains Act, 2010, the development regulations of Height, Floor Area Ratio, Ground Coverage and any other controls stipulated in these rules for general buildings shall be superseded by site specific Heritage Bye-Laws prepared and notified by the Competent Authority or the National Monuments Authority under the said Act of 2010. No Objection Certificate shall have to be obtained as per the Rules framed under the said Act by submission of required documents as may be necessary vide rules, including "Heritage Impact Assessment" report, if so necessitated by the National Monuments Authority.(iii)The premises for which building regulations have not been formulated shall be examined by the Competent Authority on the basis of actual requirements and other relevant factors. Activities/uses for which these rules are silent shall be governed by National Building Code of India, 2016, as amended from time to time and where National Building Code of India, 2016 as amended from time to time are silent; Norms/ Guidelines of Model Building Bye-laws, 2016 as amended from time to time shall be followed.(iv)The provision of minimum setbacks for different sizes of plots for all categories of the plots if not specified in these rules shall be as per the provisions of the Zoning Plan of the said site.(v)Area requirements of each type of educational institutions wherever not specified shall be as per the norms/guidelines issued by the affiliating authority for such institutions.(vi)The Punjab Energy Conservation Building Code notified by the Government of Punjab, Department of New and Renewable Energy vide Notification No. 18/4/ 16-6;1/1856, dated the 24th June, 2016, as amended from time to time, wherever applicable shall be adhered to the buildings in additions to these rules.(vii)The setting up of the Petrol pumps, Brick Kiln, Rice Sheller, Stone Crusher, Cinema, Multiplex, Economical Weaker Section Houses, Affordable Housing, Communication Towers, Iconic building, Low Density Country Homes, Housing for All, Ancient Building and any other activity not specifically mentioned in these rules, shall be governed by the respective policy guidelines / notifications / Acts/ rules / norms of the Department of Housing and Urban Development, Punjab or any other concerned department, as the case may be.(viii)In addition to these rules, Guidelines/Notifications (amended from time to time) issued by the Punjab Pollution Control Board (Department of Science, Technology and Environment, Government. of Punjab) and the Department of Forests and Wildlife Preservation, Punjab shall be applicable, where ever required.(ix)No sub-division of the land/ site would be subsequently permitted.(x)Specific approvals shall be obtained from Airport Authority of India, Ministry of Environment, Forest and Climate Change, Fire Services Department, Pollution Control Board, designated authorities under the Factories Act, 1948/ the Punjab Cinemas (Regulation) Act, 1952, Archaeological Survey of India, Heritage Committee and any such other authority, as may be applicable. Approval of Fire Services Department shall be required for buildings of height 15 m or above and for such other buildings/special buildings referred to in Part 4 - Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time.(xi)No Objection Certificate from Airport Authority of India for the maximum height of building(s) shall be required of building(s) in the vicinity of aerodromes. No building or structure higher than the height specified in the subject No Objection Certificate, shall be constructed or erected.
