Section 13 in Punjab Urban Planning and Development Building Rules, 2018
13. Submission of revised building plans in case of major alterations.
(1)If during the construction of a building, any major deviation from the sanctioned plan is intended to be made, approval of the Competent Authority for the same may be obtained before the change is made. The revised plan showing the deviations shall be submitted and the procedure laid down for the sanction of building plan as specified in these rules shall be followed for all revised plans, along with the balance scrutiny fee, if any.(1)The building approval is not necessary for compoundable alterations/ violations, which do not otherwise violate any provisions regarding general building requirements, structural stability and fire safety requirements of these rules.
