Section 2(96) in Punjab Urban Planning and Development Building Rules, 2018
(96)"hotel" means any premises or part of a premises having more than eight rooms, which are commercially let out, and providing lodging, with or without board, or serving any kind of eatables or beverages or other services, by way of business, for a monetary consideration and having at least one restaurant with a capacity of a minimum thirty guests or a bar or a banquet hall;
