Section 2(25) in Punjab Urban Planning and Development Building Rules, 2018
(25)"building" means any structure for whatsoever purpose and of whatsoever materials constructed and every part thereof, whether used as human habitation or not and includes foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, veranda, balcony, cornice or projection, part of a building or anything affixed thereto or any wall enclosing or intended to enclose any land or space and signs and outdoor display structures, tanks constructed or fixed for storage of chemicals/water/effluent, swimming pools etc. Tents, shamianas, tarpaulin shelters, etc, erected for temporary and ceremonial occasions with the permission of the Competent Authority, if required, shall not be considered as a building;
