Section 19(2) in Punjab Urban Planning and Development Authority Building Rules, 2013
(2)Separate multi level parking block maximum up-to 20 percent of the plot area is permissible and such area shall not be counted towards FAR (floor area ratio).In case parking is provided under stilts, it shall not be counted towards FAR (floor area ratio) and height. For the provision of car parking spaces, the space standards shall be as under.-(i)for open parking 23 square meters per equivalent car space.(ii)for ground floor covered parking 28 square meters per equivalent car spaces.(iii)for basement 32 square meter per equivalent car space:Provided further that,-(i)Mechanical parking shall be permitted subject to mechanical and structural safety. However, it shall not exceed 20 percent of the total parking requirements. In such case the maintenance for 10 years shall be the responsibility of promoter.(ii)Minimum 20 percent of the total required parking shall be on ground floor.(iii)Parking in independent floors under stilts shall be permissible beyond stilts within the plot area if, the parking under stilts is not sufficient as per norms. Clear height from the finished level of the ground floor to the under surface of the beam, joint girders or any other horizontal structure member shall be 7'-6".(iv)If there is any doubt regarding the category of any building, the decision of the State Government shall be final.(v)Parking for the disabled persons shall also comply with the provisions of "The Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995".
