Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 18 in Punjab Urban Planning and Development Building Rules, 2018

18. Compliance to Special Area development and control as per Master Plan/ Zonal Plan.

- For the planned and regulated development of all 'Special Areas' with specific emphasis on harmonious development with Public spaces, the planning and development shall be undertaken by specially formulated Form Based Codes (FBCs) for each such 'Special Area', namely:-
(1)Planning authority to delineate "Form Based Zoning Districts" within the Master / Zonal Plan for special consideration of planning with integrated Public spaces;
(2)Form Based Zoning Districts (FBCs) to be formulated for each such Form Based Zoning Districts (FBZDs) with Single or Multiple Regulating Plans as necessary to cover the entire delineated special area;
(3)Space Use matrix along with Form Based Codes (FBC) development standards, for each Form Based Zoning District (FBZD) as formulated in the Form Based Codes (FBC) are to be used for site layouts and building designs for all types of buildings; and
(4)Form Based Codes (FBC) standards of flexible and adaptive designs shall be superseding, overriding all stipulations from rule 19 to rule 25 of these rules for all types of buildings in the respective Form Based Zoning Districts (FBZDs).