Section 5(4) in Punjab Urban Planning and Development Building Rules, 2018
(4)Standard design and architectural controls. - Where the applicant intends to construct a building in accordance with a standard design, approved by the competent authority concerned, he shall obtain a copy of the same before starting the construction and notify the competent authority accordingly of the site and design. In such cases, he shall not be required to submit any building plan. However, site plans showing access, building footprint and all other aspects as per sub-rule (2) of rule 0 above should be submitted. Only the design plans can be indicated referring to standard design names/numbers:Provided that if the owner proposes certain permitted modifications in the standard design or the architectural controls, then he shall submit the same to the Competent Authority for approval.Note. - For any urban area within the State of Punjab, notified in the Master Plan as a "Special Area" of planning for any special purpose by virtue of historical, functional, natural features or any other significance, for which a Form Based Codes (FBC) /Regulating Plan has been prepared and notified by the concerned Local Authorities, provisions under sub-rules (2), (3) and (4) of rule 0 shall be in accordance with such FBC/ Regulating Plan superseding any other general development norms and standards stipulated in these Building Rules.
