Section 27(iii) in Punjab Urban Planning and Development Building Rules, 2018
(iii)The premises for which building regulations have not been formulated shall be examined by the Competent Authority on the basis of actual requirements and other relevant factors. Activities/uses for which these rules are silent shall be governed by National Building Code of India, 2016, as amended from time to time and where National Building Code of India, 2016 as amended from time to time are silent; Norms/ Guidelines of Model Building Bye-laws, 2016 as amended from time to time shall be followed.
