Section 2(14) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(14)"building" means a structure constructed with any materials whatsoever for any purpose, whether used for human habitation or not, and includes, -(a)foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, etc.(b)verandahs, balconies, cornices, projections etc;(c)parts of a building or anything affixed thereto;(d)any wall enclosing or intended to enclose any land or space, sign and outdoor display structures, etc:Provided that all types of permanent building defined here, but structure of temporary nature like tents, hutment as well as shamianas erected for temporary purposes for ceremonial occasions, with the permission of the competent authority, shall not be considered to be "buildings";
