Section 3 in Punjab Urban Planning and Development Authority Building Rules, 2013
3. Erection or re-erection without permission.
- Subject to the provisions of the Act and other provisions of these rules, no person shall commence the erection or re-erection of any building on any site without previous sanction of the Competent Authority:Provided that in the case of erection or re-erection of a building on a site measuring up to 250 square meters and having not more than three storeys prior sanction of the Competent Authority shall not be required subject to conformity with zoning plan and building rules under intimation of the Competent Authority.
