Section 4 in The Punjab Capital (Development and Regulation) Building Rules, 1952
4. Exemptions.
- These rules, except rule 5 and rule 7 in so far as it requires application to be made to the Chief Administrator shall not apply to :-(i)[ A building constructed to be used exclusively as a plant house, green house, if it is not more than 28.3 cubic meters in capacity and is constructed in conformity with the building lines shown on the zoning map of the area.] [Substituted by Chandigarh Administration Gazette dated 22.1.1993.](ii)a single storey temporary building for a builder's office, shed for storage of building materials and for setting an estate office; to last for a limited period only in connection with and during the erection and re- erection of any building or for sale or letting of a building or a building plot in the course of development of the area.
