Section 16 in The Punjab Capital (Development and Regulation) Building Rules, 1952
16. Notice of commencement of work.
- (i) A person who intends to erect or re-erect any building shall give to the Chief Administrator not less that a week's notice in writing of the date and time at which the erection or re- erection of the building shall begin.(ii)[ When the construction work reaches at Plinth level, he shall inform the Chief Administrator for inspection of building at that stage. If the Chief Administrator neglects or omits to inspect and issue a certificate within a period of seven days from the date of such notice, the owner shall continue the super structure in accordance with sanctioned building plan.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
