Section 117 in The Punjab Capital (Development and Regulation) Building Rules, 1952
117. Power of Chief Administrator to sanction or refuse erection or re- erection of building.
(1)The Chief Administrator shall refuse to sanction the erection or re-erection of any building in contravention of any of these rules, provided that the Chief Administrator shall have the authority to modify or waive, upon terms and conditions as thought fit; any requirements of any of the rules, provided further that applications for such waivers are made to him in writing and accompany the application to erect or re-erect under Rule 7.(2)[ The Chief Administrator may refuse to sanction the erection or re-erection of any building which is in contravention of any of these rules or for any other reason to be communicated to the applicant which seems to be just and sufficient as affecting such building. Further the Chief Administrator may also revoke the sanction of any building if such a sanction is an contravention or any of provision of these rules, provided the building has not been completed.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.](3)Subject to the provision of clause (i) of this rule the Chief Administrator may sanction the erection or re-erection of any building either absolutely or subject to such modifications in accordance with the rules as he may deem fit.
