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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(b) in Punjab Urban Planning and Development Building Rules, 2018

(b)Every person applying under this rule shall appoint an Architect/ Engineer for drawing up of building plans/ structural drawings and for the supervision of erection or re-erection of the building. The supervision of erection or re-erection of residential or commercial building up to 15 metres height (G+3 floors including stilt) may be undertaken by the Architect or the Engineer. However, in case of buildings of 15 meters or above height (including stilt), the supervision shall be undertaken by both the Architect and the Engineer. During construction, if appointed Architect/ Engineer notices that violation (except compoundable) are going on, he shall intimate the owner and advise him to stop further construction and remove the violation and will also intimate to the concerned authority.