Section 30(10) in Punjab Urban Planning and Development Building Rules, 2018
(10)Boundary wall. - (i) In residential or industrial plotted development, independent floors front boundary wall shall have maximum height upto 0.9 m from the centre line of the adjoining road. However, above the boundary wall, the perforated wall such as stone jali/ iron grills/ vegetation maximum upto 0.9 m high may be constructed.(ii)Other than above buildings, the maximum height of the boundary wall along the road or open space or park shall be 0.9 m from the centre line of the adjoining road. However, above the boundary wall, the perforated wall such as stone jali/ iron grills/ vegetation of maximum upto 0.9 m high may be constructed.(iii)The maximum height of the solid boundary wall (i.e. side wall and back wall) shall be 1.83 m from ground level.(iv)In case of corner plot, radius of corner boundary wall shall be minimum 5'-0" or 1/8th of the width of the adjoining road whichever is more and maximum upto 20'-0".(v)In industrial buildings like workshops, factories, electric sub-stations, transformer stations and institutional buildings like sanatoria, hospitals, sports complex, stadium, and educational buildings like schools, colleges, including hostels, and other uses of public utility undertakings and strategically sensitive buildings, a height up to 2.4 m may be permitted on special request of the applicant. However, in case of security establishments, Jails, mental hospitals, etc. where additional height of the boundary wall is required by the applicant, the same may be allowed by the competent authority.(vi)[ Boundary wall may be allowed to be constructed in No Construction Zone after leaving the road widening, if required, subject to the condition that the owner shall dismantle the boundary wall as and when required by any Government agency/ authority without any claim.] [Added by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).] ;
