Section 3 in Punjab Urban Planning and Development Authority (Building) Rules, 1996
3. Erection or re-erection without permission.
[Section 180(2)(i)]. - Subject to the provisions of the Act and other provisions of these rules, no person shall commence the erection or re-erection of any building on any site without previous sanction of the Competent Authority;Provided that in the case of erection or re-erection of a building on a site measuring upto 250 square meters and having not more than three storeys previous sanction of the Competent Authority shall not be required.
