Section 2(1) in Amritsar Walled City (Recognition of Usage) Act, 2016
(1)In this Act, unless the context otherwise requires,-(a)"appointed date" means such date, as may be notified by the State Government;(b)"building by-laws" means the Municipal Corporation (Erection and Re-erection of Building) Bye-laws, 1997;(c)"building violation" means construction of a building made in violation of its sanctioned plan or without getting the plan sanctioned from the Competent Authority, whole or part of which is non compoundable as per clause 3.15 of the building bye-laws made under the Punjab Municipal Corporation Act, 1976;(d)"commercial establishment" means a building, other than an industrial building, used or constructed or adopted to be used wholly or partially for shops, private offices, banks, hotels, restaurants, beauty parlors, boutiques, video parlors, cinemas and auditoriums, or any other such building, being used for similar purpose engaged in trade and commerce, but shall not include nursing homes, hospitals, marriage palaces and multiplexes;(e)"Competent Authority" mean the Commissioner, Municipal Corporation, Amritsar;(f)"prescribed" means prescribed by rules made under this Act;(g)"State Government" means the Government of the State of Punjab in the Department of Local Government;(h)"usage" means the existing use of the commercial establishment as per the municipal record on the appointed date; and(i)"walled city" means the area of Amritsar city bounded by outer circular road within the boundaries of fascile wall and old gates i.e. Hall Gate, Ram Bagh Gate, Mahan Singh Gate, Sheran Wala Gate, Ghee Mandi Gate, Sultanwind Gate, Chatiwind Gate, Gilwali Gate, Bhagtan Wala Gate, Hakiman Gate, Khazana Gate, Lahori Gate, B.K. Dutt Gate, Lohgarh Gate, Hathi Gate and Sikandri Gate as shown in the Schedule appended to this Act.
