Section 66 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
66. Walls [Sections 8(2) and 25(2)(f)].
(1)No wall shall be constructed of easily inflammable material. For the purposes of this sub-rule easily inflammable material will not include teak, Sal, Shisham and deodar wood.(2)No masonry wall shall be built in clay mortar to a greater height than one storey and such walls shall be plastered or pointed so as to render it impermeable and damp proof. The minimum thickness of such a wall shall, in no case, be less than 13½ inches.
