Section 26 in The Punjab Capital (Development and Regulation) Building Rules, 1952
26. Height of boundary wall or fence.
- The height of boundary wall or fence shall be in accordance with the provisions of the zoning plan, and shall conform to the pattern on boundary wall laid down for such a plot on the zoning plan both of design and specifications.[27. Projection and height of balcony of chhajja or canopy from the wall. - (i) In the case of residential buildings, a cantilever may begin from a minimum height of 2.36 metres from plinth level provided its depth shall not be more than 1.83 meter from face of the wall.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.](ii)A sun shade (chhajja) which is not a cantilever (i.e. supported on 3 sides) shall not be considered covered area provided its depth does not exceed 70 cms. Further no cantilever shall be permitted in front of such sun shade.(iii)A cantilever projection if converted into enclosed habitable space at an upper level, will be counted towards covered area at the same floor only and not on a lower floor where it is not enclosed provided such a cantilever falls within the zoning lines.(iv)In the case of buildings other than residential the cantilever projections shall be as specified in the Zoning Plan/Architectural Control/Frame Control.]
