Section 2(12) in Punjab Urban Planning and Development Building Rules, 2018
(12)"application" means an application made in such form as may be specified by the competent authority, by an owner or certified professional, who intends to develop, erect, re-erect or make alterations or additions in a plot or site or premises or part thereof, along with the requisite documents, for seeking approval of the Building or Service or Completion or Partial Completion Plans;
