Section 2 in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
2. Definitions.
- The existing Section 2(VII)(d) of the Punjab Municipal Corporations/Councils Building Bye-laws, 2004, shall now be replaced with the following definition :-(d)Categories of buildings :Shall mean a building in one of the following categories :-(i)Residential building.(ii)Commercial building.(iii)Industrial or Warehouse building.(iv)Public building/Institutional building.(v)Mixed landuse building.(vi)Nursing Homes/Hospital building.(vii)Marriage Palace building.(viii)Multiplexes building.The existing Section 2(XX) shall be replaced with the following definitions :-"Commercial Building" : Shall mean a building other than industrial building used or constructed or adopted to be used wholly or partially for shops, private offices, banks, hotels, restaurants, beauty parlours, boutiques, video parlours, cinemas and auditorium or any other such building used for similar purpose engaged in trade and commerce, but shall not include Nursing Home/Hospital, Marriage Palaces and Multiplexes, which have been specifically defined in Chapters VII, VIII and IX of these Bye-laws.
