Section 2(18) in Punjab Urban Planning and Development Building Rules, 2018
(18)"Authority" means the Authority which has been created by a statute and which, for the purpose of administering the Bye-Laws/Part, may authorize a committee or an official or an agency to act on its behalf; hereinafter called the 'Authority'. Authority can be the Punjab Urban Planning and Development Authority constituted under section 17 or the Special Urban Planning and Development Authority constituted under section 29 or the New Town Planning and Development Authority constituted under section 31 of the Punjab Regional and Town Planning and Development Act, 1995;
