Section 2(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
(c)"non-compoundable violation" means construction of a building made in violation of its sanctioned plan or without getting the plan sanctioned from the competent authority, which is not compoundable under the building bye-laws made under the Punjab Municipal Corporation Act, 1976 and the Punjab Municipal Act, 1911;
