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State of Punjab - Section

Section 21 in Punjab Urban Planning and Development Building Rules, 2018

21. (A) Industry.

- The industrial buildings of various types shall be governed by the following norms, namely:-
[Table 18: Industry Plotted [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Serial No. Parameter Permissible Limits  
1. Minimum Approach Road 15m (Min. 16'-6" widen to 50'-0") oras per master plan whichever is more
2. Maximum Ground Coverage 65 % of the plot area**
3. Maximum Floor Area Ratio Unlimited*
4. Maximum Height of Building Below 15m
    Note: Excluding equipment, machinery such aschimney, boiler, plant, hammer, silos etc. irrespective of itsheight.
5. Setbacks around buildings Refer sub-rule (1) of rule 26 of these rules.
6. Parking General Industry 1 Equivalent Car Space per 100 sq.m. of thetotal floor area ratio.
    Informational Technology For Site Area upto 2 Acres : 1.0 Equivalent CarSpace per 100 sq.m. of the total floor area ratio.
      For Site Area above 2 Acres: 2 Equivalent CarSpace per 100 sq.m. of the total floor area ratio.
Note. - (a) **5% additional ground coverage shall be permitted in case of retail service industry.
(b)*Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around building, parking norms, light and ventilation, height, fire and structural safety.
(c)In case of Industrial Estate/ Private Industrial Areas or Conglomeration of Industries opt for central parking then:
(i)Minimum 20% parking shall be within the premises of the industry.
(ii)The parking requirement if provided in mechanical/ common pool area shall be duly certified by the concerned association by whom it is being maintained.
(iii)The share of common parking shall be calculated as per the total area of the industrial plot duly certified by the concerned agency maintaining that parking.
(iv)In case any false claim regarding common parking is observed then the industrial plot holder has to provide parking in his own premises.].
Table 19: General industry flatted
S.No Parameter Permissible Limits  
I. Minimum Site area 2000 sq.mt.  
II. Minimum Approach Road 18m  
III. Maximum Ground Coverage 40 %  
IV. Maximum Floor Area Ratio Unlimited*  
V. Maximum Height of Building No Restriction subject to clearance from AirportAuthority and fulfilment of norms such as setbacks aroundbuilding, ground coverage, F.A.R., structural safety and firesafety norms.
VI. Setbacks around buildings Refersub-rule (1) of rule 26of thesebuilding rules.
VII. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].
Table 20: Information Technology flatted  
S. No Parameter Permissible Limits  
I. Minimum Site area As per I.T. policy  
II. Minimum Approach Road 18m  
III. Maximum Ground Coverage 40%  
IV. Maximum Floor Area Ratio Unlimited*  
V. Maximum Height of Building No Restriction subject to clearance fromAirport Authority and fulfilment of norms such as setbacks aroundbuilding, ground coverage, F.A.R., structural safety and firesafety norms.
VI. Setbacks around buildings Refersub-rule (1) of rule 26of thesebuilding rules.
VII. Parking Site Area upto 2 Acres 1.0[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Site Area above 2 Acres 2.0[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
(B)Other controls for Industrial Buildings. - (i) For industrial plots more than 1000 sq.m, 10% of the total plot area shall be reserved as amenity open space. When such amenity open space exceeds 1500 sq.m, the excess area could be utilized for construction of buildings for banks, canteen, welfare centre and such other common purposes.
(ii)Upto 15 percent of the total covered area in industrial buildings shall be permissible for the housing of staff or workers.
(iii)*Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around building, parking norms, light and ventilation, height, fire and structural safety.