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State of Punjab - Section

Section 15 in Punjab Urban Planning and Development Authority Building Rules, 2013

15. Site Coverage.

- The maximum permissible site coverage on residential plots shall be as under:
Serial No. Area of plot Permissible ground coverage
(i) First 250 square meters up to 65 percent
(ii) Next 100 square meters up to 60 percent
(iii) Next 100 square meters up to 50 percent
(iv) Beyond 450 square meters up to 40 percent
Group housing Maximum ground coverage - up to 30 percent
Note: Upto 0.20 percent of the total covered area of group housing project shall be allowable for convenient shopping such as grocery shop, vegetable shop, laundry and dry cleaning, medical store, confectionery, bakery, hair cutting saloon, stationery shop, milk booth,-Independent floorsThe maximum permissible site coverage shall be as under:-
Serial No. Area of individual plot Permissible ground coverage
(i) First 250 square meters up to 65 percent
(ii) Next 100 square meters up to 60 percent
(iii) Next 100 square meters up to 50 percent
(iv) Beyond 450 square meters up to 40 percent:
Provided that the plots proposed for Independent floors shall be in row housing and earmarked for independent floors in the zoning plan or the plot to be used for independent floors shall have independent minimum area of 2000 square metres and it shall not form part of any block of row housing:Provided further that, no individual plot in any block which is not earmarked in the Zoning Plan for independent floors shall be allowed to be constructed as an independent floor. However, the clubbing of two or more plots in row housing earmarked for independent floors may be allowed subject to the condition that the zoning of higher category plot shall be applicable. The promoter or owner have to get a revised Zoning Plan approved from the Competent Authority:Provided further that the parking in independent floors shall compulsory be under stilts. However, in case of an independent plot having minimum area of 2000 square meters used for independent floors, the parking under stilts shall be optional, provided that the promoter provides parking on ground floor/ in basement as per norms. In case of other plots not earmarked for independent floors, the clubbing may be allowed subject to the condition that the zoning of higher category plot shall be applicable. The promoter or owner has to get a revised Zoning Plan approved from the Competent Authority.Industrial buildings: - In case of Industrial Buildings the site coverage shall be as under.-General industrial buildings
Serial No. Area of site Permissible site coverage
(i) First 425 square meters up to 65 percent
(ii) Next 425 square meters up to 60 percent
(iii) beyond 850 square meters up to 50 percent
Information Technology Industrial buildings
Serial No. Area of site Permissible site coverage
(i) Upto 225 square meters up to 65 percent
(ii) Upto 425 square meters up to 60 percent
(iii) Beyond 425 square meters up to 50 percent
Commercial: In commercial buildings site coverage shall be up to 40 percent;Public buildings: In public buildings, site coverage shall be as under;
(i) Public Offices upto 40 percent
(ii) Educational or religious buildings Hospital, nursing home or up to 40 percent
(iii) Medical laboratory; up to 40 percent
(iv) Hotel, Banquet hall, Club, Community centre Public concerthall or Auditorium; up to 40 percent
(v) Museum, Gymnasium or Public exhibition up to 40 percent
(vi) Amusement park or Sports up to 10 percent
(vii) Marriage palaces up to 35 percent
Note:• For any other activity not covered above, the ground coverage shall be as permitted by the Competent Authority.• Upto 5 percent of the total covered area in all category buildings shall be permissible for the housing of staff.