Section 34 in Punjab Urban Planning and Development Building Rules, 2018
34. Electrical and allied installations.
- The electrical installation in the building shall be carried out in conformity with the requirements of the Electricity Act, 2003 and the rules made thereunder, the work of electric installations shall be carried out under the supervision of a person holding a Certificate of Competency issued by the Chief Electrical Inspector, Punjab.For requirements regarding electrical installations in buildings including lightning protection of buildings, reference shall be made to Section 2- Electrical and Allied Installations of Part 8-Building Services of the National Building Code of India, 2016.
