Section 2 in Punjab Urban Planning and Development Authority Building Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"abut" a building shall be said to abut a street / road where the outer face of any of its external walls is on the street / road boundary;(b)"Act" means the Punjab Regional and Town Planning and Development Act, 1995;(c)"alteration" means a change to the structure of building, such as an addition to the area or height, or removal of part of a building or any change to the structure such as construction of cutting into or removal of any wall, partition, column, beam, joist, floor or other support, or a change to or closing of any required means of ingress or egress or a change to the fixtures or equipments;(d)"ancillary zone" in relation to any area means the land use zone ancillary or serving the dominant land use and includes all the conforming uses of the dominant land use but excludes all the nonconforming uses, whether existing or proposed;(e)"applicant" means a person who gives notice to the Competent Authority to erect or re-erect a building and also includes his legal representatives and authorized agent;(f)"authorized officer" means an officer of the Authority specifically authorized by the Authority to perform functions of the authorized officer under these rules;(g)"Architect" shall have the same meaning as has been assigned to it in the Architects Act, 1972;(h)"architectural control sheets" means the sheets of drawing with directions approved by the Competent Authority and kept in its office showing the measures of architectural control;(i)"assembly buildings" means any building or part of a building , where number of persons not less than fifty congregate or gather for amusement, recreation, social ,religious, patriotic, civil, travel and similar purposes, for example, theatres ,motion picture houses, assembly halls, auditoria ,exhibition halls, museums, skating rinks, gymnasiums, restaurants, places of worship, dance halls, club rooms, passenger stations and terminal of air ,surface and marine public transportation services, recreation piers and stadia;(j)"balcony" means a horizontal projection, cantilevered or otherwise including a parapet handrail, balustrade, to serve as a passage or sit out place;(k)"basement" means,-(i)storey just below the ground storey which has any part, more than half of its height below the main level of the front street, or(ii)the structure which has any part, more than half of its height below the main level of the front street,(l)"building envelop" means the horizontal spatial limits up to which a building may be permitted to be constructed on a plot;(m)"building line" means a fixed line specified for a site beyond which no building within that site other than permitted projection and compound wall shall project;(n)"chhajja" means a cantilevered horizontal or sloping projection;(o)"commercial building" means a building used or constructed or adapted to be used either ordinarily or occasionally as:-(i)multiplex, cinema, office, bank, hotel, restaurant, shop, shopping complex; or(ii)a building primarily used for display and sale of merchandise or any similar purpose; or(iii)any other building used for purposes similar mentioned in item (i) & (ii);(p)"completion certificate", means a Certificate issued by the Competent Authority on written request of the applicant or promoter after completion of building works including all services or utilities as provided in the sanctioned building plans in case of buildings and in case of a colony under the Punjab Apartment Property Regulation Act, 1995 or the Mega Projects on completion of development works viz., roads, water supply, sewerage and drainage system, street lightning, parks and other utilities as provided in the layout plan of the colony or project.Provided that the economical weaker section component of the colony or project has been duly completed by the applicant or promoter as per policy of the State Government.Provided further that the applicant or promoter has made all payments or charges to the Competent Authority and the area under roads and parks have been duly transferred to the concerned Authorities by the applicant or promoter.(q)"courtyard" means an area at the ground floor level or any other level within or adjacent to the building which is permanently open to sky and is enclosed or partially enclosed by the building, boundary walls or railings;(r)"detached building" means a building detached on all sides;(s)"Engineer" means a person holding any of the qualification eligible to Associate Member of the Institution of Engineers;(t)"exit" means a passage, channel or means of egress from any building, to a street or other open space of safety;(u)"floor area ratio" means the ratio derived by dividing, the total covered area of all floors, (excluding the area of basement storey used for storage, services and parking, stilts used for parking and separate multi level parking block) by the area of plot;(v)"ground floor" means the storey which has floor surface nearest to the ground;(w)"group housing" means a building constructed or to be constructed with more than one floors consisting of more than one dwelling units and having common service facilities;(x)"habitable room" means a room having windows and doors of the size of not less than one-tenth of the floor area of the room and designed for use of study, living, sleeping, eating, kitchen excluding bath rooms, water closets compartments, laundries, serving and storage pantries, corridors, attics and spaces which are not used frequently for extended period;(y)"height" height in relation to a building means the vertical measurement of the building measured from the plinth level upto the highest level of the building roof excluding parapet ,flues, ducts, water storage tank and mamties, domes, water cooling tanks, lift towers, lift rooms, architectural features not exceeding 2.25 meters in height, and in relation to a room means the vertical measurement from finished surface of the floor to the under surface of the ceiling of the room and in the case of sloping ceiling, the height shall be the minimum height of any room;(z)"independent floors" means a building used or intended to be used for residential purpose, where every floor of the building is a separate and independent dwelling unit;(za)"industrial building" means a building used or constructed or adapted to be used either ordinarily or occasionally for fabrication, assembly, manufacturing or processing of products or materials of all kinds;(zb)"Information Technology and Information Technology enabled services (IT and ITES) building" means a building used or constructed or adapted to be used for Software architecture design and development, software maintenance and implementation, operation of software systems, provision of software services, management of data bases, maintenance of computer networks and telecommunication net works, net work services, network administration, business process out sourcing or providing information technology enabled services.Explanation: Information Technology enabled services would mean; digital communication services, digital information content provision, digital data base management and updation, remote digital office services, soft ware operations and other information work that relies primarily and substantially on digital communication including data centres, call centres and back offices operations using Information Technology but not direct sales and marketing.(zc)"lobby" means a covered circulation space;(zd)"loft" means an intermediate floor in between two main floors not less than 1.2 meters in height which may be adopted or constructed for storage purposes and at a height of not less than 2.25 meters from floor level;(ze)"mamti" means a small structure erected on the roof of a building at the head of a stair case to protect such a staircase from weather;(zf)"material change of use" means a change of use from one class of building to another class of building;(zg)"Marriage Palace" means premises built up or open or both or any part thereof, where accommodation or space is used for marriage, receptions, social gatherings, meetings on regular or periodical or occasional basis and where number of persons not less than fifty can congregate or gather;(zh)"mezzanine floor" means an intermediate floor between two floors of any storey forming an integral part of floor below;(zi)"Multiplex" means an integrated entertainment and shopping centre or complex having at least three cinema halls with total minimum seating capacity of one thousand seats;(zj)"parking space" means an area to park vehicles meant either for private parking or public parking;(zk)"Pergola" means set of beams spaced apart without sheet or slab and not to be considered as covered area;(zl)"plinth level" means the level of the ground floor of a building with respect to the front street;(zm)"Plumber" means a person holding any of the qualifications specified in the Schedule and registered as such under these rules;(zn)"Public building" means a building used or constructed or adapted to be used either ordinarily or occasionally as a place open to general public and it includes a hospital, college, school, restaurant, theatre, public concert room, public lecture room, public exhibition hall or as a public place of assembly or entertainment for persons admitted there to by tickets or otherwise, or used or constructed or adapted to be used either ordinarily or occasionally for any similar public purposes;(zo)"residential building" means a building used or constructed or adapted to be used either ordinarily or occasionally for normal residential purposes in which sleeping accommodation is provided with or without cooking or dining;(zp)"storage and warehouse building" means a building used or constructed or adapted to be used either ordinarily or occasionally for the storage or sheltering of goods or any other similar activity, including servicing, processing or repairs incidental to such storage;(zq)"Public parking" means a parking space used or provided exclusively for the parking of vehicles by the general Public;(zr)"serviced studio" means studio consisting of one room, and a bathroom available for short or long-term stay. The building consisting of serviced studios shall provide amenities like laundry space, common kitchen, common room for indoor games or entertainment. It shall be permissible in shopping arcades or projects in Municipal areas;(zs)"Site coverage" means ground area covered by the building immediately above plinth level but does not include the space covered by,-(i)the compound wall, gate;(ii)Permitted cantilevered projection;(iii)garden rockery wall and well structure, plant nursery, water pool, platform around a tree, tank, fountain, bench;(iv)drainage, culvert, conduit catch pit, gully pit, chamber and gutter; and(v)electric meter, generator room with temporary roof, guard room.(zt)"stand alone project" means any project which is independent with regard to its location, approach and is not a part of any other project;(zu)"storey" means any horizontal division of building so constructed as to be capable of use although such horizontal division may not extend over the whole depth or width of the building, but shall not include service floor and mezzanine floor;(zv)"street" means any roads, path way, square court, alley or passage accessible whether permanently or temporarily to the public and whether a through fare or not, and shall include every vacant space not withstanding that it may be a private property and partly of wholly obstructed by any gate, post, chain or other barrier whether of houses, shops or other building abutting thereon, which is used by any person as a means of access to or from any public place or thorough fare whether such person be occupiers of such buildings or not, but shall not include any part of such space which the occupier of such building has a right at all hours to prevent all other persons from using as aforesaid and shall include also the drains or gutters therein or on either side and the land, whether covered or not by any pavement, veranda or other erection, up to the boundary of any abutting property not accessible to the public;(zw)"temporary building" means a building built of un-burnt bricks, burnt bricks without mortar, corrugated iron, bamboo, thatch, wood board or plywood but shall not include building built of burnt bricks, cement blocks or stones laid in mortar;(zx)"ventilation" means supply of outside air into a building through window or other openings due to wind outside and convection effects arising from temperature or vapours pressure differences and, or both, between inside and outside of the building; and it could be through mechanical device or through natural means;(zy)"zoning plan" means the plan approved by the Competent Authority showing the streets, boundaries of building site open spaces position, permissible heights, permissible uses of land and building site coverage and such other restrictions on the use and development of land or buildings; and(2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Punjab Regional and Town Planning and Development Act, 1995.
