Section 5 in Punjab Urban Planning and Development Authority Building Rules, 2013
5. Application to erect or re-erect buildings.
- Every person who intend to erect or re-erect a building shall make an application in Form "A" to the Competent Authority along with the following documents as mentioned in items (i) and (vi) and a fee as is determined by the Competent authority and shall at the same time submit three sets of prints mounted on cloth duly signed by the applicant, or his authorized agent or attorney or electronically, if so allowed or permitted by the Competent Authority,-(i)site plan detailed in rule 6;(ii)plans, elevations and sections of the proposed building detailed in rule 7;(iii)water supply and drainage plans;(iv)structural stability certificate;(v)scheme for air conditioning or air cooling, if provided and(vi)in case the building is more than fifteen meters in height, then three more sets of the schemes each designed for fire fighting system equipment and the electrical scheme;(2)The applicant shall also submit any additional information and plans, as are demanded by the Competent Authority.
