Section 21 in Punjab Urban Planning and Development Authority Building Rules, 2013
21. Dwelling unit.
(1)Each residential building intended for the use of a single family shall, in addition to living room or rooms, have at least;(a)One kitchen or kitchen above; and(b)One bath room or an enclosed or open bathing platform and water closet; or(c)One toilet comprising of a bathroom and a water closet(2)Where a residential building is intended for use of more than one family such as a block of flats, the requirement specified in sub rule (1), shall be repeated for every family.(3)Where community kitchens, bath rooms, latrines or water closets are provided in a public building the requirement with regard to the provisions of kitchen, bath rooms, latrines and water closets may be dispensed with:Provided that the standard of community kitchens, bath rooms and latrines shall be in accordance with the National Building Code 2005.
