Section 13 in The Punjab Capital (Development and Regulation) Building Rules, 1952
13. Colouring of drawing in the case of additions and alterations or reinstatement of an existing building.
- [All new works shall be indicated by indelible distinctive colour or distinctive marking and a key to the colours of distinctive marking shall be given on the plan.] [Rule 14 re-worded vide Chandigarh Administration notification No. GSR-12PA-27/52/Ss. 5 and 22/Adm. (1)/67, dated 1.9.67 and further amended by 1st amendment Rules, 1973 dated 23.4.73.][14. Specifications and drawing to be prepared by an Architect. - Except in cases of Government type designs referred to in Rule 10 and (frame control area), the Chief Administrator shall decline to accept any plans, section and elevations or specifications which do not bear the signatures of an Architect in token of its having been prepared by him or under his supervision.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
