Section 27(ii) in Punjab Urban Planning and Development Building Rules, 2018
(ii)For projects proposed within the Prohibited and Regulated areas as defined in the Ancient Monuments and Archaeological Sites and Remains Act, 2010, the development regulations of Height, Floor Area Ratio, Ground Coverage and any other controls stipulated in these rules for general buildings shall be superseded by site specific Heritage Bye-Laws prepared and notified by the Competent Authority or the National Monuments Authority under the said Act of 2010. No Objection Certificate shall have to be obtained as per the Rules framed under the said Act by submission of required documents as may be necessary vide rules, including "Heritage Impact Assessment" report, if so necessitated by the National Monuments Authority.
