Section 27(x) in Punjab Urban Planning and Development Building Rules, 2018
(x)Specific approvals shall be obtained from Airport Authority of India, Ministry of Environment, Forest and Climate Change, Fire Services Department, Pollution Control Board, designated authorities under the Factories Act, 1948/ the Punjab Cinemas (Regulation) Act, 1952, Archaeological Survey of India, Heritage Committee and any such other authority, as may be applicable. Approval of Fire Services Department shall be required for buildings of height 15 m or above and for such other buildings/special buildings referred to in Part 4 - Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time.
