Section 5(2) in Punjab Urban Planning and Development Building Rules, 2018
(2)Site plan. - Site plan fully dimensioned shall be drawn to a scale of not less than 1: 500 for a site up to one hectare and not less than 1: 1000 for a site more than one hectare and shall show-(i)Boundaries of the site and any contiguous features;(ii)Direction of the north point relative to the site of the building;(iii)Streets or roads adjoining the site with their width clearly dimensioned and names, if any, giving also all existing roads, trees, lamp posts or any other feature or structure likely to affect the approach to the building;(iv)Outlines of the proposed building;(v)Immediate neighbours on all sides identified, whether buildings or vacant plots;(vi)Levels of the site and the plinths of the building in relation to those of the neighbouring roads and also the level of courtyard and open space;(vii)Area calculations such as ground coverage, Floor Area Ratio and Non Floor Area Ratio area, parking calculations, any other relevant calculations as required;(viii)All existing buildings or structure on or over or under the site or projecting beyond it;(ix)Proposed access points on site boundary for the proposed construction;(x)Methods of disposal of waste water, sewerage and storm water;(xi)Surroundings up to a distance of fifteen metres on all sides from the boundaries of the site;(xii)Prominent trees in the area of the drawing and any important urban service points above/under ground (like sewer/water pipes, gas pipeline, transformers, electric poles/lines, phone distribution boxes, etc.);(xiii)Such other particulars as may be specified by the Competent Authority; and(xiv)Plot number or revenue particulars of the property on which the building is intended to be erected.
