Section 10(2) in Punjab Urban Planning and Development Authority Building Rules, 2013
(2)The Competent Authority shall, within a period of thirty days from the date of receipt of the application shall either issue the occupation certificate or reject the application giving reasons for such rejection in Form 'D':Provided that the applicant shall remove or demolish any temporary building which might have been erected and the debris from the site and adjoining roads or vacant site before the occupation certificate is issued: Provided further that partial occupation certificate may be granted for partially constructed building with one habitable room, one water closet and one kitchen as per the sanctioned plan and duly functional in case of a residential house:Provided further that the partial occupation certificate may be granted for partially constructed non-residential buildings subject to the minimum completion of 25 percent construction of the permissible total floor area along with all the required public utilities and public safety measures:Provided further that the partial occupation certificate to SCO's (shop cum office) or shops may be granted subject to the condition that construction of ground floor is completed along with public safety measure.
