Section 2 in Punjab Urban Planning and Development Building Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(1)"abut" means to be positioned juxtaposed to a road, lane, open space, park, building in such a way that the outer face of any of the external walls or boundary of a building or plot touches a street or road boundary;(2)"access or approach road" means a clear approach to a plot or a building;(3)"accessory use" means any use of the premises subordinate to the principal use and customarily incidental to the principal use;(4)"Act" means the Punjab Regional and Town Planning and Development Act, 1995;(5)"advertising" means any surface or structure or structure with characters, letters or illustrations applied thereto and displayed in any manner whatsoever outdoors for the purpose of advertising or giving information or to attract the public to any place, person, public performance, article, or merchandise, and which surface or structure is attached to, forms part of , or is connected with any building, or is fixed to a tree or to the ground or to any pole, screen, fence or hoarding or displayed in a space, or in or over any water body included in the jurisdiction of the Authority;(6)"air conditioning" means the process of treating air so as to simultaneously control its temperature, humidity, purity, distribution and air movement and pressure to meet the requirements of the conditioned space;(7)"alteration or addition or renovation" means a structural change, such as an addition to the area or height, or the removal of part of a building, or any change to the structure, such as the construction of, cutting into or removal of any wall, partition, column, beam, joist, floor (including a mezzanine floor) or other support, or a change to or closing of any required means of ingress or egress or a change to the fixtures or equipment;(8)"amenities" means any one or more than one utilities such as roads, streets, open spaces, parks, recreational, grounds, play grounds, water and electric supply, street lighting, sewerage, drainage, public works and other utilities, services and conveniences ;(9)"ancillary zone" in the buildings means the building ancillary to and serving the main building and includes meter room, security room, Sewerage Treatment Plant, godown, guard room, cycle shed, dispensary, canteen, electric substation and labour quarters for watch and ward staff but shall not include residential accommodation for supervisory staff;(10)"apartment" whether called block, chamber, dwelling unit, flat, lot, premises, suite, tenement, unit by any other name, means a separate and self-contained part of any property, including one or more rooms or enclosed spaces, located on one or more floors, or, any part or parts thereof, in a building, or in a plot of land, used or intended to be used for residence, office, shop, showroom, or godown or for carrying on any business, industry, occupation, profession or trade, or for any other type of independent use ancillary to the purpose specified above and with a direct exit to a public street, road or highway or to a common area leading to such street road or highway, and includes any garage or room whether or not adjacent to the building in which such apartment is located, provided by the promoter for the use by the allottee for parking any vehicle or, as the case may be, for the residence of any domestic servant employed in such apartment;Note. - If a basement, cellar, garage, room, shop or storage space is sold separately from any apartment, it shall be treated as an independent apartment and not as part of any other apartment or of the common areas and facilities;(11)"applicant" means a person who submits the application to the Competent Authority to erect or re-erect a building and also includes his legal representatives and authorized person;(12)"application" means an application made in such form as may be specified by the competent authority, by an owner or certified professional, who intends to develop, erect, re-erect or make alterations or additions in a plot or site or premises or part thereof, along with the requisite documents, for seeking approval of the Building or Service or Completion or Partial Completion Plans;(13)"approved " means approved Building Plans or Service Plans or Completion or Partial Completion Plans of a building by the Competent Authority under these rules;(14)"Architect" means a person holding a degree in Bachelor of Architecture from any recognised university or institute recognised by the Council of Architecture (COA) and has his name entered in the register of Council of Architecture for the time being, with a valid Council of Architecture Registration number. (CA/Year/Reg. No.)(15)"architectural control and architectural control sheets" means control of horizontal/vertical projections from the walls of the building and to restrict the height of any site exposed to the view from the street/road. Similarly, Architectural Control Sheets shall mean sheets/drawings with directions, signed and retained by the Competent Authority showing the measure of Architectural Controls, which shall be observed in the special areas;(16)"assembly buildings" means any building or part of a building, where at least fifty persons can congregate or gather for amusement, recreation, social, religious, patriotic, civil, travel and similar purposes, for example, theatres, motion picture houses, assembly halls, marriage palaces, auditoria, exhibition halls, museums, skating rinks, gymnasiums, recreation piers and stadia, hotels and restaurants, places of worship, dance halls, club rooms, passenger stations and terminal of air, surface and marine public transportation services or like activities if considered so by the competent authority;(17)"atria or atrium" means a large open air or skylight covered space surrounded by a building like an open central courtyard, or where floor slabs on several stories are cut through a middle to create a void connecting these stories;(18)"Authority" means the Authority which has been created by a statute and which, for the purpose of administering the Bye-Laws/Part, may authorize a committee or an official or an agency to act on its behalf; hereinafter called the 'Authority'. Authority can be the Punjab Urban Planning and Development Authority constituted under section 17 or the Special Urban Planning and Development Authority constituted under section 29 or the New Town Planning and Development Authority constituted under section 31 of the Punjab Regional and Town Planning and Development Act, 1995;(19)"balcony" means a horizontal projection from the wall cantilevered or otherwise, having a balustrade or railing or a parapet wall to serve as a passage or sit out place intended for human use;(20)"barsati" means a habitable single room on the roof of the building with or without kitchen and toilet;(21)"basement" means the storey which is next below the ground storey or which is in any part more than half of its height below the mean level of the street or ground adjoining the building;(22)"bathroom" means a room containing a bath or shower, washroom and a toilet;(23)"boundary wall" means a wall which is erected to enclose the site boundary, may also carry security;(24)"bressummer" means the beam of a girder that carries the load of wall of slab;(25)"building" means any structure for whatsoever purpose and of whatsoever materials constructed and every part thereof, whether used as human habitation or not and includes foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, veranda, balcony, cornice or projection, part of a building or anything affixed thereto or any wall enclosing or intended to enclose any land or space and signs and outdoor display structures, tanks constructed or fixed for storage of chemicals/water/effluent, swimming pools etc. Tents, shamianas, tarpaulin shelters, etc, erected for temporary and ceremonial occasions with the permission of the Competent Authority, if required, shall not be considered as a building;(26)"building envelope" means the horizontal spatial limits up to which a building is/ or is to be constructed on a plot or site;(27)"building height" means the vertical distance measured in the case of flat roofs, from the average level of the front road and contiguous to the building or as decided by the Authority to the terrace of last liveable floor of the building adjacent to the external walls; and in the case of pitched roofs, up to the point where the external surface of the outer wall intersects the finished surface of the sloping roof; and in the case of gables facing the road, the mid-point between the eaves level and the ridge. Architectural features serving no other function except that of decoration shall be excluded for the purpose of measuring heights;(28)"building line" means a fixed line specified for a site beyond which no building within that site other than permitted projection and compound wall shall project;(29)"building plans" means plans showing the details of building with respect to its building footprint, building blocks, ground coverage, floor area ratio, total covered area, height, numbers of storeys, elevations, sections, setbacks, parking, boundary walls, gates and other building details as per these rules and submitted to the Competent Authority as enclosed with the application by the owner or professional engaged in construction of the said building for seeking approval thereof;(30)"building regulations" means the rules or bye-laws or regulations or Zoning regulations made under any law for the time being in force for the erection or re-erection of buildings or parts thereof;(31)"building scrutiny fee" means a fee to be charged or levied by the Competent Authority for approval of Building or Service Plan;(32)"cabin" means a non-residential enclosure constructed of non-load bearing partition;(33)"canopy" means a cantilevered projection from the face of the wall over an entry to the building at the lintel or slab level provided that:(i)it shall not be lower than 2.3 m when measured from the ground;(ii)it shall not project beyond the plot line;(34)"cantilever" means a long projecting structure, beam or girder fixed or supported at only one end and carries a load at the other end or along its length;(35)"carpet area" means the covered area of the usable rooms of a building or at any floor excluding the area of the walls;(36)"chajja" means a continuous cantilevered horizontal or sloping projection from the outer wall of the building primarily intended to give protection from weather;(37)"chimney" means an upright shaft containing one or more flues provided for the conveyance to the outer air of any product of combustion resulting from the operation of heat producing appliance or equipment employing solid, liquid or gaseous fuel;(38)"clear height" means height from the top surface of ground or any floor to the bottom of beam or ceiling, as the case may be;(39)"commercial building" means a building used or constructed or adapted to be used either ordinarily or occasionally as; multiplex, cinema, marriage palace, office, bank, hotel, restaurant, shop, shopping complex or a building primarily used for display and sale of merchandise or any similar purpose or any other building being used for commercial purpose;(40)"commercial use" means the use of any land or building or part thereof for purposes of commerce or for storage of goods, or as an office, though attached to any building;(41)"common areas and facilities in relation to a building" means all parts of the building or the land on which it is located and all easements, rights and appurtenances belonging to the land or the building, which are not in the exclusive possession of an apartment owner;(42)"competent authority" means any person or authority appointed by the State Government, by notification in the Official Gazette, to exercise and perform all or any of the powers and functions of the Competent Authority under these rules;(43)"completion certificate" means a Certificate issued by the Competent Authority on written request of the applicant or promoter after completion of building works includes finishing of all common services and utilities as provided in the approved Building Plans and Service Plans;(44)"conservation" means all the processes of looking after a place so as to retain its historical and/or architectural and/or aesthetic and/or cultural significance and includes maintenance, preservation, restoration, reconstruction and adoption or a combination of more than one of these;(45)"construction" means any erection of a structure or a building, including any addition or extension thereto either vertically or horizontally, but does not include, any reconstruction, repair and renovation of an existing structure or building, or, construction, maintenance and cleansing of drains and drainage works and of public latrines, urinals and similar conveniences, or, the construction and maintenance of works meant for providing supply of water for public, or, the construction or maintenance, extension, management for supply and distribution of electricity to the public; or provision for similar facilities for publicity;(46)"conversion" means the change from one occupancy to other occupancy or any change in building structure or part thereof resulting in a change of space and use requiring additional permission from the competent authority;(47)"cooking alcove" means a cooking space having direct access from the main room without any inter-communicating door;(48)"courtyard" means an area open to the sky but within the boundary of a plot, which is enclosed or partially enclosed by buildings, boundary walls or railings. It may be at ground floor level or any other level within or adjacent to a building;(49)"covered area" means the built-up area of the building(s) without deducting area of walls, projections, corridors and passage-ways, stairs, closets, toilets, columns, lifts and building shafts or other features;(50)"damp proof course" means a course consisting of some appropriate water proofing material provided to prevent penetration of dampness or moisture to any part of the structure from within or outside;(51)"density" means the number of persons per acre;(52)"detached building" means a building with walls and roofs independent of any other building and with open spaces on all sides within the same plot;(53)"development works" means internal development works and external development works;(54)"dhaba" means an eating joint building having single storey structure with temporary roof such as corrugated sheets or asbestos sheet or thatch;(55)"drain" means a conduit, channel or pipe for the carriage of storm water, sewage, waste water or other water borne wastes in a building drainage system;(56)"drainage system" means a system or a line of pipes, with their fittings and accessories, such as manholes, inspection chambers, traps, gullies, floor traps used for drainage of building or yards appurtenant to the buildings within the same cartilage; and includes an open channel for conveying surface water or a system for the removal of any waste water;(57)"duct" means an enclosed passage, channel, tube, canal, pipe or conduit by which a fluid, air, electric cables or other substance is conducted or conveyed;(58)"dwelling unit" means a building or a portion thereof which is designed or used or intended to be used wholly or partially for residential purposes for one family for habitation comprising of kitchen, toilet and a room at least;(59)"dwelling unit area " means an area of a dwelling excluding area of balconies or projections and common area such as staircase, lift lobby, corridor, public toilet;(60)"educational building" means a building exclusively used for a school or college, recognized by the appropriate Board or University, or any other Competent Authority involving assembly for instruction, education or recreation incidental to educational use, and including a building for such other uses as research institution or university. It shall also include quarters for essential staff required to reside in the premises, and building used as a hostel captive to an educational institution whether situated in its campus or outside;(61)"enclosed staircase" means a staircase separated by fire resistant walls and doors from the rest of the building;(62)"engineer" means a person holding any of the qualification eligible to become Associate Member of the Institution of Engineers;(63)"erect or re-erect" means any material alteration or enlargement of any building ; the conversion by structural alteration into a place for habitation of any building not originally constructed for human habitation; the conversion into more than one place for human habitation of a building originally constructed any such place; the conversion of two or more places of human habitation into a greater number of such places; such alterations of a building as effect an alteration of its drainage or sanitation arrangements, or materially affect its security; the addition of any rooms, buildings, out-houses or other structure to any building; the construction in a wall adjoining a street or a land not belonging to the owner of the wall, of a door opening on such street or land;(64)"escalator" means a power driven, inclined, moving stairway used for raising or lowering passengers;(65)"existing building" means a building or structure existing with or without the approval of the Competent Authority;(66)"existing use" means a use of a building or structure existing with or without the approval of the Competent Authority;(67)"exit" means a passage channel or means of egress from the building, its storey or floor to a street or, other open space of safety; whether horizontal, outside and vertical exits;(68)"external wall" means an outer wall of a building not being a party wall even though adjoining to a wall of another building and also means a wall abutting on an interior open space of any building;(69)"factory" has the same meaning as assigned to it in the Factories Act,1948 ;(70)"fire and/or emergency alarm system" means Fire alarm system comprises of components for manually or automatically detecting a fire, initiating an alarm of fire and initiating other actions as appropriate;(71)"fire exit" means a way out leading to an escape route having panic bar hardware provided on the door;(72)"firefighting shaft (Fire Tower)" means an enclosed shaft having protected area of 120 min fire resistance rating comprising protected lobby, staircase and fireman's lift, connected directly to exit discharge or through exit passageway with 120 min fire resistant wall at the level of exit discharge to exit discharge. These shall also serve the purpose of exit requirement/ strategy for the occupants. The respective floors shall be approachable from fire-fighting shaft enabling the fire fighters to access the floor and also enabling the fire fighters to assist in evacuation through fireman's lift. The fire fighting shaft shall be equipped with 120 min fire doors. The fire fighting shaft shall be equipped with firemen talk back, wet riser and landing valve in its lobby, to fight fire by fire fighters;(73)"fire lift" means a special lift designed for the use of fire service personnel in the event of fire or other emergency;(74)"fire proof door" means a door or shutter fitted to a wall opening, and constructed and erected with the requirement to check the transmission of heat and fire for a period;(75)"fire resistant building" means a building in which appropriate degree of fire resistance material is used;(76)"fire separation" means the distance in metres measured from the external wall of the building concerned to the external wall of any other building on the site, or from other site, or from the opposite side of a street or other public space for the purpose of preventing the spread of fire;(77)[ "flatted industry" means a building 15m or more in height and constructed for industrial purpose;] [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).](78)"floor area gross" means the area of the floor within the inside perimeter of the outside walls of the floor of the building under consideration without deduction for corridors and passage-ways stairs, closets, thickness of interior walls, columns, lifts and building shafts or other features;(79)"floor" means the lower surface in a storey on which one normally walks in a building, and does not include a mezzanine floor unless it is to be used for habitable purpose. The floor at ground level with direct access to a street or open space shall be called the ground floor; the floor above it shall be termed as first floor, with the next higher floor being termed as second floor, and so on upwards;(80)"floor area ratio (FAR)" means the quotient obtained by dividing the total covered area on all floors by the area of the plot: Floor Area Ratio (FAR) = Total Covered Area of all floors Plot Area(81)"flue" means a duct for smoke or waste gases produced by fire, a gas heater or a power station or other fuel burning installations from a furnace or fireplace to a chimney of a building;(82)"frame control drawing" means the numbered sheet of drawing signed by the Competent Authority and kept in his office defining boundaries of building plots, compulsory building lines, permissible heights of buildings to be realised in prescribed stages, site and floor coverage, restrictions on treatment of external facades including the permissible sizes of openings and such other restrictions on the development of sites as may be specified;(83)"front setback" means the peripheral area formed by the minimum horizontal distance between edge of the front building line and of the plot or site line facing it, within which any constructions other than exempted by the Competent Authority, are prohibited and is meant to provide light, air, ventilation and fire safety to the building and landscaping in the plot;(84)"front" as applied to a building means a portion facing the existing road or road proposed from the existing road from which the access to the building or project has been provided or as determined by the Competent Authority;(85)"gallery" means an intermediate floor or platform projecting from a wall of an auditorium or a hall providing extra floor area, or additional seating accommodation and includes the structures provided for seating in stadia;(86)"garage" means a building or portion thereof, designed and used for parking of vehicles;(87)"Government" means the Government of the State of Punjab in the Department of Housing and Urban Development ;(88)"ground coverage" means built-up area at ground level prescribed as percentage to the total site area;(89)"group housing" means a building unit constructed or to be constructed with one or more floors having more than two dwelling units having common service facilities where land is owned jointly (as in the case of co-operative societies or the public agencies, such as local authorities or housing boards, etc) and the construction is undertaken by one Agency;(90)"guest house" means any premises or part of a premises with not more than seven rooms, providing lodging with/without boarding or with minimum nine rooms providing lodging without boarding;(91)"habitable room" means a room occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, kitchen but not including bathrooms, water-closet compartments, laundries, serving and store pantries, corridors, cellars, attics, and spaces that are not used frequently or during extended periods;(92)"heritage building" means and includes any building of one or more premises or any part thereof and/or structure and/or artifact which requires conservation and/or preservation for historical and/or architectural and/or artisanry and/or aesthetic and/or cultural and/or environmental and/or ecological purpose and includes such portion of land adjoining such building or part thereof as may be required for fencing or covering or in any manner preserving the historical and/or architectural and/or aesthetic and/or cultural value of such building;(93)"heritage precincts" means and includes any space that requires conservation and/or preservation for historical and/or architectural and/or aesthetic and/or cultural and/ or environmental and/or ecological purpose. Walls or other boundaries of a particular area or place or building or may enclose such space by an imaginary line drawn around it;(94)"hospital" means a building where indoor patients are admitted and various types of clinical or surgical procedures are carried out;(95)"hostel" means a building which provides food and lodging to a specific group of people such as students, workers etc., where the guest can rent a bed in single or shared room or dormitory, and share a bathroom, lounge and kitchen;(96)"hotel" means any premises or part of a premises having more than eight rooms, which are commercially let out, and providing lodging, with or without board, or serving any kind of eatables or beverages or other services, by way of business, for a monetary consideration and having at least one restaurant with a capacity of a minimum thirty guests or a bar or a banquet hall;(97)"hazardous building" means any building or part thereof which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity or which may produce poisonous fumes or explosions for storage, handling, manufacturing or processing which involve highly corrosive, toxic or noxious alkalis, acids or other liquids or chemicals producing flame, fumes and explosive, poisonous, irritant or corrosive gases; and for the storage, handling or processing of any material producing explosive mixtures of dust which result in the division of matter into fine particles subject to spontaneous ignition;(98)"illuminated exit signs" means a device for indicating the means of escape during normal circumstances and power failure;(99)"independent floors" means a building used or intended to be used for residential purpose, where every floor of the building is a separate and independent dwelling unit with common stair and services;(100)"industrial building" means a building used or constructed or adapted to be used either ordinarily or occasionally for fabrication, assembly, manufacturing or processing of products or materials of all kinds;(101)"information technology(IT)" means a building used or constructed or adapted to be used for Software architecture design and development, software maintenance and implementation, operation of software systems, provision of software services, management of data bases, maintenance of computer networks and telecommunication networks, network services, network administration, business process out sourcing or providing information technology enabled services;(102)"information technology enabled services" means digital communication services, digital information content provision, digital data base management and updation, remote digital office services, software operations and other information work that relies primarily and substantially on digital communication including data centres, call centres and back offices operations using Information Technology but not direct sales and marketing;(103)"institutional building" means a building constructed by Government, Semi- Government Organizations or Registered Trusts or any private person/organization and is used for medical or other treatment, or for an auditorium or complex for cultural and allied activities or for an hospice, care of persons suffering from physical or mental illness, handicap, disease or infirmity, care of orphans, abandoned women, children and infants, convalescents, destitute or aged persons and for penal or correctional detention with restricted liberty of the inmates ordinarily providing sleeping accommodation and includes dharamshalas, hospitals, sanatoria, custodial and penal institutions such as jails, prisons, mental hospitals, houses of correction, detention and reformatories etc. It shall also include quarters for essential staff required to reside in the premises, and building used as a hostel captive to an institution whether situated in its campus or outside;(104)"intermittent floor" means a floor left vacant in high rise building(s) for evacuation, play area or green area;(105)"layout plan" means a plan of the entire site showing location of plots or building blocks, roads, open spaces, entry or exit, parking, landscaping etc. indicating activity of all land or part of it;(106)"ledge or tand" means a shelf-like projection, supported in any manner whatsoever, except by means of vertical supports within a room itself but not having projection wider than 1 meter;(107)"lift" means an appliance designed to transport persons or materials between two or more levels in a vertical or substantially vertical direction by means of a guided car or platform. The word 'elevator' is also synonymously used for 'lift';(108)"lift lobby" means a space from which people directly entered a lift car(s) and into which people directly enter upon exiting a lift car(s) ;(109)"lobby" means a covered space in which all the adjoining rooms open;(110)"loft" means an intermediate space between two floors on a residual space with maximum height of 1.5 metres and which is constructed or adopted for storage purposes only;(111)"louvere" means a window blind or shutter with horizontal slats that are angled to admit light and air, but to keep out rain and direct sunshine, the angle of which may be adjusted, usually in blinds and windows or may be fixed;(112)"lower ground floor" means a floor which is more than half of its height above the mean ground level and rest of the height below the mean ground level;(113)"marriage palace" means premises built up or open or both or any part thereof, where accommodation or space is used for marriage, receptions, social gatherings, meetings on regular or periodical or occasional basis and where atleast fifty persons can congregate or gather;(114)"means of egress" means a continuous and unobstructed way of travelling or escape route provided in a building for safe evacuation of occupants;(115)"mechanical parking" means a parking system designed to minimise the total area required for parking the vehicles by adopting methods like multi-storey garages, automated parking system, stack parking etc. and are generally powered by hydraulic or electrical instruments;(116)"mechanical ventilation" means supply of outside air either by positive ventilation or by infiltration by reduction of pressure inside due to exhaust of air, or by a combination of positive ventilation and exhaust of air;(117)"mezzanine floor" means an intermediate floors between two floors of any storey forming an integral part of floor below;(118)"mixed occupancy or mixed use of building" means a buildings in which more than one occupancy or use is present;(119)"motel" means a roadside hotel designed primarily for motorists or travellers with lodging and parking facilities on short term basis, typically having rooms arranged in low blocks with parking directly outside but adjacent to the rooms may have small amusement facilities also;(120)"multi-level car parking" means a building partly or wholly below ground level having two or more basements or multiple stories above ground level, primarily to be used for parking of cars, scooters or any other type of light motorized vehicle;(121)"multiplex" means an integrated entertainment and shopping centre having at least four cinema halls, each having minimum occupancy of 100 seats with total minimum seating capacity of one thousand seats;(122)"miniplex" means an integrated entertainment and shopping centre having maximum four cinema halls with maximum total seating capacity not exceeding 999 seats;(123)"multi-storeyed building or high rise building" means a building above four stories, or a building of fifteen meters or above in height;(124)"natural ventilation" means supply of outside air into a building through window or other openings due to wind outside and convection effects arising from temperature or vapour pressure differences (or both) between inside and outside of the building;(125)"nursing home" means a building where persons suffering from illness, injury or infirmity are usually received or accommodated or for both the purposes, for the purpose of observation, nursing and treatment with number of beds upto ten, it may include a maternity home;(126)"occupancy" means the main purpose for which a building or a part of building is used or intended to be used;(127)"occupancy or use of building" means the principal occupancy or use for which a building or a part of a building is intended to be used. For the purposes of classification of a building according to occupancy, occupancy shall also include the subsidiary occupancies which are contingent upon it;(128)"occupation certificate" means a certificate issued by the competent authority to occupy a building or part of the building or any portion whatsoever,(129)"occupant load" means maximum numbers of persons that might occupy a building or portion thereof at any one time;(130)"open space" means an area forming an integral part of a site left open to the sky;(131)"orientation" means the positioning of a building in relation to seasonal variations in the sun's path as well as prevailing wind patterns;(132)"owner" means the person or body having a legal interest in land or building thereon. This includes free holders, leaseholders or those holding a sub-lease which both bestows a legal right to occupation and gives rise to liabilities in respect of safety or building condition. In case of lease or sub-lease holders, as far as ownership with respect to the structure is concerned, the structure of a flat or structure on a plot belongs to the allottee or lessee till the allotment/lease subsists;(133)"parapet" means a low wall or railing built along the edge of a roof or floor;(134)"parking" means a space enclosed or unenclosed, to park vehicles together with a driveway connecting the parking space with a street permitting ingress and egress of the vehicles;(135)"partial completion certificate" means a certificate or approval issued by the Competent Authority to the application submitted by the owner or professional engaged in construction of part of the said building along with the partial completion plans and other requisite documents and after the satisfaction of panel of the officials that this part of building is constructed on site as the approved building plans, in such cases where a project has not been completed at one stretch but constructed in different stages but fulfils the minimum area and other conditions;(136)"partition" means vertical division of space between two areas in a building with an interior non-load bearing barrier, either one storey or part-storey in height;(137)"partition wall" means a wall forming part of a building and being used or constructed to be used in any part of the height or length of such wall for separation of adjoining buildings belonging to different owners or constructed or adopted to be occupied by different persons; or a wall forming part of a building and standing in any part of the length of such wall, to a greater extent than the projection of the footing on one side or ground of different owners;(138)"party wall" means a wall partly constructed on one plot of land, and partly on an adjoining plot and serving both structurally;(139)"PECBC" means the Punjab Energy Conservation Building Code, 2016 amended from time to time;(140)"pergola" means set of beams spaced apart without sheet or slab and not to be considered as covered area;(141)"permission or permit" means a valid permission or authorization in writing by the competent authority to carryout development or a work regulated by these rules;(142)"person" includes a company, firm, co-operative society, joint family and an incorporated body of persons;(143)"plinth" means the portion of a structure between the surface of the surrounding ground and surface of the floor, immediately above the ground;(144)"plinth area" means the built up covered area measured at the floor level of the basement or of any storey;(145)"plinth level" means the level of the ground floor of a building with respect to the crown of front street;(146)"plot or site" means a parcel or piece of land enclosed by definite boundaries;(147)"plotted development" means a type of development layout wherein a stretch of developed land is divided into regular sized plots for uniform controlled building volumes;(147A)[ "plotted industry" means a building below 15m in height and constructed for industrial purpose;] [Inserted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].(148)"plumber" means a person holding any of the qualifications specified in the Schedule and registered as such under these rules;(149)"podium" means a horizontal projection (platform) extending beyond the building footprint on one or more sides, and may consist of one or more levels;(150)"podium parking" means parking of vehicles provided under podium of a building;(151)"porch" means a covered structure supported on pillars or otherwise for the purpose of pedestrian or vehicular approach to a building;(152)"preservation" means and includes maintaining the fabric of a place in its existing state and retarding deterioration;(153)"prohibited area" means any area specified or declared to be a prohibited area under The Punjab Land Preservation Act, 1900 or the Forest Area or Defence Area or under section 20A of the Ancient Monuments and Archaeological Sites and Remains Act, 2010 or any area declared by the State or Central Government for any purpose under any statute;(154)"projection" means a cantilevered horizontal slab from the wall of a building;(155)"protected monument" means an ancient monument which is declared to be of national importance by or under the Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2010, or by section 126 of the States Reorganisation Act, 1956;(156)"public building" means a building used or constructed or adapted to be used either ordinarily or occasionally as a place open to general public and it includes a hospital, college, school, restaurant, theatre, public concert room, public lecture room, marriage palace, public exhibition hall or as a public place of assembly or entertainment for persons admitted there to by tickets or otherwise, or used or constructed or adapted to be used either ordinarily or occasionally for any similar public purposes;(157)"public sewer" means a sewer laid by the Government or any Authority;(158)"rain water harvesting" means the process of harvesting of rainwater, which involves the collection of water from the surface(s) on which rain falls and subsequently storing this water for direct use or can be recharged into the underground aquifers;(159)"rain water pipe" means a pipe or drain situated wholly above ground and used or constructed to be used solely for carrying off rain water directly from roof surfaces;(160)"ramp" means a sloping surface joining two different levels, as at the entrance or between different floors of a building;(161)"reconstruction" means and includes returning a place as nearly as possible to a known earlier state and distinguished by the introduction of materials (new or old) into the fabric. This shall not include either recreation or conjectural reconstruction;(162)"refuge area or floor" means a location in a building or floor in a high rise building/ block/ tower designed to hold occupants during a fire or other emergency, when evacuation may not be safe or possible and where occupants can wait until rescued or relieved by fire fighters;(163)"rental housing" means a building to be used for providing accommodation on rental basis and having facilities like kitchen with dining, common room for entertainment or indoor games, first aid room, laundry, security guard room;(164)"residential building" means a building in which sleeping and living accommodation is provided for normal residential purposes, with cooking facilities and includes one or more family dwelling units, apartment houses, flats and private garages of such buildings;(165)"restoration" means returning the existing fabric of a place to a known earlier state by removing accretions or by reassembling existing components without introducing new materials;(166)"road or street" means any highway, street, lane, pathway, alley, stairway, passageway carriageway, footway, square, place or bridge whether a thorough-fare or over which the public have a right of passage or access or have passed and have access uninterruptedly for specified period, whether existing or proposed in any scheme and includes all bends, channels, ditches, storm water drains, culverts sidewalks, traffic islands, roadside trees and hedges, retaining walls fences, barriers and railing within the street lines;(167)"road or street level or grade" means the officially established elevation or grade of the centre line of street upon which a plot fronts, and if there is no officially established grade, the existing grade of street at its mid-point;(168)"road or street line" means the line defining the side limits of a road or street;(169)"road width" means the whole extent of space within the boundaries of a road, when applied to a new road/street as laid down in the city survey or development plan or prescribed road lines by any law and measured at right angles to the course or intended course of direction of such road;(170)"room height" means the vertical distance measured from the finished floor surface to the finished ceiling surface. Where a finished ceiling is not provided, the underside of the joists or beams or tie beams shall determine the upper point of measurement;(171)"row buildings" means a row of buildings with only front, rear and interior open spaces;(172)"self-certification" means seeking approval of building plans duly prepared and certified by Architect himself on behalf of the owner of the building and shall be responsible if there is any contravention of relevant building rules or from the approved plans, zoning plan and as per parameters/ policies issued by the Competent Authority from time to time;(173)"semi-detached building" means a building detached on three sides with open space as specified in these rules;(174)"service apartments" means a fully furnished apartment available for both short term as well as long term stays, is provided with minimum a habitable room and provided with facilities or amenities including parking area and 24 hour front desk service;(175)"service floor" means the floor of a building with maximum height of 2.4 metres, where service equipment, such as utility lines and various machinery are located;(176)"service plans" means the plans showing the details of building and plumbing services and also plans, elevations and sections of private water supply, sewage disposal system, rain water harvesting, if any, and other services and submitted to the Competent Authority as enclosed with the application by the owner or professional engaged in construction of the said building for seeking approval thereof;(177)"service road" means a road/lane provided at the front, rear or side of a plot for service purpose;(178)"service zone" means a zone on the terrace for services related to building;(179)"service studio" means studio consisting of one room, and a bathroom available for short or long-term stay. The building consisting of serviced studios shall provide amenities like laundry space, common kitchen, common room for indoor games or entertainment. It shall be permissible in shopping arcades or projects in Municipal areas;(180)"setback" means the peripheral area formed by the minimum horizontal distance between edge of the property line of the plot/site and building or part thereof facing it, within which any constructions other than exempted by the Competent Authority, are prohibited and is meant to provide light, air, ventilation and fire safety to the building and landscaping in the plot;(181)"sewage drain" means a drain for conveying solid or liquid filth and waste liquids, such conduit or pipe being the property of or vested in the Government or public authority responsible for the disposal of such sewage;(182)"site corner" means a site at the junction of and fronting on two or more intersecting roads or streets/open space;(183)"site depth" means horizontal distance between the front and rear site boundaries;(184)"site plan" means a detailed Plan showing the proposed placement of structures, parking areas, open space, landscaping, and other development features, on a parcel of land, as required under these rules;(185)"site with double frontage" means a site other than corner plot having frontage on two streets;(186)"sky bridge or skywalk" means an elevated path-way consisting of an enclosed or covered bridge between two or more building blocks of a site/ plot, in order to protect the pedestrians from weather;(187)"solar panel" means a panel which absorb the sunlight as a source of energy to generate electricity or heat;(188)"special area" means the areas shown as such on the Zoning Plan;(189)"special building" means any building of special nature, which is not covered under the category of buildings mentioned in these rules;(190)"spiral staircase" means a staircase forming winding curve around a central point or axis;(191)"staircover (or mumty) " means a structure with a roof covering a staircase and its landing built to enclose only the stairs for the purpose of providing protection from weather and not used for human habitation;(192)"standalone project" means any project which is independent with regard to its location, approach and is not a part of any other project;(193)"stilt" means poles, posts or pillars or columns used to allow a structure or building to stand at a distance above the ground and which is of non-habitable height;(194)"storage and warehouse building" means a building used or constructed or adapted to be used either ordinarily or occasionally for the storage or sheltering of goods, wares, merchandise or any other similar activity, including servicing, processing or repairs incidental to such storage;(195)"storey" means the portion of a building included between the surface of any floor and the surface of the floor next above it, or if there be no floor above it, then the space between any floor and the ceiling next above it.(196)"storm water drain or rain water drain" means a drain used or constructed to be used solely for conveying to any sewer (either directly or through another drain) any rain water of roofs or grounds surfaces either paved or unpaved but shall not include a rain water pipe;(197)"Structural Engineer" means a person holding the minimum qualifications for a Structural Engineer i.e. Graduate in Civil Engineering of recognized Indian or foreign university, or Corporate Member of Civil Engineering Division of Institution of Engineers (India), and with minimum 3 years experience in structural engineering practice with designing and field work;(198)"structural wall" means a load bearing wall or a wall that carries load in addition to its own load;(199)"studio apartments" means a self-contained apartment having, single bedroom with bathroom and kitchenette with or without living room;(200)"Supervisor" mean a person who shall have minimum qualifications of Diploma in Civil Engineering or Architectural Assistantship, or the qualification in architecture or engineering equivalent to the minimum qualification prescribed for recruitment to non-gazetted service by the Government of India plus 5 years' experience in building design, construction and supervision;(201)"sub-soil drain" means a drain used or constructed to be used solely for conveying to any sewer (either directly or through another drain) any water that may percolate through the sub-soil;(202)"sun-shade" means a slope or horizontal or vertical structure over hanging, usually provided over openings on external wall to provide protection from sun and rain and shall not be used for human habitation;(203)"surface drainage" means arrangement of removal of water that collects on land surface;(204)"temporary building" means a building built of un-burnt bricks, burnt bricks without mortar, corrugated iron, bamboo, thatch, wood board or plywood but shall not include building built of burnt bricks, cement blocks or stones laid in mortar;(205)"Town Planner" means a person holding a graduate or post-graduate degree in Urban and Regional Planning/Town and Country Planning with valid Associate Membership of the Institute of Town Planners, India;(206)"travel distance" means the distance to be travelled from any point in a building to a protected escape route, external escape route or final exit;(207)"underground or overhead tank" means an installation constructed or placed for storage of water;(208)"ventilation" means supply of outside air into or the removal of inside air from an enclosed space either naturally or mechanically or both, so as to improve the general environment of the building;(209)"verandah" means a covered area with at least one side open to the outside with the exception of 1.2 metre high parapet on the upper floors to be provided on the open side;(210)"villa" means a single family house with one kitchen only;(211)"water closet (W.C) " means a water flushed plumbing fixture designed to receive human excrement directly from the user of the fixture. The term is used sometimes to designate the room or compartment in which the fixture is placed;(212)"wholesale building" means a building wholly or partly engaged in wholesale trade and manufacture, wholesale outlets, including related storage facilities, warehouses and establishments engaged in truck transport, including truck transport booking agencies;(213)"window" means a window opening to the outside other than a door, which provides all or part of the required natural light or ventilation or both to an interior space and not used as a means of egress or ingress;(214)"zoned area" means the horizontal spatial limits up to which a building may be permitted to be constructed on a plot or site; and(215)"zoning plan" means the plan approved by the Competent Authority showing the streets, boundaries of building site open spaces position, permissible heights, permissible uses of land and building site coverage and such other restrictions/provisions on the use and development of land or buildings.(2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Punjab Regional and Town Planning and Development Act, 1995.PART-II Procedure of Submission Of Applications for Building Plan, Completion Certificate And Occupation Certificate
