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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(a) in Punjab Urban Planning and Development Authority Building Rules, 2013

(a)First level basement upto the extent of 75 percent basement area may be used for habitable purposes in commercial, institutional and residential buildings only subject to the condition that mandatory parking area norms are fulfilled and it shall adequately ventilated and conforming to fire safety norms, public health and structural safety norms . The minimum two entry or exits shall be mandatory for habitable use of basement. Such area shall be counted towards floor area ratio.