Section 3(b) in The Punjab Apartment Ownership Act, 1995
(b)"apartment", which may be called block, chamber, dwelling unit, flat, lot, premises, suite, tenement, unit or by whatever 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 purposes 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 owner of such apartment for parking any vehicle, or, as the case may be, for the residence of any domestic servant employed in such apartment:
