Section 2(16) in Punjab Urban Planning and Development Building Rules, 2018
(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;
