Section 63(1) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
(1)Every wall of a public building or domestic building (including a pier forming a part of the wall or a compound wall) shall be provided with a damp proof course, except when built of materials such as cement concrete (90 lb. cement, 2 cft. sand, 4 cft. coarse aggregate) with or without the addition of any commercial damp proofing material.
