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State of Punjab - Section

Section 29 in The Punjab Capital (Development and Regulation) Building Rules, 1952

29. Cattle-sheds and private wells.

- [-] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(b)[ No cattle shed shall be constructed in an area other than specifically earmarked for the purpose.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(c)No private wells, tube-wells and hand-pumps shall be constructed without the prior sanction of the Chief Administrator.
[30. Party Walls above roof at height of parapet. - The party walls of all roof having access by means of staircase shall have a party wall of minimum height of 1.8 M. throughout its length between the internal faces of outer parapet walls. Notwithstanding the above, terminal ends of these walls may be shaped for architectural considerations. In the case of multi-storeyed flats this provision shall be optional. All parapet walls, balustrade or railings affording protection to roof terraces, balconies or verandahs at or above first storey level and having access thereto by staircase door or other opening shall have a height of not less than 0.75 M.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][31. Garage. - Where a garage adjoins a habitable room there shall not be opening in the common wall. However, a door connecting the garage with the main house shall be permitted.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][32. Servant Quarters. - Separate servant quarters not attached to the main house shall have water closet and bathroom attached thereto and a separate courtyard of not less than 11 sq. mts. in area.
(i)Only one servant room shall be built on a site of size 420 sq. mts. or more in area.
(ii)For one dwelling unit, only one servant room shall be provided.
(iii)If a servant room is built on a ground floor, it shall have a separate courtyard or not less than 10 sq. mts.
(iv)Separate servant room not built as part of the main house shall have a water closet and bathroom attached thereto.
(v)The maximum covered area of a servant room shall not exceed 12 sq. mts. excluding water closet and bathroom.]
[33. Advertisement stand and structure. - No structure shall be constructed to carry on advertisement except in the area shown on the zoning plan/architectural control sheet/standard design.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]