Section 117(1) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(1)The Chief Administrator shall refuse to sanction the erection or re-erection of any building in contravention of any of these rules, provided that the Chief Administrator shall have the authority to modify or waive, upon terms and conditions as thought fit; any requirements of any of the rules, provided further that applications for such waivers are made to him in writing and accompany the application to erect or re-erect under Rule 7.
