Section 14 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
14. Buildings.
- No building shall be erected by the purchaser on the building site or any alteration or addition made to the existing building except with the previous sanction of the Executive Engineer, Public Works Department of the division in which the site or the building is situated and unless it conforms to and is in accordance with the bye-laws annexed to these rules as schedule "D" or as modified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government from time to time.
