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State of Punjab - Section

Section 20 in Punjab Urban Planning and Development Building Rules, 2018

20. (A) Commercial.

- The commercial buildings of various types shall be governed by the following norms, namely:-
Table 8:Convenient Shopping / Neighbourhood Shopping Plotted withinapproved layout plan.
S. No. Parameter Permissible Limits      
Category Booths Shops/ shop cum offices Shops/ shop cum offices
I. Width of plot Upto 3m Above 3m to 5m Above 5m  
II. Minimum Approach Road 18m     24m  
III. Maximum Ground Coverage 100% of plot area Depth of Plot % of plot area Depth of Plot % of plot area
  upto 12m 100 upto 12m 100
  more than 12m 80 more than 12m 75
IV. Maximum Floor Area Ratio 1:1 1:2   1:3  
V. No. of Stories 1 2   4  
Note: Excluding mumty, parapet, lift room andarchitectural features
VI. Minimum width of corridor/Canopy/Projectionetc. for weather protection 2.2m 2.5m   2.5m  
VII. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Notes. - (a) The plotted Convenient Shopping / Neighbourhood Shopping development shall be permissible on 18m (60'-0") wide road subject to the condition that the maximum area of the site shall not be more than 8000 sq.mt. The minimum approach road for area more than 8000 sq. mt. shall be 24m(80'-0").
(b)The F.A.R above 1:1.75 in case of commercial building, will be chargeable on pro-rata basis. However, the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.
(c)In case of commercial plot having openings on both front and rear, then the ground coverage to be permitted in such cases shall be upto 100% of the plot area carved out shops, shop-cum-shop/offices, shop-cum-flat etc. subject to the conditions that corridors of appropriate width, as specified in Table 8 above shall be provided in front of each opening. The basement shall be restricted under the building excluding the area under corridors. Floor Area Ratio, height, number of storeys, clear width of the corridor shall be governed by the width of the plot and stipulation made under these rules. However, the total coverage shall continue to be governed by the parking requirements mentioned as per Table 8 with adequate provision made both in front and rear of the site.
(d)[ Approach to upper floors in case of double storeyed shops, shop-cum- offices/ shops can also be permitted from the public corridor.] [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018)]
(e)Approach to basement floors shall be permitted only from within the booth/ shops/shop-cum-shop/offices.
(f)Height of booths/ Shops/ shop cum offices shall be governed by control sheets/zoning plan.
(g)In case of SCO, common staircase or common elevator is permissible maximum for two SCO subject to the condition that the minimum clear width of staircases shall be 1500 mm.
(h)All Government commercial site planned for retail outlet shall be governed by approved layout plan/ zoning plan / standard architectural control sheets prepared by the development authorities concerned.
Table 9: Commercials such as Shopping Mall /Shopping Complex or a building primarily used for display andsale of merchandise or any similar purpose
S.No Parameter Permissible Limits  
I. Minimum Approach Road 24m  
II. Minimum Frontage 20m  
III. Maximum Ground Coverage 45% of Plot Area  
IV. Maximum Floor Area Ratio Minimum approach road 24 m 1:2.5
Minimum approach road 30 m 1:3.0
Minimum approach road 45 m & above Unlimited*
V. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
VI. Setbacks around buildings Refersub-rule (1) of rule 26of these building rules.
VII. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Notes. - (a) *Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around building, parking norms, light and ventilation, height, fire and structural safety.
(b)F.A.R above 1:1.75, will be chargeable on pro-rata basis. However the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.
Table 10:Miniplex
S.No Parameter Permissible Limits  
I. Minimum Approach Road & Site Area plot size from 2000 sq.m and below 4000 sq.m 18 m
plot size 4000 and above sq.m 24 m
II. Minimum Frontage 24 m  
III. Maximum Ground Coverage 40% of Plot Area  
IV. Maximum Floor Area Ratio Minimum approach road width 18 m 1:2.0
Minimum approach road width 30 m and above 1:2.5
V. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
VI. Setbacks around buildings Refersub-rule (1) of rule 26of these building rules.
VII. Parking 3.0 Equivalent Car Space per 100 square meters of the coveredarea in respect of miniplex or cinema component and 2 EquivalentCar Space per 100 square meters of the balance covered area.
Notes. - (a) F.A.R above 1:1.75, will be chargeable on pro-rata basis. However the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.
(b)In case any provision is not specified /covered under these rules then the physical and development norms as specified in the miniplex policy or the Punjab Cinemas (Regulation) Act, 1952, as the case may be shall be applicable.
(c)In case of Miniplex or Cinema the physical and development norms as specified in the miniplex policy or the Punjab Cinemas (Regulation) Act, 1952, as the case may be, shall be applicable, however, for the provision not specified /covered under above policies, these rules shall be applicable.
(d)Commercial component such as retail, shopping restaurant, food courts etc. are permissible in miniplex.
Table 11:Multiplex
S. No Parameter Permissible Limits  
I. Minimum plot size 4000 sq.m  
II. Minimum Approach Road 24 m  
III. Minimum Frontage 30 m  
IV. Maximum Ground Coverage 40% of Plot Area  
V. Maximum Floor Area Ratio Minimum approach road 24 m 1:2.0
Minimum approach road 30 m 1:2.5
Minimum approach road 45 m and above Unlimited*
VI. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
VII. Setbacks around buildings Refersub-rule (1) of rule 26of these building rules.
VIII. Parking 3.0 Equivalent Car Space per 100 square meters of the coveredarea in respect of multiplex or cinema component plus 30 percentof the total covered area of that component i.e (multiplex orcinema component) and 2 Equivalent Car Space per 100 squaremeters of the balance covered area.
Notes. - (a) *Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around building, parking norms, light and ventilation, height, fire and structural safety.
(b)The F.A.R above 1:1.75 , will be chargeable on pro-rata basis. However the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.
(c)In case of Multiplex or Cinema the physical and development norms as specified in the multiplex policy or the Punjab Cinemas (Regulation) Act, 1952, as amended from time to time, shall be applicable, however, for any provision not specified /covered under above policies, these rules shall be applicable.
(d)In case any provision is not specified /covered under these rules then the physical and development norms as specified in the multiplex policy or the
(e)Commercial component such as retail, shopping restaurant, food courts etc. are permissible in multiplex.
Table 12:Hotel or Motel
S. No Parameter Permissible Limits  
I. Minimum Approach Road Plot size from 1000 sq.yd upto 2000 sq.yd 12m
Plot size above 2000 sq.yd upto 4000 sq.yd 18m
Plot size above 4000 sq.yd 24m
Note: In rural areas outside Master Plans, the Hotel activityupto one acre area shall be permissible on link roads havingminimum width of 22'-0" (4 karam). However, the developerhas to widen the road to minimum 40 feet or as specified in theMaster Plan whichever is more, by leaving proportionate area fromhis own land.
II. Maximum Ground Coverage 40% of Plot Area  
III. Maximum Floor Area Ratio For plot size 1000 sq.yd upto 2000 sq.yd 1:2.0
For plot size above 2000 sq.yd upto 4000 sq.yd 1:2.5
For plot size above 4000 sq.yd Unlimited*
IV. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
V. Setbacks around buildings Refersub-rule (1) of rule 26of these building rules.
VI. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].
Notes. - (a) Commercial use within the Hotel Building envelope shall be permissible as per the policy of State Government, as amended from time to time.
(b)*Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around building, parking norms, light and ventilation, height, fire and structural safety.
(c)F.A.R above 1:3, will be chargeable on pro-rata basis. However for sites allotted or sold by the development authority, the charges shall be applicable as per the terms and conditions of the allotment letter.
Table 13:Club
S. No Parameter Permissible Limits  
I. Minimum Approach Road Plot size from 1000 sq.m upto 2000 sq.m 18m (60'-0")
Plot size above 2000 sq.m 24m (80'-0")
II. Maximum Ground Coverage 40% of Plot Area  
III. Maximum Floor Area Ratio 1:1.0  
IV. Maximum Height of Building No Restriction subject to clearance from AirportAuthority and fulfilment of norms such as setbacks aroundbuilding, ground coverage, F.A.R., structural safety and firesafety norms.
V. Setbacks around buildings Refersub-rule (1) of rule 26of thesebuilding rules.
VI. Parking 3[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].
Table 14:Guest House/Lodging & Boarding/Service Apartments
S. No Parameter Permissible Limits  
I. Minimum Site area 1000 sq.m  
II. Minimum Approach Road Plot size from 1000 sq.m upto 2000 sq.m 12m(40'-0")
Plot size above 2000 sq.m 18m (60'-0")
III. Maximum Ground Coverage 40% of Plot Area  
IV. Maximum Floor Area Ratio Plot size from 1000 sq.m upto 2000 sq.m 1:1.0
Plot size above 2000 sq.m 1:2.0
V. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
VI. Setbacks around buildings Refer sub-rule (1) of rule 26 of these building rules.
VII. Parking 1.5[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].
Table 15:Dhaba
S. No Parameter Permissible Limits  
I. Site area Minimum 1000 sq.m  
II. Minimum Approach Road Plot size from 1000 sq.m upto 2000 sq.m 18m (60'-0")
Plot size above 2000 sq.m 24m (80'-0")
III. Minimum Frontage 20 m  
IV. Maximum Ground Coverage 40% of Plot Area  
V. Floor Area Ratio 1:0.5  
VI. Height 6 m.  
VII. Setbacks around buildings Refer sub-rule (1) of rule 26 of these building rules.  
VIII. Parking 30% of plot area  
Notes. - (a) Maximum 50 sq.mt. area for Kiosks like STD, books, cassettes etc. can be permissible as ancillary uses within F.A.R
(b)The access permission is required from competent authority if the site is located on scheduled road / State Highway/National Highway.
(c)Approach from National Highways can be considered if the site fulfils minimum distance norm from intersection/access or abuts 7M wide service road or applicant submits prior permission of access from National Highway Authority of India (NHAI).
Table 16:Wholesale Trade/ Integrated Freight complex (Standalone)
S. No Parameter Permissible Limits
I. Minimum Site area 1 Ha.
II. Minimum Approach Road 24 m (80'-0")
III. Minimum Frontage 30 m
IV. Maximum Ground Coverage 40% of Plot Area
V. Maximum Floor Area Ratio 1:1.0
VI. Maximum Height of Building No Restriction subject to clearance from AirportAuthority and fulfilment of norms such as setbacks aroundbuilding, ground coverage, F.A.R., structural safety and firesafety norms.
VII. Setbacks around buildings Refer sub-rule (1) of rule 26 of these buildingrules.
VIII. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).].
Note. - For Risk based approval of types of Warehouses / Integrated Freight complex (IFC) refer sub-rule (2) of rule 47.
Table 17: Warehouse / Godown (Standalone)
S. No Parameter Permissible Limits
I. Minimum Site area 2000 sq.m
II. Minimum Approach Road 12 m (Minimum 22'-0" widen to 40'-0")
III. Minimum Frontage 30 m
IV. Maximum Ground Coverage 40% of Plot Area
V. Maximum Floor Area Ratio 1:1.0
VI. Maximum Height of Building No Restriction subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.
VII. Setbacks around buildings Refersub-rule (1) of rule 26of these building rules.
VIII. Parking 2[Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]a.
Note. - For Risk based approval of types of Warehouses / Integrated Freight complex (IFC) refer sub-rule (2) of rule 47.
(B)Petrol pumps / Filling -cum-service stations. - Petrol Pump/ filling-cum-service stations/ two-three wheelers petrol pump shall be governed as per instructions/ guidelines of Indian Roads Congress (IRC)/ Ministry of Road Transport and Highways (MORTH)/ Town and Country Planning Organisation (TCPO)/ Department of Housing and Urban Development, Government of Punjab.
However, every Petrol Pump/ Filling-cum-Service Stations shall have a charging station for electric drive vehicle.