Section 3 in The Punjab Capital (Development and Regulation) Building Rules, 1952
3. Application.
(a)A person who erects or re-erects [or occupies] [See 1st Amendment Rules, 1968.] any building shall comply with these rules and in addition shall comply with the restrictions shown on the Zoning Plans.(b)A person who erects or re-erects a building in a special area listed in the Schedule I shall in addition to these rules also comply with the restriction given in the "Architectural Control Sheets" and any other directions that may be issued by the Chief Administrator.(bb)[ A person who erects or re-erects a building in a Frame Control Area shall, in addition to these rules also comply with the restrictions given in the Frame Control Drawings and any other directions that may be issued by the Chief Administrator.] [Clause (bb) of rule 3 inserted by Chandigarh Administration notification No. 9/1/7 FDI/73/5220, dated 23.4.73.](c)These rules shall also be applicable if any material change of use is proposed in an existing building.(d)A person who executes work or installs sanitary fittings in connection with a building shall comply with the requirements of rules included in Part V (relating to drainage control) in so far as they are applicable.
