Section 8 in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
8. The use and occupancy of the building/structure approved as Marriage Palace shall be subject to issue of licence for the purpose under the relevant provisions of the PMC Act, 1976 and Punjab Municipal Act, 1911 and shall continue to function till the norms/conditions are fulfilled. However, in case, subsequently some hardship is felt in view of changed circumstances in the form of increased traffic volume on a particular road/parking problems or other environmental considerations for the adjoining residential areas/general public, the use of the building/structure as marriage palace may be discontinued after cancellation of the licence or by not renewing the licence for the next year.
