Section 1 in Punjab Urban Planning and Development Building Rules, 2018
1. Short titles, commencement and application.
(1)These rules may be called the Punjab Urban Planning and Development Building Rules, 2018.(2)They shall come into force on and with effect from the date of their publication in the Official Gazette and shall be applicable to all categories including Industry of new as well as to the existing buildings if re-erect or re-constructed or removed.(3)They shall be applicable to whole of the State of Punjab except within Municipal Limit of towns/cities, Lal Lakir of village abadi, Cantonment Board and the sites and areas falling under the jurisdiction of the Archaeological Survey of India (ASI). However, if Urban Estate / Optimum Utilization of Vacant Government Land (OUVGL) scheme / or any other scheme is developed by the concerned development authority, then these rules shall be applicable.(4)In case of sites located in the schemes of Improvement Trusts, Urban Estates, Industrial Focal points or scheme prepared under any other Act and stands transferred to the local bodies, the coverage shall be regulated by zoning regulations and Architectural / Building control sheets applicable to that sanctioned scheme.
