Section 2(xxxviii) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(xxxviii)'Public building' shall mean a building used or constructed or adapted to be used, either ordinarily or occasionally as a place of public worship, or as a hospital, college, school, hotel, restaurant, theatre, public hall, public concert room, public lecture room, public exhibition, or as a public place of assembly or entertainment for persons admitted thereto by tickets or otherwise, or used or constructed or adapted to be used either ordinarily or occasionally for any similar public purpose.
