Section 8(3) in Punjab Urban Planning and Development Building Rules, 2018
(3)Revocation of occupation certificate. - In case, after the issuance of occupation certificate, if found at any stage that the building is used for some other purpose against the permission or make any addition/ alteration in the building without approval, then, after affording personal hearing to the owner, the Competent Authority may pass orders for revocation of occupation permission and the same shall be restored only after removal of violations.
