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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in Punjab Urban Planning and Development Building Rules, 2018

(2)The 'Completion Certificate' or 'Partial Completion Certificate' shall be issued on the basis of parameters mentioned below:-
(i)the applicant shall remove or demolish any temporary building which might have been erected and the debris from the site and adjoining roads or vacant site before the completion certificate is issued;
(ii)the partial completion certificate may be granted for partially constructed building with at least one habitable room, one water closet and one kitchen as per the sanctioned plan and duly functional in case of a residential house;
(iii)the partial completion certificate may be granted for partially constructed nonresidential buildings subject to the minimum completion of 25 percent construction of the availed total floor area along with all the required public utilities and public safety measures;
(iv)the partial completion certificate to SCO's (shop- cum- office) or shops may be granted subject to the condition that construction of ground floor is completed along with public safety measure;
(v)in case of large campus/complex, completion of individual block/building shall be issued by the competent authority in accordance with the construction work completed phase wise;
(vi)in case of high rise buildings, partial completion certificate shall be issued if the superstructure of the building has been constructed as per approved plans; and
(vii)the minimum permissible covered area as mentioned below shall have to be constructed to obtain partial completion certificate for industrial buildings:
Table 3: Minimum permissible covered area toobtain partial completion certificate for industrial buildings
Sr. No. Area of site Percentage of permissible covered area
I. Upto 2 acre 25%
II. Above 2 acre upto 5 acres 20%
III. Above 5 acres and upto 10 acres 15%