Section 5(2) in The Capital of Punjab (Development and Regulation) Act, 1952
(2)The [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] may, by notification in the official Gazette, make rules to regulate the erection of buildings and such rules may provide for all or any of the following matters namely :-(a)the materials to be used, for external and partition walls, roofs, floors, stair-cases, lifts, fire-places, chimneys and other parts of a building and their position or location or the method of construction;(b)the height and slope of the roofs and floors of any building which is intended to be used for residential or cooking purposes;(c)the ventilation in, or the space to be left about, any building or part thereof to secure a free circulation of air or for the prevention of fire;(d)the number and height of the storeys of any building;(e)the means to be provided for the ingress or egress to and from any buildings;(f)the minimum dimensions of rooms, intended for use as living rooms, sleeping rooms, or rooms for the use of cattle;(g)the ventilation of rooms, the position and dimensions of rooms, or projections beyond the outer faces of external walls of a building and of doors or windows;(h)any other matter in furtherance of the proper regulation of erection, completion and occupation of buildings;(i)the certificates necessary and incidental to the submission of building plans, amended plans and completion reports.
