Section 1(3) in Punjab Urban Planning and Development Building Rules, 2018
(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.
