Section 5 in The Capital of Punjab (Development and Regulation) Act, 1952
5. Bar to erection of buildings in contravention of building rules.
(1)No person shall erect or occupy any building at Chandigarh in contravention of any building rules made under sub-section (2).(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.
