Section 21 in Punjab Urban Planning and Development Authority (Building) Rules, 1996
21. Dwelling unit.
[Section 180(2)(i)]. - (1) Each residential building intended for the use of a single family shall, in addition to living rooms or rooms have atleast,-(a)One kitchen or kitchen above; and(b)one bath room or an enclosed or open bathing platform and water closet; or(c)one toilet comprising of a bathroom and a water closet.(2)Where a residential building is intended for use of more than one family such as a block of flats, the requirement specified in sub-rule (1) shall be repeated for every family.(3)Where community kitchens, bath rooms, latrines or water closets are provided in a public building the requirements with regard to the provisions of kitchen, bath rooms, latrines and water closets may be dispensed with:Provided that the standard of community kitchens, bath rooms and latrines shall be appropriate in accordance with the National Building Code.
