Section 118 in The Punjab Capital (Development and Regulation) Building Rules, 1952
118. Presumption of sanction.
- Notwithstanding anything contained in Rule 117, if the Chief Administrator neglects or omits, within sixty days of the receipt from any person of valid application of such person's intention to erect or re-erect a building to pass orders sanctioning or refusing to sanction such erection or re-erection shall unless the land on which it is proposed to erect or re-erect such buildings, belongs to or vests in the Government, be deemed to have been sanctioned, except in so far as it may contravene any rule.[119. Lapse of sanction after one year from the date of such sanction. - Every sanction for the erection or re-erection of any building which shall be given or be deemed to have been given by the Chief Administrator shall remain in force for three years only from the date of such sanction or for such longer period as the Chief Administrator may allow under Rule 117.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][120. Fire Protection Requirements. - (i) The buildings shall be planned, designed and constructed to ensure the fire safety and this shall be done in accordance with provisions laid down in National Building Code of India, Part IV on Fire Protection.(ii)For buildings with minimum height of 15 mtrs., the Chandigarh Fire Prevention and Fire Safety Rules, 1991, shall also be applicable.]
