Section 2(b) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(b)"Obnoxious trade" shall be deemed to be carried on any site or in a building (erected on a site) if the site or the building is used for any of the following purposes :-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil boiling house, dyeing house or tannery;(iii)as brick-field, brick kiln, charcoal-kiln, pottery or lime-kiln or stone crushing;(iv)as any manufactory, engine-house, store-house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade unslaked lime, hay, straw, thatching grass, wood, charcoal or coal or other dangerously inflammable material;(vi)as a store-house for any explosive, or for petroleum or any inflammable oil or spirit;
