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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in Punjab Urban Planning and Development Building Rules, 2018

(1)Every person who intend to erect or re-erect a building shall make an application in Form 'A' (Annexure 1) to the Competent Authority along with the following documents and fee as determined by the competent authority -
(i)Ownership documents-lease deed/ sale deed or possession letter in the name of owner issued by the allotment authority or permission to use the land issued by Competent Authority;
(ii)Site plan as detailed in sub- rule (2) of rule 0;
(iii)Hard copy of Building plan and other plans along with an un-editable Compact Disc/ DVD or any other electronic medium permissible by the Competent Authority from time to time containing the drawings in ".dwg" format as detailed in sub- rule (3) of rule 0;
(iv)Details of specifications of the work to be executed in Form 'C' (Annexure 3);
(v)Structural safety drawings (for record) as per Form 'B' (Annexure 2);
(vi)Fire safety design as required under Part IV, Fire and Life Safety of National Building Code of India, 2016, as amended from time to time, if applicable;
(vii)Heating, Ventilation, Air-Conditioning (H.V.A.C.) service plan wherever required;
(viii)Certificate of conformity to regulation and structural safety for the relevant buildings (depending upon type and height) in the relevant Form 'B'(Annexure 2);
(ix)Public health services plan in un-editable compact Disc/ DVD or any other electronic medium, containing drawings in ".dwg" format;
(x)Scrutiny fees (non-refundable) shall be deposited in favour of Competent Authority through any prescribed payment mode, at the rate as described below:
Table 1: Scrutiny fees for building planapproval
Type of Building Rate in Rupees Per Square meter of the Total Covered Area ofthe Proposed Building
Residential 30
Commercial buildings and other Public Buildings 60
Construction of boundary wall of plots havingarea more than 1000 sq.mt. @Rs. 10 per running meter of the boundary wall.
No scrutiny fees for building plan approval ofschool/care centre for disabled persons / mentally challengedpersons, orphanage and old age home shall be chargeable.
In case of revised/superseded plans, the fee chargeable shall be half of the rates charged for fresh plans for such category of plots as mentioned above.Note. - (a) The applicant shall submit all kind of plans in electronic format on the online portal of Competent Authority along with hard copies of the plans. Competent Authority shall convey objections/ observations or sanction/ refusal through online portal or as prescribed mode.
(b)Every person applying under this rule shall appoint an Architect/ Engineer for drawing up of building plans/ structural drawings and for the supervision of erection or re-erection of the building. The supervision of erection or re-erection of residential or commercial building up to 15 metres height (G+3 floors including stilt) may be undertaken by the Architect or the Engineer. However, in case of buildings of 15 meters or above height (including stilt), the supervision shall be undertaken by both the Architect and the Engineer. During construction, if appointed Architect/ Engineer notices that violation (except compoundable) are going on, he shall intimate the owner and advise him to stop further construction and remove the violation and will also intimate to the concerned authority.
(c)The applicant, the Architect and Engineer shall sign the application, plans, structural drawings, specifications and the certificates as required in the relevant forms and documents, before making submission to Competent Authority.
(d)In case of row type or semi-detached building at the time of re-erection of building the owner shall provide an indemnity bond as per Annexure 21 that in case of any damage caused to the adjoining property during construction, the owner will be bound to get the damages repaired to the satisfaction of the neighbour.