Section 43 in Punjab Urban Planning and Development Building Rules, 2018
43. Applicable provisions.
- The provisions for conservation of heritage sites including heritage buildings, heritage precincts and natural feature areas shall be as per the Model Building Bye-laws, 2016 (as amended from time to time) and the provisions in the prohibited and regulated areas as defined in the Ancient Monuments and Archaeological Sites and Remains Act, 2010 and the site specific Heritage Bye-Laws prepared and notified by the competent authority or the National Monuments Authority under the said Act, shall be applicable.
