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State of Punjab - Section

Section 7 in Punjab Urban Planning and Development Building Rules, 2018

7. Completion certificate.

(1)Applicant shall submit a notice of completion of the building to the Competent Authority regarding completion of the work as per approved plans. The notice of completion shall be submitted by the Owner through Architect and Engineer as engaged for building plan design who fulfills the specified qualifications mentioned in Annexure 13, or as the case may be, who has supervised the construction, in the Performa given in Form- 'F' and 'G' respectively (Annexure 6 and Annexure 7), accompanied by three copies of completion plan and the following documents along with the prescribed fee, namely:-
(i)Copy of all inspection reports of the Authority e.g. Fire Safety, Structural Safety, Green Building (if applicable) etc;
(ii)Detail of compoundable violations from the approved building plans, if any in the building, jointly signed by the owner, Architect and Engineer along with demand draft of the due payment for compounding charges of such violations at the rates specified by the competent authority shall be submitted;
(iii)Complete Completion drawings or as-built drawings - certified by the Architect and Engineer;
(iv)Photographs of front, side, rear setbacks, front and rear elevation of the building shall be submitted along with photographs of essential areas like cut outs and shafts from the roof top. An un-editable compact disc/ DVD/ any other electronic media containing all photographs shall also be submitted;
(v)Structural stability certificate duly signed by the Structural Engineer;
(vi)Certificate of fitness of the lift from concerned Department wherever required;
(vii)Certificate from the Punjab Energy Development Agency (PEDA) for installation of Rooftop Solar Photo Voltaic Power Plant in accordance to orders/ policies issued by the Renewable Energy Department from time to time;
(viii)Completion Certificate / Final Certificate/ No Objection Certificate from the rating agencies (GRIHA/LEED/IGBC) for green building or Bureau of Energy Efficiency (BEE), Certified Energy Auditor for Green Building or constructing building in accordance to the provision of PECBC, wherever applicable;
(ix)No Objection Certificate (NOC) of fire safety of building from concerned Fire Officer or an officer authorized for the purpose;
(x)Any other information/document that the Authority may deem fit.
(2)The 'Completion Certificate' or 'Partial Completion Certificate' shall be issued on the basis of parameters mentioned below:-
(i)the applicant shall remove or demolish any temporary building which might have been erected and the debris from the site and adjoining roads or vacant site before the completion certificate is issued;
(ii)the partial completion certificate may be granted for partially constructed building with at least one habitable room, one water closet and one kitchen as per the sanctioned plan and duly functional in case of a residential house;
(iii)the partial completion certificate may be granted for partially constructed nonresidential buildings subject to the minimum completion of 25 percent construction of the availed total floor area along with all the required public utilities and public safety measures;
(iv)the partial completion certificate to SCO's (shop- cum- office) or shops may be granted subject to the condition that construction of ground floor is completed along with public safety measure;
(v)in case of large campus/complex, completion of individual block/building shall be issued by the competent authority in accordance with the construction work completed phase wise;
(vi)in case of high rise buildings, partial completion certificate shall be issued if the superstructure of the building has been constructed as per approved plans; and
(vii)the minimum permissible covered area as mentioned below shall have to be constructed to obtain partial completion certificate for industrial buildings:
Table 3: Minimum permissible covered area toobtain partial completion certificate for industrial buildings
Sr. No. Area of site Percentage of permissible covered area
I. Upto 2 acre 25%
II. Above 2 acre upto 5 acres 20%
III. Above 5 acres and upto 10 acres 15%
(3)The competent authority on receipt of the notice of completion shall inspect the work and communicate the approval or refusal, or objection thereto, in the Performa given in Form- H within 30 days from the receipt of notice of completion. However, the Competent Authority may also seek compounding charges of compoundable violations which are compoundable before issuance of completion certificate. If nothing is communicated within this period, it shall be deemed to have been approved for completion provided that the fact is immediately brought to the notice of competent authority in writing by the person, who had given the notice and has not received any intimation from the competent authority within prescribed period. Where the completion certificate is refused, the reasons shall be intimated for rejecting in the first instance itself.
(4)If the Architect or Engineer engaged by the owner/applicant submits a wrong report while making application under these rules or if any additional construction or violation is reported to exist at site or has concealed any fact or misrepresented regarding completion of construction of building along with its eligibility for seeking completion certificate or before the completion of such report, he shall be jointly and severally held responsible for such omission and complaint against the Architect/ Engineer for suspension of his registration and the owner shall be liable to pay for the penalty as may be decided by the competent authority after giving an opportunity of hearing. Further, if it is emerged that the information is concealed by the Architect or Engineer, necessary penal proceedings shall be initiated along with debarring such Engineer/ Architect from practicing in the State of Punjab.