(1)No person shall erect or re-erect or commence to erect or re-erect building without the sanction of the [committee] [The words 'Executive Officer' shall be deemed to be substituted for the word 'Committee' (vide item 12. Schedule II, Punjab Act No. 2 of 1931) in the case of Municipalities to which Punjab Act No. 2 of 1931, applies.].(2)[ Notice of building: [The following has been added at the end of sub-section (1) (vide) item 12, Schedule II Punjab Act No. 2 of 1931) in the case of municipalities to which Punjab Act No. 2 of 1931, applies.] - Every person who intends to erect or re-erect any building shall give notice in writing to the committee of such intention.](3)[ Building by laws: [The following has been added at the end of sub-section (1) (vide) item 12, Schedule II, Punjab Act No. 2 of 1931) in the case of municipalities to which Punjab Act No. 2 of 1931, applies.] - A committee shall by bye law -(a)prescribe the manner in which notice of the intention to erect or re-erect a building shall be given to the committee;(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building of such character and with such details as the bye-laws may require;(c)where the building appears likely to be be used as a factory, require the provisions of adequate housing accommodation in connection therewith.](4)where bye-laws have been framed under this section no notice under sub-section (2) shall be considered to be valid until the information, if any, required by such bye-laws has been furnished to the satisfaction of the [committee] [The words 'Executive Officer shall be deemed to be substituted for the word 'committee' (vide item 12, Schedule II, Punjab Act No. 2 of 1931) in the case of the municipalities to which Punjab Act No. 2 of 1931, applies.].Provided that the Executive Officer shall not without the approval of the committee, sanction the erection or re-erection of any building which involves any projection or encroachment over or upon any land vested in the committee or any land, the property of Government, which has been transferred to the committee for management:Provided further that if the Executive Officer refuses to sanction the erection or re erection by any person of any building exception the ground that such erection or re-erection would be in contravention of any bye-law or of any general scheme sanctioned by the Commissioner restricting the erection or re-erection of buildings or any class of building, such person may, within fifteen days from the date of the service of the Executive officer's order refusing to sanction such erection or re-erection appeal to the committee, and the committee's decision shall, subject to the provisions of section 22, 232 and 236, be final
