Section 56 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
56. Minimum provision with regard to residential buildings [Sections 8(2) and 25(2)(f)].
- No building for any residential use shall be constructed or allowed to be used till, in addition to living rooms every dwelling unit provides for -(a)One kitchen(b)One bath room or raised bathing platform.(c)One latrine or W.C.
