Section 4(2) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(2)The State Government shall, by notification in the official gazette, make rules to regulate the erection or re-erection of buildings and use of sites, and such rules may provide for all or any of the following matters :-(a)notice to build and procedure for submission of building applications with building and site plans;(b)use of site and the type and character of building and the number of self-contained units that may be erected on any site;(c)extent of site coverage and space about buildings and the prescription of a building line;(d)the minimum dimensions and superficial area required for various parts of the building designed for different purposes and the minimum provision of doors and windows for securing ventilation and circulation of air;(e)the maximum height of any building and the total number and height of storeys in a building;(f)the means to be provided for ingress and egress to any building for prevention of fire;(g)the extent of architectural control on the various units of the building and the portions of such architectural units; including compulsory building line along which, and compulsory height up to which, building shall be completed within a specified and reasonable time;(h)the specification of materials and dimensions for any building to ensure structural stability;(i)the materials and methods of construction for drains and sewers and for the provision and use of connection between private and public drains and sewers and the procedure for submission of plans;(j)Supervisors and Architects for design and erection of any buildings and the qualifications which such persons shall possess;(k)notice and certificate of completion of buildings or parts thereof;(l)any other matters for the proper use and development of sites and the use, alteration and erection of buildings thereon.
