Section 50 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
50. Architectural Control [Sections 8(2) and 25(2)(f)].
- In the case of building sites where architectural control is considered necessary by the Director he shall cause to be prepared Architectural Control Sheets for the purpose showing the extent of architectural control on the various units of the buildings or on a portion of such buildings, among others in the following respects :(i)Compulsory elevations for a particular building or a row of buildings.(ii)Compulsory height on the front or on any side exposed to view from a street upon which building shall have to be erected and completed within a certain period.(iii)Compulsory height of floors.(iv)Compulsory height and design of cronies sills and top of windows in the first and higher storeys.(v)Compulsory building line along which the building shall have to be erected and completed within a certain period.(vi)Compulsory type designs of balconies.(vii)Compulsory use of materials, texture and colour.
