Section 257(b) in The Punjab Municipal Corporation Act, 1976
(b)to re-erect -(i)any building of which more than one half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed; or(ii)any building of which more than one half of the superficial area of the external walls above the level of the plinth has been pulled down; or(iii)any frame building of which more than half of the number of the posts or beams in the external walls have been pulled down ;
