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State of Punjab - Section

Section 7 in The Punjab Capital (Development and Regulation) Building Rules, 1952

7. Application to build.

- [Every person who intends to erect or re-erect any building shall make an application in writing to the Chief Administrator in the Form prescribed in Form A, annexed to these rules and shall at the same time submit in triplicate duly signed by himself or his legally ] [Sub-rule (i) of rule 7 substituted by Chandigarh Administration Gazzette dated 22.1.1993.]authorised agent or attorney, (1) a site plan detailed in Rule 8, (2) plan elevations and sections of the proposed structure detailed in Rule 9 or 10, (3) drainage plans detailed in Rule 11 and (4) the specifications detailed in Rule 12.
(ii)[ Every person who erects or re-erects any building shall get his buildings duly supervised during the period of construction by an Architect named by him in Clause 3 of Form 'A' and any change in the name of such Architect shall be intimated to the Chief Administrator within seven days of the date of change.] [Sub-rule (ii) rule 7 Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
Provided that a registered surveyor shall not undertake the supervision of construction in any area other than [the Frame Control Area] [Substituted vide 1st Amendment 1973 dated 23.4.73, No. 9/1/7/FDI/73/5220.].[8. Site Plan. - The site plan shall be drawn to a scale of not less than] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.] -
01:00:00 AM 200 for sites upto 4000 sq. mts
01:00:00 AM 500 for sites above 4000 sq. mts. and under 40,000 sq.mts
01:00:00 AM 1000 for sites of 40,000 sq. mts. and above :  
Provided that in the case of plot of not more than 2,000 meters in area, the site plan to be submitted shall be drawn to a scale of not less than 1 : 100.The plans shall be prepared with accuracy sufficient to enable the site to be identified and shall show :-
(i)the boundaries of the site;
(ii)the direction of the north point relative to the plan of the building;
(iii)[ the streets or roads adjoining to site with their width clearly dimensioned and names (if any given) also all existing road side trees, electric poles or any other feature or structure likely to affect the approach to the buildings.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(iv)the outlines of the proposed building;
(v)the proposed levels of the site and of the plinths of the building in relation to those of the neighbouring road or roads by the buildings;
(vi)[ The plot size, the maximum permissible coverage and details of the proposed covered area alongwith the area of the courtyard, if any.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(vii)all existing building or structures on or over or under the site or projecting beyond it;
(viii)[ Proposed drainage arrangements from the building up to the public manhole including the size and position of every drain, manhole, gully trap, intercepting trap water tank or reservoir. [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
The plan shall be submitted in triplicate to the Chief Administrator. All the copies shall be mounted on cloth. All copies shall be distinct prints. Two copies shall be retained and the third copy returned to the applicant with the decision of the Chief Administrator, in Form B annexed to these rules.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][9. Building Plans, Sections and Elevation. - (i) The building plans, sections and elevations shall be drawn to a scale of not less than 1.50 for plots up to 500 sq. mts. For plots beyond 500 sq. mts., the drawings shall be drawn to a scale of not less than 1.100. These shall be submitted in Duplicate to the Chief Administrator. All copies shall be distinct blue feroes or other dear prints from the original. Two copies shall be retained by the Chief Administrator and the third returned to the applicant with the decision of the Chief Administrator in Form 'B' annexed to these rules.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]The building plans, sections and elevations shall show -
(a)[ the plan of the ground floor and other floors of the proposed buildings, also front and all elevations and one typical section and another section through the staircase;] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(b)the plinth level of the building with reference to the level at the centre of the street or streets on which the proposed building is to front;
(c)the level of the courtyard and open spaces in the buildings in relation to the level of the centre of the street towards which the building is to be drained;
(d)the proposed building and the proposed method of draining it; this includes the position, form and dimensions of water closets, urinals, drainage of stables, dhobi ghats, dust bins, and other appurtenances; also compound walls, gate pillars and gates and the method of disposal of sewage, sullage and storm water in detail;
(e)the sizes of the doors, windows, opening and other methods of ventilation of each room;
(f)the means of access to the building and its various floors;
(g)[ The signatures of the Architect in token of its preparation by him and the signature of the applicant.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]