Section 2 in Punjab Urban Planning and Development Authority (Building) Rules, 1996
2. Definitions.
[Section 180(1).] - Unless the context otherwise requires, -(i)'abut' a building shall be said to be abut on a street where the outer face of any of its external walls is on the street boundary;(ii)'Act' means the Punjab Regional and Town Planning and Development Act, 1995;(iii)'ancillary zone' in relation to any area means the land use zone ancillary or serving the dominant land use and includes all the conforming uses of the dominant land use but excludes all the non-conforming uses, whether existing or proposed;(iv)'applicant' means a person who gives notice to the competent Authority to erect or re-erect a building and also includes his legal representatives and authorised agent;(v)'authorised Officer' means an officer of the Authority specifically authorised by the Authority to perform functions of the authorised officer under these rules;(vi)'architect' shall have the same meeting as has been assigned to it in the Architects Act, 1972 and registered as such under these rules;(vii)'architectural control sheets' means the sheets of drawing with directions approved by the Competent Authority and kept in its office showing the measure of architectural control;(viii)'balcony' means cantilevered horizontal projection at the floor or roof level from the wall of a building without any vertical support;(ix)'basement' means storey which is next below the ground storey or which has in any part more than half of its height below the main level of the street or ground adjoining the building;(x)'building line' means a fixed line specified for a site beyond which no building within that site other than compound wall shall project;(xi)'chhajja' means a cantilivered horizontal or sloping projection;(xii)'courtyard' means an area open to sky, which is enclosed or partially enclosed by the building, boundary walls or railings and it may be at the ground floor level or any other level within or adjacent to a building;(xiii)'Engineer' means a person holding any of the qualifications making him eligible to become Associate Member of the Institution of Engineers and registered as such under these rules;(xiv)'exit' means a passage, channel or means of egress from any building, to a street or other open space of safety;(xv)'floor area ratio' means the ratio derived by dividing the total covered area of all floors, excluding the area of basement storey by the are of plot;(xvi)'ground floor' means the storey which has floor surface nearest to the ground;(xvii)'group housing' means a building constructed or to be constructed with one or more floors consisting of one or more dwelling units and having common service facilities;(xviii)'habitable room' means a room having windows and glazed door of the size of not less than one-tenth of the floor area of the room and designed for use of study, living, sleeping, eating, kitchen excluding bath rooms, water closets compartments, laundries, serving and storage pentries, corridors, attics and spaces which are not used frequently for extended period;(xix)'height' in relation to a building means the vertical measurement of the building measured from the plinth level upto the highest level of the building parapet, excluding flues, ducts, water storage tanks and mamties, domes, water cooling tanks, lift towers, lift rooms not exceeding 2.25 metres in height, and in relation to a room means the vertical measurement from finished surface of the floor to the under surface of the ceiling of the room and in the case of sloping ceiling, the height shall be the minimum height of any room;(xx)'lobby' means a covered circulation space;(xxi)'loft' means an intermediate floor in between two main floors not less than 12 metres in height which may be adopted or constructed for storage purposes and at a height of not less than 2.25 metres from floor level;(xxii)'mamti' means a small structure erected on the roof of a building at the head of a stair-case to protect such a stair-case from weather;(xxiii)'material change of use' means a change of use from one class of building to another class of building;(xxiv)'parking space' means an area to park vehicles meant either for private parking or public parking;(xxv)'plinth level' means the level of the ground floor of a building with respect to the adjoining ground or street;(xxvi)'plumber' means a person holding any of the qualifications specified in the Schedule and registered as such under these rules;(xxvii)'private parking' means parking space used or provided exclusively for the parking of private vehicles in places other than public places;(xxviii)'public building' means a building used or constructed or adapted to be used either ordinarily or occasionally as place of public worship, as a hospital, college, school, hostel, restaurant, theatre, public concert room, public lecture room, public exhibition hall or as a public place of assembly or entertainment for persons admitted thereto by tickets or otherwise, or used or constructed or adapted to be used either ordinarily or occasionally for any similar public purposes;(xxix)'public parking' means a parking space used or provided exclusively for the parking of vehicles by the general public;(xxx)'site coverage' means ground area covered by the (building site coverage means ground area covered by the date) building immediately above plinth level but does not include the space covered by :-(a)the compound wall, gate, cantilevered;(b)projection upto two metres;(c)garden, reckery, wall and well structure, plant nursery, water pool, platform around a tree, tank, fountain, bench; and(d)drainage, culvert, conduit, earth pit, fully pit, chamber and gutter;(xxxi)'storey' means any horizontal division of a building so constructed as be capable or use as a living space although such horizontal division may not extend over the whole depth or width of the building, but shall not include mezzanine floor;(xxxii)'street' means any road, pathway, square court, alley or passage accessible whether permanently or temporarily to the public and whether a thorough fare or not, and shall include every vacant space notwithstanding that it may be private property and partly or wholly obstructed by any gate, post, chain or other barrier whether of houses, shops or other building abutting thereon, which is used by any person as a means of access to or from any public place or throrughfare whether such person be occupiers of such buildings or not, but shall not include any part of such space which the occupier of such building has a right at all hours to prevent all other persons from using as aforesaid and shall include also the drains or gutters therein or on either side and the land, whether covered or not by any pavement, verandah or other erection, upto the boundary of any abutting property not accessible to the public;(xxxiii)'temporary building' means a building built of un-burnt bricks, burnt bricks without mortar, corrugated iron, bamboo, thatch, wood board or plywood but shall not include building built of burnt bricks, cement blocks or stones laid in mortar;(xxxiv)'ventilation' means supply of outside air into a building through window or other openings due to wind outside and convection effects arising from temperature or vapour pressure differences and, or both, between inside and outside of the building; and(xxxv)'zoning plan' means the plan approved by the Competent Authority showing the streets, boundaries of building site, open spaces position, permissible heights, permissible uses of land and building site covereage and such other restrictions on the use and development of land or buildings.
