Section 13(2) in Haryana Municipal Building Bye-laws 1982
(2)(a)Every building that may be erected or re-erected on a site shall, in addition to the foregoing restriction, comply with the restriction shown in the zoning plan. The Architectural or Frame Control Sheets, wherever applicable, shall have precedent over the zoning plan or the building rules.(b)[ Every building that may be erected or re-erected on site shall, in addition to other restrictions, comply with the provisions made in the National Building Code of India 1983 (Part IV), with regard to fire safety.] [Added by Haryana Notification No. S.O.1/H.A. 24/1973/Sections 201, 202 and 214/2000. Dated 21.12.2000.]
