Section 30 in Haryana Municipal Building Bye-laws 1982
30. Walls
(1)No wall shall be constructed of easily inflammable materials. For the purposes of this sub-bye-laws, easily inflammable material will not include teak, sal, shisham and deodar, kail wood or other woods as per I.S.I. specifications for such work.(2)No masonry wall other than partition wall shall be built in clay mortar to a greater height than one storey and such walls shall be plastered or pointed so as to render it impermeable and damp proof. The minimum thickness of such a wall shall in no case be less than 20 centimetres.
