Section 36 in The Haryana New Mandi Townships Building Rules, 1967
36. [Section 4(2)(d) and (h)].
- For the purposes of these rules -(a)a wall shall not be deemed a cross wall unless it is carried to the top of the wall deemed to be divided by it, or if that wall comprises a gable to the level of the base of the gable and unless the extent of any openings in such a cross wall is within the limits.(b)a chimney or two chimneys built back to back may be reckoned as a pier if:(i)the least horizontal sectional areas of solid material in the jambs and in the chimney breast or breasts added together are not less than the area required for the pier;(ii)the thickness of the back of the fire place opening or the back common to two fire place openings built to back is not less than 22.86 centimetres (9 inches).
