- The requirements of the boundary wall are given below :-(a)Except with the special permission of the Authority, the maximum height of the compound wall shall be 1.5 metres above the centre line of the front street. Compound wall up to 2.4 metres height may be permitted if the top 0.9 metre is of open type construction of a design to be approved by the Authority;(b)the rear and side compound walls shall not have a height more than 3 metres above the central line of the service road in case it exists, otherwise 2 metres shall be measured above the central line of the front street. In case of a corner plot the height of the boundary wall abutting on the side road shall also not be more than 1 5 metres till the Court yard width starts; and(c)the provisions of (a) and (b) are not applicable to boundary walls of jails, electric sub-stations, transformer stations, institutional buildings like, sanatoria, hospitals, industrial buildings like workshops, factories and educational buildings like schools, colleges, including the hostels, and other uses of public utility undertaking, where height up to 2.4 metres may be permitted by the Authority.
