Section 63 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
63. Damp proof courses [Sections 8(2) and 25(2)(f)].
(1)Every wall of a public building or domestic building (including a pier forming a part of the wall or a compound wall) shall be provided with a damp proof course, except when built of materials such as cement concrete (90 lb. cement, 2 cft. sand, 4 cft. coarse aggregate) with or without the addition of any commercial damp proofing material.(2)Materials specified as damp-proof course shall be as indicated in [Haryana P.W.D. Specifications 1990] [Substituted vide. Haryana Government Gazette Notification No. 19996 dated 22.12.1997.](3)In external walls the horizontal damp proof course shall be laid immediately above the plinth protection, and a vertical damp proof course shall be provided on the interior face of the wall extending between the level of the horizontal damp proof course and the level of the upper surface of the concrete in the finished floor.(4)In an internal wall the horizontal damp proof course shall be laid in level with the upper surface of the concrete in the finished floor. The continuity of damp proof course between the internal and the external wall shall be secured by the insertion of bitumenised bricks or cement concrete bricks laid in cement mortar or any other damp proof materials.
