Section 13 in The Haryana New Mandi Townships Building Rules, 1967
13. Architectural Control - [Section 4(2)(a) and (g)].
- In the case of building plots where architectural control is considered necessary by the Administrator, he shall cause to be prepared architectural sheets for this purpose showing the extent of architectural control on the various units of the building or on portion of such building among others in the following respect -(i)compulsory elevations for a particular building or a row buildings;(ii)compulsory height on the front or on any site exposed to view from a street, up to which a building shall have to be erected and completed within a certain period;(iii)compulsory height or floors;(iv)compulsory height and design of cornices, sills and top of windows in the first and higher storeys;(v)compulsory building line along with the building shall have to be erected and completed within a certain period;(vi)compulsory type designs of balconies;(vii)compulsory use of materials texture and closure in respect of such element of the building.
