541. Project of balconies and upper storeys over roads and drains.
(1)Every applications for permission to erect or re-erect any projection from an upper storey over a street or drain shall be accompanied by the following plan in duplicate, prepared in the manner prescribed:(a)A key plan of the locality showing the precise situation of the building; and(b)A plan indicating the situation of the building concerned in relation to the roads adjoining the building and to the adjoining building or lands and indicating the width of the adjoining roads, and in the case of a road of which the width is not uniform, the width at the nearest point in front of the building.(2)The plans shall be drawn to a scale of not less than 4 feet to the inch.(3)All plans shall be signed by the applicant and shall show all details necessary to enable the Executive Officer to judge as to the suitability of the proposed projection. The names of the owner of adjoining buildings or lands; together with Mohalla, or Ward and holding number shall be given. All projected work shall be indicated by a distinctive colour and a key to any colour used shall be displayed on the plan.(4)The dimensions and position of the proposed projections shall confirm to the conditions as stated in the succeeding clause.(5)No balcony verandah or other projection shall be allowed from any upper storey of a building over a road which of less than 20 feet at any point in front of the building. The width of the road shall be taken to be the measurement from the edge of the drain nearest to the road way on the side of the building concerned up to the drain nearest the road way on the opposite side.(6)No projection shall exceed 3 feet in width in the case of roads of a width of 20 feet and '1 to 6' projection for wider roads. The minimum height from the support of a balcony to the crown of the road in such case shall be 16 feet.(7)If at proposed projection from an upper storey either during or after the construction thereof render an aerial electric lines accessible from the projection, or from the scaffolding erected for the construction thereof, sanction to erect or re-erect the projection shall not be given until, in accordance with the rules made under the Indian Electricity Act, the aerial electric line has been altered, or in the case of a temporary addition or alteration, securely guarded.
