Section 5 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
5. Building plans.
(1)With the application, referred to in bye-law 4, shall be deposited plans and specifications in quadruplicate clearly and indelibly made on a durable material and drawn to a scale of one in fifty for plots upto one thousand square metres in size and one in hundred for plots over one thousand square metres and shall show the following :-(a)every floor of any building in connection with which the pipes or drains are to be used.;(b)the position, levels and arrangements of the several parts of such building including the roofs thereof ;(c)the whole of the intended new drains with their proposed sizes and gradients in figures;(d)the levels of the ground surface and depths of the proposed drains ; and(e)the position of every manhole, gully, soil pipe, ventilating pipe, rain water pipe, water closet, urinal, latrine, bath, lavatory, sink, trap or other appliances on the premises proposed to be connected with any drain and in a distinctive colour in respect of drains, etc-, mentioned in caused [e] [ '(e)' seems to be a mistake for '(c)' and (d).] This information shall be shown complete both on elevations and sections as well as in plans; provided always that in the case of an alteration or addition to an existing building this condition shall be deemed to be satisfied if the plans convey sufficient information for the proposals to be readily identified with the original or subsequently sanctioned plans.(2)The plans shall also show :-(a)the position of all windows and other openings in the building ;(b)the height and position of all chimneys in the building within a distance of fifteen feet from the open end of a soil pipe or ventilating pipe ;(c)in detail, the nature of all sanitary connections including the manner of disposal of rain water and its discharge to the storm water drain ;(d)the scale to which the plan is drawn ;(e)the disposal of bathroom and kitchen and connections to the waste and soil pipes and the nature of the connection of the soil pipe to the sewer with a suitable intercepting chamber, when such chamber has been required by the committee by a general or special order.
