(1)Compliance with the previous provisions of these rules is adequate for normal buildings. But for major public building complexes or buildings coming up in an important area or monumental buildings in cities, the aesthetics of the whole scheme may also have to be examined, vis-a-vis existing structures. In addition, any development which may mar the general characteristics and environment of historical, architectural or other monuments should also be subject to the provisions of this rule.Note. - This clause is intended to very few structures to come up in the vicinity of historically important structures or monuments recognised or declared under any law for the time being in force and the scrutiny shall be limited to the external architectural features only so as to ensure an aesthetic continuance of the existing structures with the new.
