Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 5 in The Himachal Pradesh Road Side Land Control Rules, 1970

5. Document to accompany application to re-erect building.

- In case of an application to re-erect a budding the applicant shall submit with his application:-(A)Certified extracts from village records showing the names of the owners tenants and other particulars of the land to which the application relates.(B)A site plan fulfilling the following requirements:-(a)It shall be drawn to a scale of not less than 1 cm to 2 metres in the case of sites not exceeding one acre 1 cm to 4 metres, in case of site exceeding one acre but not exceeding 10 acres and 1 cm to 8 metres in case of sites exceeding 10 acres.(b)It shall be prepared with sufficient accuracy to enable the site being identified and shall be submitted in triplicate in cloth backed ferroprints or tracings(c)The Plan shall show:-(i)The scale;(ii)boundaries of the site;(iii)directions of the north points to the plan of the building/proposed building;(iv)streets, or roads adjoining the site; with their width dearly mentioned, all existing road side trees lamps posts aerial electric line, if any, and any other feature or structures likely to affect the approach to the building or proposed building;(v)levels of the site and of plinth of the building or proposed building in relation to those of neighbouring road or roads by an elevation section;(vi)all existing buildings or structures on or over or under the site or projecting beyond it.(vii)Surrounding building in outline within a distance of 7 metres from the boundaries of the site in relation to those boundaries of the site and the building or proposed building and, if known the name no of owner adjoining houses a premises or vacant land;(viii)area occupied by the building;(C)The building plan on a scale of not less than 1 cm to 2 metres. It shall be submitted in triplicate in cloth backed feroprints or tracings, and shall show: -(i)the scale;(ii)the direction of the north point to the plan;(iii)a plan of the ground floor and other floors of the building with front elevation and one other elevation and typical section;(iv)the plinth level of the building or proposed building with reference to the level ot ihe centre of the street or road which the building is to about;(v)the level of the courtyard and open space in the building or proposed building in relation to the level of the centre of the street or road towards which the building or proposed building is to be drained;(vi)the proposed method of draining the building or proposed building, the position and dimensions of all privies, urinals, drains, stables, dhobighats, cattle-sheds, wells, compound walls, gates, pillars and other appurtenances and the method of disposal of sewage, sullage and storm water;(vii)the means of access to the building or proposed building and its several floors;(viii)the number of storeys of the building or proposed building,(ix)addition to or alteration of an existing building or proposed building the new work shall be indicated on the building plan in distinctive colours a key to the colours being given on the Plan;(D)Specification of the proposed construction should be given in detail such as:-
(1)Purpose for which the building or proposed building is intended to be used;
(2)materials, to be used in the construction;
(3)number of storeys;
(4)number of persons for which the accommodation is intended to be provided in the building or proposed building;
(5)particulars of wells, latrines etc., to be provided;