(1)Quality of material-all materials and workmanship shall be of good quality conforming generally to accepted standards of Public Works Department of the State or Indian Standard Specifications or as included in Part V Building Materials and Part VII Constructional Practices and Safety of the Code as revised from time to time.(2)Quality of materials may be relaxed in LIG Scheme. - For housing schemes put up for economically weaker sections and low income groups, the quality of materials to be used may be relaxed subject to the approval of the Authority :Provided that the housing units constructed of combustible materials are properly segregated from fire protection point of view.(3)Used Materials. - The use of old building material shall be allowed in construction provided that these conform to the standards of new materials as specified above.(4)Storage of Materials. - All building materials shall be stored on the building site in such a way as to prevent deterioration or impairment of their structural and other essential properties. Further, the storage of materials shall be done exclusively within a building plot. If in congested area where it is not possible to store within building plot, temporary storage of materials like sand, stone etc. may be permitted on the public roads by Authority provided that such storage does not cause serious traffic nuisance, both pedestrian and vehicular.(5)Burrow pits dug in the course of construction. - All burrow pits dug in the course of construction and repair of buildings, roads, embankments, and the like shall be deep and connected with each other in the formation of a drain directed towards the lowest level and properly sloped for discharge into a river stream, channel or drain and no person shall create any isolated burrow pit which is likely to cause accumulation of water which may breed mosquitoes.(6)Demolition. - Following provisions shall apply for any demolition work within any area to which these rules apply:-(a)Before commencing any work of demolition, a careful and detailed study shall be made of the structure to be demolished including its surroundings. While working out the plan of demolition, safety of the adjoining structures shall be ensured and a certificate to that effect by the Licensed Technical Personnel shall be produced. The final plan of sequence of operations shall have to be approved by the Authority.(b)Before commencing any demolition work, specific permission shall be obtained from the Authority, and shall be pasted prominently at the site.(c)If the structure to be demolished is one which may have hidden damage caused by fire, flood, or earthquake, measures necessary to prevent accidental collapse, such as bracing, shoring, and the like shall be provided to the satisfaction of the Authority.(d)Prominent danger signs shall be pasted all around the property and all openings giving access to the structures shall be barricaded and closed to all except the workmen. During night, warning light shall be placed on or above all barricades.(e)All gas, water, electrically, steam and other service lines shall be shut off outside the property line after notifying the service companies and authorities concerned and obtaining their approval. Any temporary service connections required for the demolition work shall be separately taken and arranged in such a manner as to afford safety to the workmen.(f)When work is not in progress, watchman shall be provided to prevent unauthorised entry of the public into the danger zone.(g)All necessary safety appliances shall be issued to workers before starting of work.(h)Safety distances to ensure the safety of the public shall be clearly marked and indicated by signs. All main roads shall be kept open. Diversions for pedestrians shall be constructed, where necessary for safety.
