24. [ Deviation during construction. [Substituted by Notification No. F.23 (107)-95-XXXII (1), dated 7th April, 2000.]
- If during the construction of a building any departure [excepting for items as given in clause (i) of proviso to sub-rule (1) of Rule 14] from the sanctioned plan is made the authority may permit such deviations at the time of issuing of occupancy permit, but no deviation shall be permitted by the Authority relating to the following building control parameters:-(a)Front M.O.S.(b)Building Height(c)Parking/Public utility space.]
