Section 79 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
79. Special regulations for construction in hilly areas.
(1)The Authority may ask for detailed topographic Survey map of the site, showing the proposed ground levels of the plot and the remedial construction measures to check the undesired erosion that may affect the adjoining areas. The Authority may also give special direction for framing the proposal in such a way which involves least disturbance to the natural terrain and keeping of bare land which is not allowed.(2)If terrace cutting is done for building constructed on hill, the depth and slope of the cut shall be restricted according to the soil characteristics of the area.(3)Adequate drainage provision shall be kept to the satisfaction of Authority so that rain water and waste water can drain out from the plot without causing soil erosion.(4)In hilly areas with slope greater than 10° special protection measures shall have to be provided as specified by the Authority. Local ground conditions shall be taken into account in the determination of the appropriate precautionary work and protection walls as well as relevant code of BIS Code of Practice.(5)The maximum height of cutting for development shall generally be 4m to 6m and cutting of slope over a height of 6m shall not be ordinarily permitted. Height of 6m earth cutting shall be from face of 1st cutting.(6)If however the Authority feels that special protective measures are required in the plot prior to any construction of building, it may be allowed by the Authority in such plot unless the protective measures are completed as directed by the Authority first.
