Section 56 in The Haryana New Mandi Townships Building Rules, 1967
56. Drainage of roof - [Section 4(2)(1)].
- The roof of a building (whether flat or not) shall be so constructed as to drain effectually to suitable and sufficient gutters, shoots or troughs, which shall be provided for receiving and conveying all water which may fall on the roof and shall be connected with a sufficient number of suitable down pipes constructed so as to carry away all such water without causing dampness in any part of any wall or foundation of the building or any adjacent building :Provided that in the case of detached or semi-detached buildings not exceeding one storey in height rain water spouts or "Khassi" and revealed "pernalas" may be provided so long as these do not discharge into any public roadway or footpath or on to private land of other owners.
