Section 33 in The Haryana New Mandi Townships Building Rules, 1967
33. Materials for external, party and cross-walls - [Section 4(2)(b) and (h)].
- Subject to Rule 32, every person who shall undertake construction work on a building shall, same as hereinafter provided construct every external wall and party wall and also every cross walls, which in pursuance of the bye-law in that behalf, may as a return wall, be deemed a means of determining the length of any external wall or party wall of such building of brick or stones or other hard and incombustible materials properly bonded and solidly put together with -(a)well mixed mortar of not less than one part of good fresh burnt lime and two parts of clear sharp sand or well burnt and ground surkhi or other like and suitable material to be approved by the Administrator;(b)well mixed mortar of cement or with cement mixed with sand or other suitable materials to be approved by the Administrator :Provided that the person undertaking such work may construct the external walls of iron or steel framing, reinforced brick and concrete or other materials to be approved by the Administrator.
