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State of Haryana - Section

Section 45 in The Haryana New Mandi Townships Building Rules, 1967

45. Roofs - [Section 4(2)(b) and (h)].

- The roofs of every building shall be weather proof and shall be constructed of or externally covered with one or other of the following materials, or partly of one and partly of another -
(a)Tiles resting on wooden or reinforced concrete or iron and steel battens;
(b)Reinforced brick or reinforced concrete slab where necessary carried over rolled steel beams or reinforced concrete beams;
(c)Jack arches carried over rolled steel beams;
(d)Corrugated or plain G.I. or asbestos cement sheets resting over trusses rafters, purlins and bettons of suitable design and materials;
(e)Planks of suitable strength resting over wooden battons and beams;
(f)Such other materials as may be approved by the Administrator :
Provided that no roof consisting of matting, sirki, cloth, grass or thatch, etc., or of any easily inflammable materials shall be constructed except in the case of non-residential buildings with no other structure within 9 metres (29.528 feet) radius of that building such clear open space forming an inseparable part of the site.Explanation - For the purposes of this rule, easily inflammable materials will not include, teak, shisham, sal and deodar wood.