Section 25 in The Haryana New Mandi Townships Building Rules, 1967
25. Site - [Section 4(2)(b) and (h)].
(1)No person shall erect a building on marshy or boggy ground or land liable to flooding unless the Administrator is satisfied that the building can be made structurally safe by the provision of raft, grillage or other suitable type of foundations and furthermore unless the Medical Officer of Health is satisfied that such site is suitable for building purposes from the point of view of health.(2)No person shall erect or re-erect any building on any ground which has been filled up with offal or offensive vegetables or animal matter, or upon which any such matter is deposited unless and until the Medical Officer of Health certifies that such matter has been properly removed by excavation or otherwise or has become or been rendered innocuous.
