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State of Haryana - Section

Section 120 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

120. Drainage of roofs [Sections 8(2) and 25(2)(f)].

- The roof of every building shall drain into gutters, shoots of troughs and shall be carried down through adequate number of down pipes without causing dampness in any part of the 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 khasi and revealed parnalas may be provided for so long as these do not discharge into any public roadway or footpath or on private land of adjoining owner.