Section 16 in The Haryana New Mandi Townships Building Rules, 1967
16. Space at the side of buildings - [Section 4(2)(c)].
(1)In the case of residential plots of less than 400 square meters (478.4 yards) for shop-cum-residential plots no side open space shall be left and all buildings on adjoining plots shall be but upon to their full frontage and contiguous to each other except in the case of end plots of a row where subject to the provisions of any building line referred to in Rule 14, minimum of 2 meters (6.5617') clear space shall be left.(2)Plots required to be built upon in a single row shall be clearly illustrated in the architectural sheets referred to in Rule 13 of the detailed layout plans with the Administrator.(3)In the case of the remaining plots, i.e. plots of 400 square meters (478.4.4 yards) or above, provision for side open space is optional, provided that if such space is provided the clear width shall not be less than 3 meters (9.8495').(4)Subject to the provision of any buildings line at the side as shown on the architectural sheets or on detailed layout plans, provisions of side open space in the case industrial plots or public buildings shall be as per sub-rule (3). In the case of smaller industrial plots of 200 square meters or less, the Administrator shall cause to be prepared architectural sheets.Note - In determining the size of the plot for the purposes of clauses (1), (2), (3) and (4) the size shall be as shown on the detailed layout plan and according to its category at the time of sale notwithstanding the fact that such a plot may be of a higher or lesser size by virtue of its marginal adjustment as a result of actual demarcation of the ground.(5)Notwithstanding the provision of sub-clauses (1), (2), (3) and (4) every court-yard and space about the building shall be kept accessible for purposes of cleaning and drainage provided that this access is not through any habitable room. Where a side open space is not provided or nor permitted, as in the case of sub-clauses (1) and (2) access to the rear court-yard and open space shall be through a covered passage, that is to say, a deori of not less than 2 meters (6.5617 feet) width on the ground floor.
