Section 15 in Haryana Municipal Building Bye-laws 1982
15. Architectural Control.
- in the case of building sites where architectural control is considered necessary by the Executive Officer or Secretary as the case may be, he shall cause to be prepared Architectural control sheets for this purpose showing the extent of architectural control on the various units of the building or a portion of such building, in the following respects:-(a)Compulsory elevations for a particular building or a row of buildings.(b)Compulsory height on the front or on any side exposed to view from a street upon which a building shall have to be erected and completed within a certain period.(c)Compulsory height of floors.(d)Compulsory height and design of sills and top of windows in the first and higher storey.(e)Compulsory building line along which the building shall have to be erected and completed within a certain period.(f)Compulsory type designs of balconies.(g)Compulsory use of materials, texure and colour.
