Section 2(xxviii) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(xxviii)[ 'Height' as applied to a bailding shall mean the vertical measurement of the building measured from the finished level of the centre of the street where such street exists or from the mean level of the ground adioining the outside of the external walls to half the height of the roof in the case of sloping roofs and to the highest level of the buitding in the case of buildings with flat roofs excluding flush, ducts, minarets and parapetr not exceeding three feet six inches (1.07 meters) in height, mamti upto 2.s meters (including slab thickness) in case of residential buitdings. Height applied to a room shall mean the vertical measurement from the upper surface of the floor to the under surface of the ceiling of the same room; joist and beams being allowed to proiect beneath the ceiling and in the case of sloping ceiling, the height shall mean the height of any such room] [Substituted by Haryana Notification No. No. AUTH./2012/15505 dated 25.4.2012.];
