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State of Haryana - Section

Section 41 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

41. Building Plan.

- The building plan or plans shall be drawn to a scale of not less than one inch to every four feet and shall be submitted on distinct prints in triplicate two of which shall be mounted on cloth. One mounted copy shall be returned to the applicant with the words "Rejected'" or "Sanctioned", as the case may be, written on it. It shall show -
(a)the plans of all the floors and elevation and cross-sections as under :-
(i)in the case of buildings in a row, two elevations and one typical cross-section; and
(ii)in the case of other buildings two cross-sections and elevations on four sides;
(b)the plinth level of the building with reference to the level at the centre of the street or streets on which the proposed building is to abut or front;
(c)the size of the doors, windows, openings and other methods of ventilation of each room;
(d)the means of access to the buildings and their various floors as well as the means of escape in case of fire;
(e)in the case of proposed additions and alterations to an existing building all new works on the plan by an indelible distinctive colour and a key to the colours used;
(f)the proposed method of draining it, including the position, forms and dimensions of all privies, urinals, drains and the method of disposal of sewage, sullage and storm water in full detail.
Note. - In case of large of buildings various blocks of the building may be drawn in separate sheets.