Section 6 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
6. Block plan of premises.
- With the application referred to in bye-law 4, shall be deposited a block plan of the premises (in triplicate) upon which the building is to be situated or any such work is to be carried out drawn to a scale of-(i)1 to 200 for sites up to 1,000 square metres ;(ii)1 to 400 for sites above 1,000 square metres and under 4,500 square metres ;(iii)1 to 800 for sites of 4,500 square metres and above; and shall show the following, namely :-(a)the block plan of the building and the position of all other buildings on the premises and such parts of adjoining buildings as may be affected by the proposed works ;(b)the names of the street adjoining to premises ;(c)the difference in level between the lowest floor of the building and of any courtyard and of the adjoining ground ;(d)the lines, size and gradients of all drains and surface drains, if any ;(e)the scale of the plan ; and(f)the drains and other appliances shown by distinctive colours :Provided that it shall not be necessary to deposit a block plan in any case where the particulars required to be shown on the block plan are shown on the building plan hereinbefore required.
