Section 14(2) in Haryana Municipal Building Bye-laws 1982
(2)The following projections shall not be counted towards the covered area, namely :-(i)pergola constructed purely for architectural effects ;(ii)a canopy, sunshade, chajja, balcony, or an architrave cantilevers from the face of any wall :Provided that canopy projecting over an entrance to the building at the lintel level shall not be allowed at more than one entry and it shall not exceed five square metres in area ;(iii)cantilevered projections referred to in clause (ii) in the case of plots where architectural or frame control does not apply, projecting not more than 1.80 metres beyond the building lines in the front and rear of the main residential building and 1.00 metre along the sides thereof, when measured at right angle to the outer face of the respective wall;(iv)any such projection referred to in clause (ii) shall not be lower than 2.3 metres when measured from the ground.
