Section 27 in Haryana Municipal Building Bye-laws 1982
27. Damp proof course.
(1)Every wall of a building (including a pier forming a part of the wall or a compound wall) shall be provided with a damp proof course except when built of materials such as cement concrete (50 Kg. cement, 0.07 cubic metre stand and 0.14 cubic metre coarse aggregate) with or without the addition of any commercial damp proofing material.(2)Materials specified as damp proof course shall be as indicated in the Punjab Public Work Department specifications 1963 edition as amended from time to time and as applicable to the State of Haryana.(3)In external walls, the horizontal damp proof course shall be laid immediately above the plinth protection and a vertical damp proof course shall be provided on the interior face of the wall extending between the level of the horizontal damp proof course and the level of the upper surface of the concrete in the finished floor.(4)In an internal wall, the horizontal damp proof course shall be laid in level with the upper surface of the concrete in the finished floor. The continuity of damp proof course between the internal and the external wall shall be secured by the insertion of bitumenised bricks of cement concrete bricks laid in cement mortar or any other damp proof materials.
