Section 26 in The Haryana New Mandi Townships Building Rules, 1967
26. Foundations - [Section 4(2)(1)(h)].
(1)The Foundations of no wall shall be erected upon any site which shall have been filled up or covered with any material impregnated or mixed with any animal or vegetable matter or which shall have been filled or covered with dust or other refuse unless and until such matter or refuse shall have been removed by excavation or otherwise from such site. Any holes caused by such excavation shall if not used for a basement or cellar, be filled in with sand, clear earth or other suitable material approved by the Administrator provided further that if any void or air-space if left below the lowest floor, it shall be suitably, ventilated to the satisfaction of the Administrator.(2)The foundations of every wall shall be -(a)so constructed as to sustain the combined dead load of the building and the super imposed load and to transmit those loads to the subsoil in such a manner that the pressure on the subsoil shall not cause such settlement of the building or any part of the building as may impair its stability; and(b)taken down to such a depth or so constructed as to render the building immune from damage from movements due to seasonable variations in the content of moisture in the ground.(3)Every structural wall including a pier forming part of the wall shall rest upon:(a)solid undisturbed rock; or(b)a layer of cement concrete as sufficient width and thickness; or(c)proper footings of sufficient width built directly on suitable ground; or(d)proper footing built on a layer of cement concrete of sufficient width and thickness; or(e)proper footings built on a layer of lime concrete of sufficient width and thickness; or(f)a sufficient raft of cement concrete properly constructed and where necessary suitably reinforced; or(g)a layer of cement concrete of sufficient width and thickness on suitable piles driven to a proper depth; or(h)a breasummer of sufficient strength; or(i)grillage foundation; or(j)some other not less sufficient substructure as a foundation.(4)The masonry work in foundations shall be cement concrete or stone or burnt brick laid in suitable mortar approved by the Administrator.
