Section 27 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
27. Walls.
(1)No wall shall be constructed of easily inflammable materials, for the purpose of this Regulation, easily inflammable material will not include teak, sal shisham and deodar, kail wood or other wood as per I.S.I. specifications for such work.(2)No masonry wall other than party wall shall be built in clay mortar to a greater height than one storey and walls shall be plastered or painted, so as to render it impermeable and damp proof. The minimum thickness of such a wall shall in no case be less than 20 centimeter. [No drainage sanitary (including water supply) pipes shall be allowed in the common walls. Niches also shall not be permissible in the common walls.] [Added by Haryana Government Gazette Part III dated 3.9.2003 published on 9.9.2003 at Page 126.]
