Section 9 in Haryana Municipal Building Bye-laws 1982
9. Sanction to erect or re-erect.
- After an application in the prescribed form containing the required information and accompanied by necessary documents and fee is received, the [committee] [Substituted by Haryana Notification No. GSR 543/HA24/73 Sections 201, 202 & 214/90 dated 29.6.1990.] shall, after making such inquiry as it may consider necessary, pass an order within the period prescribed in section 205, either sanctioning it or rejecting it and convey the same in BR IV along with one mounted copy of the plan duly sanctioned or rejected as the case may be :[Provided that no building plan shall be sanctioned by the committee unless it provides for a water seal latrine :Provided further that where the proposed building provides for more than two storeys, no building plan shall be sanctioned unless a letter box at some suitable place on the ground floor is provided for occupants of each floor of the building, separately.] [Inserted vide Notification, dated 7.4.1995.]
