Section 4 in Haryana Municipal Building Bye-laws 1982
4. Site Plan.
(1)The site plan shall be drawn to a scale of not less than:-(a)1 : 200 for sites upto 1000 sq. metres ;(b)1 : 400 for sites above 1000 sq. metres and below 4500 square metres;(c)1 : 800 for sites of 4500 square metres and above.(2)The site plan fully dimensioned shall be prepared with sufficient accuracy to enable the site to be identified and shall show :-(a)the boundaries of the site ;(b)the direction of the North point relative to the site ;(c)the street and road adjoining the site with their width clearly dimensioned and names (if any given), all existing roadside trees, lamp posts, electric, telegraph or telephone lines or poles or any other features or structures likely to affect the approach to the building;(d)surrounding buildings in outline within a distance of 12 metres from the boundaries of the site ;(e)all existing buildings or structures on, over and under the site or projecting beyond it in outlines besides distinctly indicating the proposed buildings including the number of storeys ;(f)the area and proportion of the site to be covered by building and the area which is not to be built upon ;(g)the levels of the site and of the plinth of the building in relation to those of the neighbouring streets, the levels of the all courtyards and open spaces in relation to the bed levels of the existing drains and sewers in the street or streets into which the building or site is to be drained ;(h)means of access from the street to the building which the applicant intends to build;(i)method of disposal of waste water, sewerage and storm water ; and(j)position of water main.
