Section 12 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
12. Use of site type and character of building.
(1)Type and character of building including ancillary buildings that may be erected or re-erected on a site and the purpose for which these may be used shall not be other than that shown in the approved zoning plan.(2)Every building that may be erected or re-erected on a site shall, in addition to the foregoing restrictions, comply with the restriction shown on the zoning plan. The Architectural/Frame Control Sheets, wherever applicable, shall have precedence over the zoning plan or the building Regulations.(3)Except as otherwise expressly provided at time of sale, not more than one building unit shall be erected on any one floor of a building on a site.Note. - "Bulding unit" means a self contained building with such out buildings as are ordinarily ancillary to the main building used in connection therewith and physically incapable of sub-division into two or more independent building units. A building unit may, however, be owned by an individual or be jointly and severally owned :Provided it remains in a single indivisible ownership.
