Section 7 in Haryana Municipal Building Bye-laws 1982
7. Type or design.
- In case the applicant wishes to follow a type or design of a building approved by the municipal committee, he may obtain the same, if any, from the [Executive Officer or the Secretary as the case may be,] [Substituted by Haryana Notification No. GSR 543/HA24/73 Sections 201, 202 & 214/90 dated 29.6.1990.] on the prescribed fee. These building plans along with relative site plan shall nevertheless be submitted as required by bye-law 3.
