Section 6 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
6. Matters to be considered in the scrutiny of plans.
- In the scrutiny of plans and-conveying approval, the committed shall ensure that all foundations, walls, floors, roofs columns, beams and joints are of sufficient strength to ensure safety and stability of the structure and it shall further ensure that-(a)Foul water discharge-No foul water shall be discharged from stories through pernalas in the walls but all such foul water shall be delivered to a suitable point on the ground by means of pipe of approved materials not less than 3" in diameter and shall be discharged at the feet into a proper power manhole. The expenses for the discharge of such water into a sewer or public, drain be borne by the owner where such sewer or drain exists at a distance of not more that 100 from his boundary wall.(b)Storm water drains-No storm water shall be allowed to fall from the building or part of building on a public road or lane and if from any building likely to fall on any public road or lane, it shall be provided with suitable gutters and down piper so as to prevent any overflow of such storm water.(c)Prohibition as to obnoxious trades-No purchaser or occupier of a plot or plots shall use the land or building thereon for any of the following obnoxious trades or business without the sanction of the authorities.(i)melting tallow, dressing raw hides, boiling homes, offal or blood;(ii)as a soap house, oil boiling houses, dyeing house or tannery;(iii)as a brick field, brick kiln, charcoal kiln, pottery or lime kiln;(iv)as any other manufactory, engine house, store houses, or place of business from which offensive or unwholesome smells, gases, noises or smoke arise.(v)as a yard or depot for trade in unslaked lime, hay straw, thatching grass, wood, charcoal or other dangerously inflammable material;(vi)as store-house for any explosive or for petroleum or any inflammable material.(d)Purpose of allotment of plot to be adhered to Subdivision of Plots - No Plot meant for residential purpose shall be utilised as a place of public workshop i.e. temple, mosque or church or as a place of business and vice-versa.(e)No purchaser shall divide his plot and construct more than one house on one plot. Our houses necessary for the reasonable convenience of the owner of one plot may however, be constructed.'Out houses' will be meant solely for servants kitchen. Garage, Stable, Cow-shed, Poultry etc. necessary for the main building.
