Section 25(1) in The Haryana New Mandi Townships Building Rules, 1967
(1)No person shall erect a building on marshy or boggy ground or land liable to flooding unless the Administrator is satisfied that the building can be made structurally safe by the provision of raft, grillage or other suitable type of foundations and furthermore unless the Medical Officer of Health is satisfied that such site is suitable for building purposes from the point of view of health.
