(1)The roof of a building shall be so constructed or framed as to permit effectual drainage of the rain-water therefrom by means of sufficient rain-water pipes of adequate size, whenever required, so arranged, jointed and fixed as to ensure that the rain-water is carried away from the building without causing dampness in any part of the walls or foundations of the buildings or those of an adjacent building.(2)The authority may require rain-water pipes to be connected to a drain or sewer to a covered channel formed beneath the public footpath to connect the rain-water pipe to the road gutter or in any other approved manner.(3)Rain-water pipes shall be affixed to the outside of the external walls of the building or in recesses or chases cut or formed in such external walls or in such other manner as may be approved by the Authority;(4)[ Roof top water harvesting method shall be provided on all type building to utilise rain water having plot size more than 250 Square metre as per the options mentioned in Annexure-N.] [[Substituted by Notification No. F-3-10-XXXII-2001, dated 30th May, 2001, published in Madhya Pradesh Raipatra Part IV (Ga), dated 29-6-2001, p. 106 old sub-rule (4) runs as under:(4)Rain Roof water harvesting method shall have to be provided on all type of buildings having plot size more than 500 Square metre as per the options mentioned in Annexure-N.]](v)Lighting and Ventilation
