Section 7 in The Haryana New Mandi Townships Building Rules, 1967
7. Building plan - [Section 4(2)(a)].
- The building plan shall be drawn to a scale of not less than 1 centimetre to one meter (1 inch to every 8.33 feet), and shall be submitted on distinct prints in triplicate, two of which shall be mounted on cloth. One mounted copy shall be returned to the applicant with the words, "Rejected" or "Sanctioned" as the case may be, that building :(i)in case of the site of area 400 sq. metres (478.4 yards) or less, the whole site with buildings, open spaces and court-yards, appertaining to that building;(ii)the plans of all the floor and elevation and cross sections as under :(a)in the case of industrial and residential buildings, two elevations and one typical cross section; and(b)in the case of public buildings and shops, etc. two cross- section and elevations on four sides.(iii)the plinth level of the building with reference to the level at the centre of the street or streets on which the proposed building is to abut or front;(iv)the size of doors, windows, openings and other methods of ventilation of each room;(v)the means of access to the buildings and their various floors as well the means of escape in case of fire;(vi)in the case of proposed additions and alterations in existing building all new works on the plan by an indelible distinctive colour and a key to the colours used;(vii)the proposed method of draining it; this includes the position, forms and dimensions of all privies, urinals, drains and the method of disposal of sewage, sullage and storm water in full detail.
