Section 17 in Haryana Municipal Building Bye-laws 1982
17. Maximum height of a building.
- Subject to the restriction shown in the zoning plan or architectural/frame control sheets the maximum height shall be limited according to the width of the street, as given below :-(a)(i)when the width of the street is less than 3.5 metres the maximum height shall be 4.6 metres ;(ii)when the width of the street is 3.5 metres or more but less than 7.6 metres, the a maximum height shall be 10.6 metres :Provided that a building with not more than two storeys with a barsati on top shall be allowed within the height of 10.6 metres;(iii)when the width of the street is 7.6 metres or more but less than 1.2 metres the maximum height shall be 12.2 metres ;(iv)when the width of the street is 12.2 metres or more the maximum height shall be the width of the street ;(v)where the building abuts [on] more than one street, its maximum height shall be regulated by the width of such street so far as it abuts upon such wider street and also, to a distance of 24.4 metres from such wider street in so far as it abuts up on the narrow of such streets ;Provided that -(1)if the face of the building is set back from the street for nay distance not exceeding the height specified above as applicable to the case such building may be erected or raised to a height greater than that so specified, but not so that, any portion of the building shall intersect any of a series of imaginary straight lines drawn from the set back line in the direction of the portion set back, at an angle of 45 degrees with the horizontal ;(2)if a building is to be erected upon a corner plot, its height shall be regulated by the width of the two adjoining streets upon a point not more than 24.4 metres from the wider street;(3)the height of mamties, parapat walls, lift rooms, water storage tank and cooling towers shall not be taken into account when calculating the maximum height of a building hereinbefore prescribed ;(4)the height of a building on muchamahaz (dead load of street) shall be regulated by the width of the street.(b)for buildings in the vicinity of aerodromes, the maximum height of such buildings shall be decided in consultation with the Civil Aviation authorities.
