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State of Haryana - Section

Section 42 in Faridabad Complex Administration Building Rules, 1989

42. Damp proof course. Sections 43(2), 57(2)(m).

(1)Every wall of a public building or domestic building (including a pier forming a part of the wall or a compound wall) shall be provided with a damp proof course except when built up of materials such as cement concrete (50 kilograms, cement 0.07 cubic metre fine aggregate and 0.14 cubic metre coarse aggregate) known as 1:2:4 cement concrete with or without the addition of any commercial damp proofing material.
(2)Materials specified as damp proof course shall be as per Indian Standard Institution or as indicated in the Punjab P.W.D. Specification 1963, Edition as adopted by the Haryana State duly amended from time to time.
(3)In external wall, the horizontal damp proof course shall be laid immediately above the plinth protection and a vertical damp proof course shall be provided on the interior face of the wall extending between the horizontal damp proof course and the level of the upper surface of the concrete in finished floor.