Section 23 in Haryana Municipal Building Bye-laws 1982
23. Height of boundary wall, fence and type of gate.
- The height and design of the boundary wall, fence or gate, shall be in accordance with the provisions of the zoning plan and shall conform to the pattern laid down for such a plot on the zoning plan :Provided that where no zoning plan has been prepared, the height and design of the boundary wall or fence or gate shall be as per standard design issued by the Department of Town and Country Planning.["23A. Rain-Water Harvesting. - 1. (a) Arrangement of roof top rain-water harvesting will have to be made by the plot owner, constructing the building on the plot where the area of the roof is 100 square meters or more.(b)the system of collection, conveyance and dispersion of rain-water for harvesting shall be made in such a manner that only clear-water is able to enter. No contaminated waste water from the building or surrounding area should find its way in this system.(c)The entry points of the rain-water for harvesting shall be designed in such a manner that in normal days, these remain covered. Arrangements of segregation of the rain-water from the first shower (containing wash water) shall also be there.(d)The arrangement of quick filtration of rain-water also be made in the rain-water harvesting well/tubewell so that rain-water does not pollute or choke the strata.(e)the complete system of rain-water harvesting will be constructed within plot area available with the owner.(f)The recharge well shall be located at a distance of not less than 10 meters away from any structure handling sewage industrial waste water (such as septic tank or effluent treatment plant etc.) This minimum distance of 10 meters will not be applicable to manholes or sewer lines although it will be ensured that they are leak proof.(g)the detail proposal of the system comprising collections, conveyance and dispersion of rain-water harvesting well/tubewell will have to be shown on the building plan submitted for approval.(h)Any Engineer not below the rank of Sub Divisional Engineer/Municipal Engineer will have the powers to inspect the system whenever considered necessary and the owner of building will ensure compliance.(i)Urban Development Department, Haryana shall notify the area where such rain-water harvesting system is to be provided. Broad guidelines about the approximate depth of the recharge well and the sample strata chart will also be made available.(j)The Water (Prevention and Control of Pollution) Act, 1974 (Act 6 of 1974), with all amendments made from time to time shall be applicable.
