Section 5 in Faridabad Complex Administration Building Rules, 1989
5. Building Plan. Sections 43(2), 57(2)(m).
(1)The building plan or plans shall be drawn to a scale not less than given below :-(i)1:50 for plots up to 1000 square metres in size.(ii)1:100 for plots over 1000 square metres.(2)The building plans shall be submitted on distinct azo prints in quadruplicate two of which shall be mounted on cloth. One mounted copy shall be returned to the applicant duly sanctioned or rejected as the case may be. These plans shall, inter alia, indicate :-(i)the plans of all the floors, all external elevations and sections (longitudinal and cross) illustrating distinctly all the different levels through floor, staircase, W.C. bath, kitchen and garage;(ii)the plinth level of the building with reference to the level of the centre of the street or streets on which the proposed building is to abut;(iii)the schedule indicating the sizes of the doors, windows, opening and other methods of ventilation of each room;(iv)the means of access to the building and its various floors together with the means of escape in case of fire if required under the specific rules;(v)in the case of proposed additions and alterations to an existing building new works on the plan by indelible distinctive colours with a key to the colours used; and(3)A refundable security [@ Rs. 2.50 per square feet of the covered area] [Substituted vide Haryana Notification No. GSR5/HA/42/71/S.43 and 57/1994 dated 25.1.1994.] shall be deposited by the applicant alongwith the building plan application. This amount will be refundable to the applicant after the issue of the completion certificate.
