Section 54 in The Haryana New Mandi Townships Building Rules, 1967
54. Basement - [Section 4(2)(f) and (g)].
- No application for a basement storey shall be entertained unless the Administrator is satisfied that the depth of spring level would permit of its construction in such a way that its floor level can be maintained at least 1 metre (3.2808 ft.) above the highest spring level.(2)In the case of large buildings such as banks etc., basements with floors below the spring level may even be allowed provided that foundations, floors and walls up to a height of 1 metre (3.2808 ft.) above the highest spring level are designed and constructed to give absolute water tightness and are structurally found to the satisfaction of the Administrator.(3)Every basement storey shall have, except in the case of safe deposit vaults and strong rooms, which shall be provided with artificial system of ventilation, one or more windows opening directly into external air, or an area equal to at least 1/10th of the floor area and such windows shall be so located that half at least of such window can be opened and the opening in each case extends to the top of the windows.
