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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in Faridabad Complex Administration Building Rules, 1989

(2)The site plan shall be prepared with sufficient accuracy to enable the site to be identified and shall be submitted on distinct azo prints in the quardruplicate, 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. The site plan shall be fully dimensioned and shall show :-
(a)the boundaries of the site;
(b)the direction of North point relative to the site;
(c)the street or road adjoining the site with their width clearly mentioned and names, if any, all existing road-side trees, lamp posts, or other features or structures likely to affect the approach to the building;
(d)surrounding building in outline within a distance of 15 metres from the boundaries of the site;
(e)all existing building or structures on, over or under the site or projecting beyond it in outline besides distinctly indicating the proposed building or buildings;
(f)the area and proportion of the site to be covered by building including the existing building, if any;
(g)dimension or open spaces at the front, rear and side of the buildings;
(h)the levels of the site and of the plinth of the building in relation to those of the neighbouring streets, also in relation to the bed levels of the existing drains and sewers in the street or streets into which the building or site is to be drained;
(i)method of disposal of waste water, sewerage and storm water; and
(j)position of water supply.