Section 5(1) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
(1)With the application, referred to in bye-law 4, shall be deposited plans and specifications in quadruplicate clearly and indelibly made on a durable material and drawn to a scale of one in fifty for plots upto one thousand square metres in size and one in hundred for plots over one thousand square metres and shall show the following :-(a)every floor of any building in connection with which the pipes or drains are to be used.;(b)the position, levels and arrangements of the several parts of such building including the roofs thereof ;(c)the whole of the intended new drains with their proposed sizes and gradients in figures;(d)the levels of the ground surface and depths of the proposed drains ; and(e)the position of every manhole, gully, soil pipe, ventilating pipe, rain water pipe, water closet, urinal, latrine, bath, lavatory, sink, trap or other appliances on the premises proposed to be connected with any drain and in a distinctive colour in respect of drains, etc-, mentioned in caused [e] [ '(e)' seems to be a mistake for '(c)' and (d).] This information shall be shown complete both on elevations and sections as well as in plans; provided always that in the case of an alteration or addition to an existing building this condition shall be deemed to be satisfied if the plans convey sufficient information for the proposals to be readily identified with the original or subsequently sanctioned plans.
