Section 2 in The Haryana New Mandi Townships Building Rules, 1967
2. Definitions.
- In these rules unless the context otherwise requires -(i)"abut" A building is said to "abut" on a street when the outer face of any of its external walls is on the street boundary;(ii)"Act" means the Punjab New Mandi Townships (Development and Regulation) Act, 1960.(iii)"applicant" means a person who gives notice to the Administrator of his intention to erect or re-erect a building and includes his legal representative;(iv)"architecture control sheets" means sheets of drawings with directions signed by the Administrator and kept in his office showing the measure of architectural control which is required to be complied with;(v)"balcony" or "chhaja" means a cantilevered horizontal projection from the wall of a building, not supported from the ground and intended for human use;(vi)"barsati" means a roofed room in the topmost storey of a building used as a shelter during the rains;(vii)"building line" means a line beyond which the outer face or any part of an external wall of a building may not project towards the boundary of the plot;(viii)"building or warehouse class" means a warehouse factory, manufactory, laundry, brewery or distillery and includes others places in which operations are conducted by mechanical power;(ix)"cross wall" means any internal wall -(a)which is deemed not be return wall for the purpose of dividing the length of an external or party wall; or(b)which is carried up to the top of the wall so deemed to be divided or in the case of the wall comprising a gable to the level of the base of the gable and in (a) the aggregate extent of all the recess and the openings therein does not exceed one-half of the total surface of the portion of that wall as contained in one storey;(x)"court-yard" means an open space other than the open spaces in front or at the rear of the building which is wholly or partly enclosed by buildings walls or railings. It may be on ground-floor or any other level of the building;(xi)"dead load" means the weight of the walls, floors, roofs, partitions and other such permanent structure;(xii)"external walls" means an outer wall of a building other than a compound wall but does not include a party wall even though adjoining a wall of another building;(xiii)"factory" shall have the meaning assigned to it in the Factories Act, 1948;(xiv)"footings" means the projecting courses below the base of a wall for the purpose of spreading the weight over a larger area;(xv)"form" means form appended to these rules;(xvi)"front" as applied to a building means generally the portion facing the street from which it has access and in case of doubt as determined by the Administrator;(xvii)"habitable room" means a room constructed or adapted to be used by some person either as a living room in which a part of the days is spent or a room in which some person may pass the night and shall include a kitchen but shall not include a bathroom, water closet, or storeroom;(xviii)"height" as applied to a building, means the height of the building, measured vertically, from the finished level of the street, where such street exists or from the mean level of the ground adjoining the outside of the external wall of half the height of the roof in the case of sloping roofs or to the highest level of the building in the case of building with flat roofs excludes the projected portions of mamties, flush, ducts, minarets and a parapet not exceeding one meter (3.2908 ft.) in height;(xix)"licensed" supervisor-cum-architect" means a person licenced as such by the Administrator for the purposes of these rules;(xx)"masonry" includes brick work, stone work and other similar structural material without timber, iron or steel framing, etc.(xxi)"masonry walled building" means a building, the external walls of which are constructed of bricks stone or other similar material without the aid of timber, iron or steel framing;(xxii)"mezzanine floor" means a gallery, balcony or loft or an interfloor, not so constructed as to be capable of use for living or sleeping, erected between the floor and the ceiling of any storey not less than five meters (19.404 feet) in height;(xxiii)"mamti" means the small structure erected on the roof of a building at the head of a stair-case to protect such staircase from the weather or to accommodate the machinery of lifts projecting above the general level of these roof;(xxiv)"party wall" means a wall forming part of building and used or constructed to be used in any part of its height or length for the separation of adjoining buildings but does not include party compound walls;(xxv)"plinth" means the portion of the external wall between the ground and ground floor;(xxvi)"plinth level" means the level of the ground floor of a building;(xxvii)"rear" as applied to a building means that portion which is on the opposite side of the front;(xxviii)"service latrine" means a latrine cleaned by hand;(xxix)"site" or "plot" means the land on which a building is proposed to be erected and includes land under open spaces and court-yard appertaining to that building;(xxx)"storey" means any horizontal division of building as constructed as to be capable of use as a living apartment although such horizontal division may not extend over the whole depth or width of the building but does not include Mezzanine floor;(xxxi)"width of street" means width of the land under the street as measured at right angles to the direction of the street and includes space for purposes of drains, foot way, carriage ways, service lanes, verges and refuses.
