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      • 1. Short title, extent, and commencement.
      • 2. Definitions.
      • 3. Incorporation.
      • 4. Appointment of officers.
      • 5. Power to apply provisions of Haryana Act 24 of 1973.
      • 6. Advisory Committee.
      • 7. Appointment of the staff.
      • 8. Service rules.
      • 9. Application of the provisions of Punjab Act 4 of 1922.
      • 10. Withdrawal from the operation of this Act and its effect.
      • 11. Delegation of certain powers.
      • 12. Bye-laws.
      • 13. Contracts.
      • 14. Constitution of Administration Fund.
      • 15. Vesting of immovable property.
      • 16. Liabilities of Municipal Committees and Gram Panchayats.
      • 17. Application of Fund.
      • 18. Budget.
      • 19. Custody and investment of funds.
      • 20. Application of Sections 61 to 65 of the Haryana Act 24 of 1973.
      • 21. Taxes which may be imposed.
      • 22. Procedure for the imposition of taxes.
      • 23. Direction of State Government to impose or modify taxes.
      • 24. Savings of taxes already imposed.
      • 25. Power to exempt.
      • 26. Power of the State Government to suspend the levy of tax or fee.
      • 27. Application of certain sections of Haryana Municipal Act, 1973.
      • 28. Assessment procedure.
      • 29. Declaration of controlled area.
      • 30. Erection or re-erection of buildings etc. in controlled area.
      • 31. Prohibition on use of land in controlled area.
      • 32. Application of permission or licence and the grant or refusal thereof.
      • 33. Power of entry.
      • 34. Appeal.
      • 35. Control by Government.
      • 36. Offences and penalties.
      • 37. Offence by Companies.
      • 38. Composition of offences.
      • 39. Trial of offences.
      • 40. Sanction of prosecution.
      • 41. Officers to be public servants.
      • 42. Chief Administrator to carry out functions of the Director.
      • 43. Bar to erection of buildings in contravention of building rules.
      • 44. Power to require proper maintenance of site or building.
      • 45. Preservation and planting of trees.
      • 46. Control of advertisement.
      • 47. Penalties.
      • 48. Penalty.
      • 49. Appeal.
      • 50. Penalty for making immovable encroachment.
      • 51. Bar of jurisdiction of courts.
      • 52. Protection of action taken in good faith.
      • 53. Registration and licensing of Architects, Engineers and Plumbers etc.
      • 54. Other powers of the Chief Administrator.
      • 55. Power to borrow money.
      • 56. Power to apply certain provisions of other Acts in Faridabad.
      • 57. Power to make rules.
      • 58. Power to remove difficulties.
      • 1. Title.
      • 2. Commencement.
      • 3.
      • 1. Short title and extent.
      • 2. Definitions.
      • 3. Application for erection or re-erection of buildings. Secttuibs 43(2), 57(2).
      • 4. Site plan. Section 43(2), 53(2)(m).
      • 5. Building Plan. Sections 43(2), 57(2)(m).
      • 6. Type plans. Sections 43(2), 57(2)m.
      • 7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
      • 8. Permission to erect the building. Sections 43(2), 57(2)(m).
      • 9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
      • 10. Revalidation of plans. Sections 43(2), 57(2)(m).
      • 11. Revision of plans during construction. Sections 43(2), 57(2)(m).
      • 12. Notice of commencement of work. Sections 43(2), 57(2)(m).
      • 13. Completion of building. Sections 41(2), 57(2)(m).
      • 14. Occupancy violation. Sections 43(2), 57(2)(m).
      • 15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
      • 16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
      • 17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).
      • 18. Use of site type and character of building. Sections 43(2), 57(2)(m).
      • 20. Size of plot for a residential building. Sections 43(2), 57(2)(m).
      • 21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).
      • 22. Basement in a residential building. Sections 43(2), 57(2)(m).
      • 23. Height of residential building. Sections 43(2), 57(2)(m).
      • 24. Minimum size of plot, coverage, and basement for an industrial building. Sections 34(2), 57(2)(m).
      • 25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).
      • 26. Minimum size of plot coverage, basement etc. for institutional and public buildings. Sections 43(2), 57(2)(m).
      • 27. Building lines. Sections 43(2), 57(2)(m).
      • 28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
      • 29. Plinth etc. of main building. Sections 43(2)47(2)(m).
      • 30. Area and size of habitable room. Sections 43(2), 57(2)(m).
      • 31. Size, height etc. of kitchen. Sections 42(2), 57(2)(m).
      • 32. Minimum dimension, ventilation, location, etc. of bathroom and water-closet. Sections 43(2), 57(2)(m).
      • 33. Staircase. Sections 43(2), 57(2)(m).
      • 34. Provision of lift. Sections 43(2) , 57(2)(m).
      • 35. Lobbies, corridors and passage. Sections 43(2), 57(2)(m).
      • 36. Projection from the buildings. Sections 43(2), 57(2)(m).
      • 37. Mezzanine floor. Sections 43(2), 57(2)(m).
      • 38. Garage. Sections 43(2), 57(2)(m).
      • 39. Materials. Sections 43(2), 57(2)(m).
      • 40. Sites. Sections 43(2), 57(2)(m).
      • 41. Foundations. Section 43(2), 57(2)(m).
      • 42. Damp proof course. Sections 43(2), 57(2)(m).
      • 43. Loads. Sections 43(2), 57(2)(m).
      • 44. Walls. Sections 43(2), 57(2)(m).
      • 45. Thickness of walls. Sections 43(2) 57(2)(m).
      • 46. Slenderness ratio. Sections 43(2), 57(2)(m).
      • 47. Hollow bricks and block walls. Sections 43(2), 57(2)(m).
      • 48. Roofs. Sections 43(2), 57(2)(m).
      • 49. Chimneys and flues. Sections 43(2) 57(2)(m).
      • 50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).
      • 51. Work to be executed under the supervision of plumber. Sections 43(2), 57(2)(m).
      • 52. Adequate water supply for installation of water borne sanitary installation. Sections 42(2) 57(2)(m).
      • 53. Sanitary fittings and execution of works to I.S.I. specifications. Sections 43(2), 57(2)(m).
      • 54. All drainage system to be air, smoke and water tight. Sections 43(2), 57(2)(m).
      • 55. Net work of foul and waste water drainage. Section 42(2), 57(2)(m).
      • 56. Junctions. Sections 43(2), 57(2)(m).
      • 57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).
      • 58. Water closets. Sections 43(2), 57(2)(m).
      • 59. Urinals. Sections 43(2), 57(2)(m).
      • 60.
      • 61. Ventilation of drains. Section 42(2), 57(2)(m).
      • 62. Manholes. Sections 43(2), 57(2)(m).
      • 63. Soil pipes and soil ventilating pipes. Sections 43(2), 57(2)(m).
      • 64. Separation of soil pipes from rain water pipes. Sections 43(2), 57(2)(m).
      • 65. Provision of traps. Sections 43(2), 57(2)(m).
      • 66. Waste water pipes. Sections 43(2), 57(2)(m).
      • 67. Over from pipe. Sections 43(2), 57(2)(m).
      • 68. Pipe not to be exposed on external walls. Sections 43(2), 57(2)(m).
      • 69. Method of disposal. Sections 43(2), 57(2)(m).
      • 70. Septic tanks. Sections 43(2), 57(2)(m).
      • 71. Absorption pits. Sections 43(2), 57(2)(m).
      • 72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
      • 73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
      • 74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
      • 75. Sewer connection. Sections 43(2), 57(2)(m).
      • 76. Drainage of roofs. Sections 43(2), 57(2)(m).
      • 77. Size of down pipes. Sections 43(2), 57(2)(m).
      • 78. Storm water not to drain into sewer. Sections 43(2), 57(2)(m).
      • 79. Inspections. Sections 43(2), 57(2)(m).
      • 80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
      • 81. Carrying out of work. Sections 43(2), 57(2)(m).
      • 82. Sub-division of Plots. Sections 43(2), 57(2)(m).
      • 83. Application for permission to sub-divide. Sections 43(2), 57(2)(m).
      • 84. Access for the sub-divided plots. Sections 43(2), 57(2)(m).
      • 85. Minimum size of sub-divided plots. Sections 43(2), 57(2)(m).
      • 86. Provision of services. Sections 43(2), 57(2)(m).
      • 87. Construction on sub-divided plots. Sections 43(2), 57(2)(m).
      • 88. Registration of Architects, Engineers and Plumbers. Sections 43(2), 57(2)(m).
      • 89. Repeal and Savings. Sections 43(2), 57(2)(m).
      • 1. Short title.
      • 2. Definitions.
      • 3. Administrative Approval and establishment of depreciation fund.
      • 4. Technical Sanction and condition for taking up works.
      • 5. Revised Administration Approval.
      • 6. Saving.
      • 7. Electrical Sanitary Works.
      • 8. Grant-in-aid.
      • 9. Qualifications of Administration Engineers.
      • 10. Preparation of Preliminary Plans, etc.
      • 11. Preparation of detailed plants/execution of works.
      • 12. Fees to Staff.
      • 13.
      • 14. Difficulty.
      • 15. Power of relaxation.
      • 1. Short title. Section 57.
      • 2. Definitions. Section 57.
      • 3. Contents plans of controlled area. Section 29 (2).
      • 4. Publication of development plans or inviting objections. Sections 29 (5) and 30.
      • 5. Publication of final plans. Section 29(7).
      • 6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k).
      • 7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32.
      • 8. Information necessary to validate application under rule 6. Section 32.
      • 9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32.
      • 10. Duration of permission. Section 32.
      • 11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32.
      • 12. Information necessary to validate application under rule 11. Section 32.
      • 13. Restriction governing the grant of licence. Section 32.
      • 14. Form in which licence under Section 32(2) is to be given. Section 32.
      • 15. Duration of licence. Section 32.
      • 16. Fees for licence. Sections 31 and 57(2)(i) and (j).
      • 17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1).
      • 18. Procedure for hearing appeals. Section 34.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Exercise of option.
      • 5. Establishment of pension fund.
      • 6. Transfer of amount to the pension fund.
      • 7. Operation of pension fund.
      • 8. Maintenance of account.
      • 9. Grant of pension.
      • 10. Payment of Pension.
      • 11. Conversion of amount to the General Provident Fund.
      • 12. Audit of Pension Fund.
      • 13. Over-riding effect.
      • 14. Interpretation.
      • 1.
      • 2.
      • 3.
      • 4.
      • 1.
      • 2.
      • 3.
      • 1. Definition.
      • 2.
      • 3. Use of public stand post.
      • 4. Application for Supply.
      • 5. Application for connection.
      • 6. Sanction of connection, alteration or extension.
      • 7. Connections to mains.
      • 8. Alteration on removal of consumer's pipes and fittings.
      • 9. Connection pipe.
      • 10. Size of connection pipe.
      • 11. Requirement of meter.
      • 12. Meter.
      • 13.
      • 14. Position of meters.
      • 15. Interference with meter.
      • 16. Correctness of meter.
      • 17. Replacement of meter.
      • 18. Authenticity of consumption.
      • 19. Refund of excess consumption recorded.
      • 20.
      • 21. Bill of Demand.
      • 22. Connection.
      • 23. Maintenance of consumer's pipes and fittings.
      • 24. Consumer's fittings, testing and stamping.
      • 25. Consumer's pipe fittings.
      • 26. Erection of water closets to be approved.
      • 27. (a) Premises not to be supplied through more than one communication pipe.
      • 28. Separate communication pipe to every premises.
      • 29. Duties of consumer.
      • 30. Prohibited connections of consumer's pipes.
      • 31. Storage tank for domestic use in public buildings, houses and industrial buildings.
      • 32. Cisterns to be accessible.
      • 33. Cleaning of cisterns.
      • 34. Cutting off of a connection.
      • 35. Closing of a connection.
      • 36. Reopening of a cut off connection.
      • 37. Reopening of a closed connection.
      • 38. Consumer other than an owner of premises.
      • 39. Temporary connection.
      • 40. Private Water Trough.
      • 41. List of Licensed Plumbers.
      • 42. Work to be done by licensed Plumbers.
      • 43. Plumber's name to be furnished.
      • 44. Penalty for infringement of bye-laws.
      • 45. Security Deposits.

Faridabad Complex Establishment and Maintenance of Fire Brigade Rules, 1977

Published vide Haryana Notification No. 4513-ICI-77/17174 dated 2nd June, 1977

hl234

Local Government Department Committees

No. 4513-ICI-77/17174 - In exercise of the powers conferred by sub-section (1) of Section 57 of the Faridabad Complex (Regulation and Development) Act, 1971, the President of India hereby makes the following rules to regulate the use of Fire Brigade within and outside the limits of Faridabad Complex.

1. These Rules may be called the Faridabad Complex Establishment and Maintenance of Fire Brigade Rules, 1977.

2. The Fire Brigade of the Faridabad Complex shall not be sent outside the limits of Faridabad Complex without the prior permission of the Chief Administrator or of such other officer as may be authorised by the Chief Administrator in this behalf.

3. When the Fire Brigade is sent outside the limits of Faridabad Complex, the following charges shall be levied :-

(a) Rs. 3 per kilo-metre of actual distance travelled from the Fire Brigade Station to the place of occurrence of fire and back. Nothing will be charged for the movements during the fire fighting hours; and

(b) Rs. 100 for the first hour and Rs. 40 for every subsequent hour as detention charged per Fire vehicle. Part of an hour shall be charged as full hour.

Note - To calculate the charges of the distance travelled, the Officer-in-Charge of the vehicle will note the meter reading while leaving the Fire Brigade Station and on reaching the place of occurrence of fire. he will similarly note the meter reading while starting back from the fire scene and again on reaching the Fire Brigade Station. The distance thus travelled shall be charged at the rates prescribed in clause (a).

4. (1) Except as provided in sub-rule (2) no charge shall be levied for fire fighting service rendered within the limits of the Faridabad Complex.

(2) In the case of buildings, factories, etc., which are insured against risks, the Administrator may charge at the rates prescribed in clause (a) of the 3.

(3) If the money actually reimbursed on account of fire-fighting charges from the Insurance Company is less than the money charged, the difference shall be refunded.

Note - If the fire vehicle operates a number of trips to the same fire scene for the same fire, the charges for the subsequent trips shall be at the rate of Rs. 40 per hour or part thereof.

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