Greater Noida Industrial Development Area Building (fourth Amendment) Regulations, 2018, India-legitquest

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GREATER NOIDA INDUSTRIAL DEVELOPMENT AREA BUILDING (FOURTH AMENDMENT) REGULATIONS, 2018

Regulation - 1. Short title and commencement.--

(1) These regulations shall be called the Greater Noida Industrial Development Area Building (Fourth Amendment) Regulations, 2018.

(2) They sa

Regulation - 2. Amendment of Regulation 24.--

In the Greater Noida Industrial Development Area Building Regulations, 2010, hereinafter referred to as the said regulations, in Regulation 24,--

(a) in sub-regulation (24.2) in Clause 1 for sub-clause (6) the following sub-clause shall be substituted, namely--

(6) Distance between two adjacent building blocks--

Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in table No. 8. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be 9 mtrs., only after fire NOC has been issued by the competent department.

Note.--

(i) For calculation of distance between two blocks balcony up to maximum 1.5 m width shall be exempted only, if minimum 6 mtrs. clear space is available for fire tender movement and fire NOC has been granted with 1.5 meter balcony. Beyond 1.5m width of balcony no consideration shall be made.

(ii) The calculation of minimum 9m distance between building height up to 12 m and the tallest/highest building shall be done only for buildings permissible in 15% FAR i.e. buildings falling in common areas such room, visitor toilet, driver room, electric sub-station, service shaft, community centre, religious building, milk and vegetable booth, nursery school and creche, only if fire NOC is obtained from fire department;

(b) in sub-regulation (24.3), in Clause 1 for sub-clause (5) the following sub-clause shall be substituted, namely--

(5) Distance between two adjacent building blocks--

Table No. 8

. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be minimum 9 mtrs., only after the fire NOC has been issued by the competent department.

Note.--

(i) ???For calculation of distance between two blocks balcony up to maximum 1.5 m width shall be exempted only, if minimum 6 mtrs. clear space is available for fire tender movement and fire NOC has been granted with 1.5 meter balcony. Beyond 1.5m width of balcony no consideration shall be made.

(ii) ??The calculation of minimum 9 m distance between building height up to 12 m and the tallest/highest building shall be considered only for buildings permissible in 15% FAR i.e. buildings falling in common areas such room, visitor toilet, driver room, electric sub-station, service shaft, community centre, religious building, milk and vegetable booth, nursery school and creche, only if fire NOC is obtained from fire department;

"(5) Distance between two adjacent building blocks.--

Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in table No. 8. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be minimum 9 mtrs., only after fire NOC has been issued by the competent department.

Note.--

(ii) ???The calculation of minimum 9 m distance between building height up to 12 m and the tallest/highest building shall be done only for buildings permissible in 15% FAR i.e. buildings falling in common areas such room, visitor toilet, driver room, electric sub-station, service shaft, community centre, religious building, milk and vegetable booth, nursery school and creche, only if fire NOC is obtained from fire department;".

(d) in sub-regulation (24.5), in Clause 1 for sub-clause (5) the following sub-clause shall be substituted, namely--

"(5) Distance between two adjacent building blocks.--

Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in table No. 8. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be minimum 9 mtrs., only after the fire NOC has been issued by the competent department.

Note.--

(e) ??in sub-regulation (24.6), in Clause 1 for sub-clause (3) for item (ii) the following item shall be substituted, namely--

"(ii) Floor Area Ratio shall not include.--

Basement (s), shall be permissible within the setback line on each floor. However maximum permissible area under basement shall be limited up to,--

(a) Basement area, if use for services, storage etc. then maximum area under such facilities shall be equivalent to maximum permissible ground coverage.

(b) Basement area as defined in parking table, if used for parking, than area equivalent to parking requirement shall be permitted.

(c) In plots bigger than 10,000 sq mtrs. the basement shall be allowed in setback area after leaving a minimum setback of 6 mtrs.".

(f) ???in sub-regulation (24.7), in Clause 1 for sub-clause (5) the following sub-clause shall be substituted, namely--

"(5) Distance between two adjacent building blocks.--

Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in table No. 8. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be minimum 9 mtrs., only after the fire NOC has been issued by the competent department.

Note.--

(g) ???in sub-regulation (24.7), in Clause 1 for sub-clause (5) the following sub-clause shall be substituted, namely--

"(5) Distance between two adjacent building blocks--

Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in table No. 8. If the blocks have dead-end sides facing each other, than the spacing shall be maximum 9 mtrs. instead of 16 mtrs. Moreover, the allottee may provide or propose more than 16 mtrs. space between two blocks. In case where height of building one of the two blocks/building is less than 12 m the minimum distance between blocks will be minimum 9 mtrs., only after the fire NOC has been issued by the competent department.

Note.--

(i) ??For calculation of distance between two blocks balcony up to maximum 1.5 m width shall be exempted only, if minimum 6 mtrs. clear space is available for fire tender movement and fire NOC has been granted with 1.5 meter balcony. Beyond 1.5m width of balcony no consideration shall be made.

(ii) ?The calculation of minimum 9 m distance between building height up to 12 m and the tallest/highest building shall be done only for buildings permissible in 15% FAR i.e. buildings falling in common areas such room, visitor toilet, driver room, electric sub-station, service shaft, community centre, religious building, milk and vegetable booth, nursery school and creche, only if fire NOC is obtained from fire department;".

(h) ??after sub-regulation (24.14) the following sub-regulation shall be inserted, namely--

"24.15.1 Integrated Industrial Township (IIT):

(1) Maximum permissible?

(i) Global Ground coverage 25%

(ii) Global Floor Area Ratio 2.50*

(iii) Height no limit. For building above 30 mtrs. In height, clearance from Airport Authority shall have to be taken.

(iv) Break up of Ground Coverage and FAR:

*No Global FAR will be provided on open spaces and roads.

Sl. No.	Land use category	Proposed Max. Permissible FAR	Max. Permissible Ground Coverage (%)
1.	Hi-tech (Type A-Flatted Industries)	1		40
2.	Hi-tech (Type B-IT/ITES Industries)	4.25		30
3.	Bio-Tech	4.25		35
4.	R&D	4.25		35
5.	Commercial Mixed Use	5.25		40
6.	Residential-Group Housing	5.5		35
7.	Residential-EWS Housing	2		40
8.	Utilities	1		50
Proposed Max. Permissible Global FAR			2.5
Proposed Max. Permissible Global Ground Coverage			25%

(v) Setbacks: Setbacks on individual plots shall be as per Table No. 2

(vi) Minimum Road width in the IIT layout shall be 24 m wide.

24.15.2 Other Provisions:

(1) No construction of any kind shall be permitted beyond the building envelope (on setbacks) except

(i) A Chajja (projection) of maximum width of 0.75 metre at lintel or roof level. No construction of any type or any material shall be permitted over projections.

(ii) Underground water tanks with top flush with the adjoining ground level.

(iii) Watchman Shelters and Watch Towers with following provisions:

(iv) No projection of watchman shelters and watch towers shall be allowed outside the plot line.

(v) Maximum height of watchman shelter shall be 4 metres and for watch towers 15 metres. Total area, as mentioned below, under such shelters shall be split up in desired number of watch man shelter and watch towers as follows--

Sl. No.	Plot size	Total area for watchman shelter and watch tower	Maximum area under each watchman shelter	Maximum area under each watch tower
1	Up to 0.5 acres	15 square metres	15 square metres	5 square metres
2	Above 0.5 acres up to 10 acres	30 square metres	24 square metres	5 square metres
3	Above 10 acres up to 25 acres	45 square metres	24 square metres	5 square metres
4	Above 25 acres up to 50 acres	60 square metres	24 square metres	5 square metres
5	Above 50 acres for an additional 50 acres	An additional 10 square metres and part thereof	24 square metres	5 square metres

(vi) The following features shall be permitted after leaving minimum 6 mtrs. open corridor for fire tenders.

(a) Meter room as per norms of Electricity Authority.

(b) Open transformers without any permanent enclosure keeping in view the necessary safety requirements.

(d) Rockery, well and well structures, water pool, swimming pool (if uncovered), uncovered platform around tree, tank, fountain, bench, chabutra with open top and unenclosed by side walls, compound wall, gate, slide swing, culverts on drains.

(e) Any other feature, primarily ornamental in nature, not enclosing or covering space of commercial use may be permitted by the Chief Executive Officer on case to case basis.

(f) Open generator set, filtration plant, Electrical distribution equipments, feeder pillars, telephone distribution equipments may be permitted in open setback as a service utility provided after leaving clear space for fire tender.

(2) ??Floor Area Ratio shall include

(i) Mezzanine

(ii) The shafts provided for lifts shall be taken for covered area calculations only on one floor and included in ground coverage.

(iii) Pergola, shall be counted towards Floor Area Ratio if closed from three or more than three sides.

(iv) Meter room as per Electricity Authority norms.

(3) ??Floor Area Ratio shall not include:

(i) A cantilever projection at any level (setbacks) of a width of 0.75 meter no. construction of any type or any material shall be permitted over projections.

(ii) Basement (s), shall be permissible within the setback line on each floor. However maximum permissible area under basement shall be limited up to:

(a)?? Basement area, if used for services, storage etc. then maximum area under such facilities shall be equivalent to maximum permissible ground coverage.

(b) ???Basement area/Podium parking as defined in parking table, if used for parking, then area equivalent to parking requirement shall be permitted.

(c)?? ?In plots bigger than 10,000 sq mtrs. the basement shall be allowed in setback area after leaving a minimum setback of 6 mtrs.

(iii) ??Basement, if used for any other use other than mentioned above, shall be included in the FAR of the building.

(iv) ??Stilt area of non-habitable height 2.40 metres from bottom of beam proposed to be used for parking, landscaping etc.

(v)? ?Balconies (Up to 1.5 metre width free and beyond 1.5 m width, half of it shall be included in FAR) may be projected in open setbacks provided 6 mtrs. Clear space is available for fire tender movement and fire NOC has been granted.

(vi) ??Other features as mentioned in Table 3.

(vii) ?Rockery, well and well structures, water pool, swimming pool (if uncovered), uncovered platform around tree, tank, fountain, bench, chabutra with open top and unenclosed by side walls, compound wall, gate, slide, swing, uncovered staircase (unenclosed and uncovered on three sides except for 0.9 metre high railing/wall and open to sky), overhead tanks on top of buildings, open shafts, culverts on drains.

(viii) Open ramps with no area enclosed below it of usable height, if used for approach to the entrance of the building, then the height as per requirement may be considered. The space under the ramp shall not be used for any commercial purpose, however it can be landscaped with approval of the Chief Executive Officer on case to case basis.

(ix) ??Atrium shall be kept free from FAR and ground coverage. In case any commercial activity is proposed in Atrium or any saleable area or any other structure which is counted in FAR & ground coverage, its respective area shall be added in total FAR & ground coverage.

(x) ??Any other feature purely ornamental in nature and not enclosing or covering space of commercial use may be permitted by the Chief Executive Officer on case to case basis.

(xi) ??Additional 5% of the plot area as ground coverage will be allowed for dedicated multi level parking in plots bigger than 10,000 sq mtrs.

(xii) ?In multi storey building service floor may be allowed after 4 floors. Maximum of 3 service floors may be allowed in a building. Service floor shall not be counted in FAR and maximum height of service floor shall be 2.40 mtrs. from floor to bottom of the beam.

(4) ??All the common facilities prescribed below will have to be provided and shall be counted in the prescribed FAR.

Shops and community facilities (other than mentioned in No. 24.15(5)12 as per population norms or specified in the earlier lease deed. In case of plots where minimum population required for provision of convenient shopping is not achieved then--

(i) Area for shopping and commercial activities equivalent to 1.0 per cent permissible FAR of the plot area shall be allowed;

(ii) Minimum four kiosks of 4 sq mtrs of carpet area and two shops of 10 sq m carpet area shall be provided mandatorily;

(iii) Maximum height of shops and kiosks shall be 4 meter from floor to ceiling;

(iv) However shops may be allowed as integral part of Group housing building on the ground floor;

(5) ???15% of prescribed FAR shall be added towards common areas, which shall include the following built structures. The structures on ground will be counted in Ground Coverage.

(i) Canopy projections of area as mentioned in Table 4, no construction of any type shall be permitted over the canopy. Canopy, if cantilevered and no structure on it having a size of 2.4 m x 4.5 m shall not be counted in Ground Coverage.

(ii) Loft up to maximum height of 1.5 metre.

(iii) Air-conditioning plant, electrical installation, generator room, water works, water tank etc.

(iv) Watchmen/Security shelters and watch towers

(v) Garbage shafts, lift shafts and 10 sq. mtr lobby in front of each lift (excluding area of corridor beyond the lift).

(vi) Fire escape staircases.

(vii) Toilet blocks for visitors, drivers, guards etc. on ground floor only.

(viii) Mumty, machine room for lifts.

(ix) Cupboards up to a depth of 0.60 mtr. and 1.80 mtr. in length.

(x) Bay window up to a depth of 0.60 mtr. and 2.0 mtr. length.

(xi) Refuge area as per definition for fire evacuation and National Building Code, 2005.

(xii) Sewage treatment plant, water treatment plant, garbage collection centre Electric sub-station, service ducts, community hall, religious building, milk and vegetable booth, school & creche.

(xiii) Covered walkways and pathways.

(xiv) Any other utilities and facilities as decided by the Chief Executive Officer depending on its requirement.

(6) ??Distance between two adjacent building blocks: Distance between two adjacent building blocks shall be minimum 6 mtrs. and maximum 16 mtrs. depending on the height of blocks. For building height up to 18 mtrs., the spacing shall be 6 mtrs. and thereafter the spacing shall be increased as per spacing given in

Table No. 8

Note.--

(ii) ??The calculation of minimum 9m distance between building height up to 12 m and the tallest/highest building shall be done only for buildings permissible in 15% FAR i.e. buildings falling in common areas such room, visitor toilet, driver room, electric sub-station, service shaft, community centre, religious building, milk and vegetable booth, nursery school and creche, only if fire NOC is obtained from fire department.

(7) ???The authority shall have a right to impose such restriction and limitations as to the number of storey and extent of height of the building as he considers fit where protected areas, ancient or historical monuments lie within a radius of one and half kilometer from the boundary line of such buildings by recording reasons.

(8) ???In density calculation each servant quarter will be reckoned as half dwelling unit, (standard size of the family for a dwelling unit for density purpose is 4.5 persons).

(9)?? ?A group housing shall conform to the provisions of the Sector Plan and Zonal Development Plan or scheme (if any) of the area, in terms of setbacks, ground coverage, Floor Area Ratio and height restrictions.

(10) The provisions contained in this regulations shall not apply to housing for economically weaker sections and low income group schemes undertaken by the State Government, Authority or any other public body approved in this behalf by the State Government. The authority may decide the norms for setback, Ground coverage F.A.R. height, density, parking etc. for specific projects of these groups depending upon the size of plot, width of Road, availability of infrastructure, etc. by recording the reasons.

(11) ?The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 meter. Except wherever height of equipments such as electric generator, air conditioner, fire hydrant etc. is more than 4.5 metre. Additional height equivalent to height of equipments may be permitted. In case of Automatic/semi automatic/mechanised parking facility also more than 4.5 mtrs, height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(12) ??The height of basement shall be maximum 1.5 metres up to bottom of the slab above the plinth of boundary wall. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

(13) ?Toilet block for visitors, drivers etc. comprising of minimum a water closet, a bath and 2 urinals shall be provided on the ground floor.

(14) In case of group housing having more than two storey, steps must be taken to ensure water at higher floors. For this purpose booster pumps and overhead tanks may be installed.

(15) ?At least one of the lifts provided shall be of the specification of goods lift.

(16) ?Minimum requirement for sanction/completion--Minimum covered area required for completion shall be as per lease deed or Memorandum of Understanding or as follows--

Sl. No.	Size of Plot (Sq. mtrs.)	Minimum Built Up Area (as% of Total Permissible FAR)
1.	Up to 4000 sq. mtrs.	50%
2.	Exceeding 4000 sq. mtrs but not exceeding 10,000 sq. mtrs.	40%
3.	Exceeding 10,000 sq. mtrs but not exceeding 20,000 sq. mtrs.	35%
4.	Exceeding 20,000 sq. mtrs but not exceeding 1,00,000 sq. mtrs.	30%
5.	Exceeding 1,00,000 sq. mtrs but not exceeding 2,00,000 sq. mtrs.	25%
6.	Exceeding 2,00,000 sq. mtrs but not exceeding 4,00,000 sq. mtrs.	20%
7.	Above 4,00,000 sq. mtrs	15%

Note.--

(i) No further time extension shall be required if the completion has been taken by the allottee as per table mentioned above. The above mentioned completion requirement shall be applicable in all allotments. In the old allotments, the provisions of project report or lease deed or previous options shall be followed.

(ii) However validity of plans may be granted to the allottee in multiples of 5 years after taking completion of minimum area.

(iii) In all the projects of 40 hectares and above, block wise temporary occupancy may be allowed subject to a minimum of 1,00,000 sq m built up area, the building completed with all mandatory provisions of services and the allottee shall segregate these blocks for the purpose of security during construction period. (17) Provision of following item in building shall be mandatory for issue of completion certificate?

(iv) Flooring; i.e. hard surface and completely finished floors for common areas or public use areas;

(v) Electrical wiring;

(vi) Plumbing work to be complete;

(vii) Parking and landscaping as per Table No. 5 and Table No. 6 respectively or directions issued from time to time whichever is higher;

(viii) Number plate and illumination board as per direction amended or direction issued from time to time;

(ix) Internal and external finishing (Plastering may not be mandatory);

(x) Boundary wall and gates shall be mandatory;

(xi) Buildings shall be lockable i.e. all external doors and windows shall be provided. In case grill is provided in the windows the fixing of glass in the windows pane shall not be mandatory;

(xii) No violation should be there in the overall building or site at the time of issue of occupancy certificate;

(xiii) Any other special provision as mentioned in the lease deed;

(xiv) In case of completion of whole project, all temporary structures to be removed. In case if any special clause is mentioned in the lease deed or Memorandum of Understanding then the requirement mentioned in the same shall be applicable.".

Regulation - 3. Amendment of Regulation 27.--

In the said regulation, in Regulation 27,--

(a) for sub-regulation 27.1 the following sub-regulation shall be substituted, namely--

"27.1 Setback

Plot size	Front setback	Rear setback	Side setback for corner
Up to 200 square meter	2 meter	--	1.2 meter
201-500 square meter	3 meter	--	1.2 meter
501-1000 square meter	4.5 meter	3 meter	3 meter
1001-2000 square meter	10 meter	4.5 meter	4.5 meter
2001-4000 square meter	12 meter	6 meter	6 meter
Above 4000 square meter	15 meter	6 meter	6 meter

*Side setbacks will be applicable for all plots (including corner plots) on both sides for sizes above 500 square mtrs.

Note.--

In case the permissible coverage is not achieved within setbacks, the setbacks of the preceding category may be followed.".

(b) for sub-regulation 27.4 the following sub-regulation shall be substituted, namely--

"27.4 Use of the plot.--

On plots in village abadi which have not been notified for acquisition under the Land Acquisition Act or have been recommended for de-notification/lease back under the Land Acquisition Act by the competent authority. Non-residential activities shall be allowed maximum up to 50 per cent of the total permissible built up area on payment of prescribed charges in Regulation 27.9. The farmer shall be charged prescribed fees only for the built up area on which commercial activity is proposed.".

"27.9 Fees for conversion of use--

(i) Development charge shall be charged only on commercial conversions up to a maximum conversion of 50% of total built up area, which shall be levied as follows:

(ii) On roads of ROW up to 12 meter-25% prevailing residential rate revised from time to time.

(iii) On roads of ROW above 12 meter and up to 18 mtrs. 1.25 times of the prevailing residential rate revised from time to time.

(iv) On roads of ROW above 18 meter and up to 24 mtrs. 1.50 times of the prevailing residential rate revised from time to time.

(v) On roads of ROW above 24 meter and up to 45 mtrs. 100% of the prevailing reserved commercial rate as per plot size, revised from time to time minus the land cost.

(vi) For corner plot 5% additional of above mentioned charges shall be levied.".

(d) after sub-regulation 27.10 the following sub-regulation shall be inserted, namely--

"27.11 Minimum requirement for sanction/completion:

40 sq m or 50 per cent of maximum permissible ground coverage (whichever is more) with provisions of a functional toilet/bath and kitchen. Provision of following items in building shall be mandatory for issue of occupancy certificate.

(a) Flooring;

(b) Electrical wiring whereas electrical fittings shall not be mandatory;

(d) Trees as per Table No. 6 or direction issued from time to time which ever is higher;

(e) Number plate;

(f) Boundary wall shall be mandatory;

(g) Internal and extent finishing (Plastering and transparentwashing shall not be mandatory);

(h) House shall be lockable i.e. all external doors and windows shall have to be provided with grill provided in the windows then fixing of glasses in the windows panes shall not be mandatory;

(i) No violation of Building Regulations, Zonal Plan Regulations and Master Plan should be there in the building at the time of issue of occupancy certificate.".

Regulation - 4. Amendment of Regulation 28.--

In the said regulations, in Regulation 28,--

(a) for sub-regulation 28.1 the following sub-regulation shall be substituted, namely--

"28.1 Setback

Plot size	Front setback	Rear setback	Side setback for corner
Up to 200 square meter	2 meter	--	1.2 meter
201-500 square meter	3 meter	--	1.2 meter
501-1000 square meter	4.5 meter	3 meter	3 meter
1001-2000 square meter	10 meter	4.5 meter	4.5 meter
2001-4000 square meter	12 meter	6 meter	6 meter
Above 4000 square meter	15 meter	6 meter	6 meter

*Side setbacks will be applicable for all plots (including corner plots) on both sides for sizes above 500 square meter.

Note.--

In case the permissible coverage is not achieved within setbacks, the setbacks of the preceding category may be followed.".

(b) for sub-regulation 28.4 the following sub-regulation shall be substituted, namely--

"28.4 Use of the plot.--

On plots allotted in planned village expansion scheme or in sectors (5% or 6% or 7%):

Non-Residential activities shall be allowed maximum up to 50 per cent of the total permissible built up area on payment of prescribed charges and it should be a part of the following activities--

1. Dharmshala/Night shelter/baratghar

2. Dispensary/clinic/laboratory

3. Hostel

4. Guest House/lodging house

5. Motor garage and workshop

6. Office for professionals out of which minimum 50% of the space shall be used for self use.

7. Restaurant

8. Vending booth/kiosks

9. Bank

10. Post Office

11. Telegraph Office

12. Creche and Day-care centre

13. Retail shop

14. Telecommunication tower (only ground based)

No activity whatsoever other than those mentioned above shall be allowed. Allottees under this category will intimate in advance and provide an undertaking to the authority that the proposal is in-conformity to the bye-laws and other regulations prevalent at that time.".

"28.5 Fees for conversion of use per sq m. of approval built up area--

(i) ???On roads of ROW up to 12 mtrs. 25% prevailing residential rate revised from time to time.

(ii) ???On roads of ROW above 12 meter and up to 18 mtrs. 1.25 times of the prevailing residential rate revised from time to time.

(iii) ??On roads of ROW above 18 meter and up to 24 mtrs. 1.50 times of the prevailing residential rate revised from time to time.

(iv) ??On roads of ROW above 24 meter and up to 45 mtrs. 2 times of the prevailing reserved residential rate as per plot size.

(v) ???For corner plot 5% additional of above mentioned charges shall be levied.".

(d) after sub-regulation 28.8 the following sub-regulation shall be inserted, namely--

"28.9 Minimum requirement for sanction/completion:

(a) Flooring;

(b) Electrical wiring whereas electrical fittings shall not be mandatory;

(d) Trees as per Table No. 6 or direction issued from time to time which ever is higher;

(e) Number plate;

(f) Boundary wall shall be mandatory;

(g) Internal and external finishing (Plastering and transparentwashing shall not be mandatory);

(h) House shall be lockable i.e. all external doors and windows shall have to be provided with grill provided in the windows then fixing of glasses in the windows panes shall not be mandatory;

(i) No violation of Building Regulations, Zonal Plan Regulations and Master Plan should be there in the building at the time of issue of occupancy certificate.".

Regulation - 5. Amendment of Table No. 5.--

In the said regulations in Table No. 5,--

(a) for the entries at Sl. No. 2 the following entries shall be substituted, namely-

Sl. No.	Building/plot	Parking space
"2	Educational Building	One parking space for every 100 square meter of permissible FAR area
	(a) IT/ITES, Offices, and institution	One parking space for 50 square meter for administrative office
	(b) Auditorium	One parking space per 15 seats
	(c) Bus parking	One bus parking per 7500 square meter of permissible FAR area in case of nonresidential Higher Secondary School
	(d) Hostels and Residential area	One parking space for every 150 square meter of permissible FAR area in plot size of 150 sq.mtrs. and above".

(b) the following note shall be inserted, at the end--

Note.--

The projects in which the allottees have used less than permissible FAR and obtained the occupancy certificate or they have applied for obtaining completion certificate and provided for parking provisions accordingly in those projects, in this case the remaining FAR/purchasable FAR shall not be permitted till the parking

Regulation - 6. Insertion of new Tables 7 and 8.--

In the said regulations after Table No. 6 the following tables shall be inserted, namely--

"Table No. 7

LIST OF VARIOUS DEVIATIONS/ADDITIONS/ALTERATION WHICH CAN BE CONSIDERED FOR REGULARISATION/COMPOUNDING IN GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY

Item	Rate Proposed
Setback infringemention (sic infringement on) each floor: (a) Up to 0.15 mtr.	For commercial buildings	For all other type of building
	(a) Three times of current prevailing land rate x area of infringement of respective use.	(a) Equal to current prevailing land rate x area of infringement of respective use.
(b) Beyond 0.15 mtr. and up to 0.30 mtr. (c) Beyond 0.30 mtr.	(b) Twelve times of current prevailing rate x area of infringement of respective use. (c) Not permitted	(b) Four times of current prevailing rate x area of infringement of respective use. (c) Not permitted
Excess coverage beyond permissible coverage on each floor (a) 5 per cent of the achieved coverage on each floor*. (a) Beyond 5 per cent	(a) Three times of current prevailing land rate or bid rate (whichever is higher). (b) excess covered area Not permitted	(a) Equal to current prevailing land rate of respective use or bid rate (whichever is higher). (b) excess covered area. Not permitted

Pergola if not three side open and provided only for architectural reasons and in case of residential building only.

Rs. 2000 per sq m. for two side open

Rs. 5000 per sq m. for one side open

Basement infringement (for parking and services) Beyond permissible limit of extended basement:

(a) Up to 30 cm. (6) 30 cm to 50 cm

(d) beyond 1 meter

(a) infringed height x width x 1/2 of current land rate

(b) infringed height x width x 2/3 of current land rate

(d) not permitted

Reduction in minimum distance required between two blocks:

(a) Up to 15 cm

(b) 15 cm to 45 cm

(d) above 100 cm

(a) Rs. 500 sq m for surface area of elevation of each block where in there reduction

(h) Rs. 1000 sq m for surface area of elevation of each block where in there reduction

(d) Not permitted

"fire NOC has to be taken"

Defective height of the basement:

(a) Up to 0.015 mtr.

(b) Beyond 0.015 mtr and up to 0.30 mtr

(d) Beyond 0.45 mtr

(a) @Rs. 1000 per sq m.

(b) @ Rs. 2000 per sq m

(d) Not permitted

(a) End wall up to 0.45 mtr. As architectural feature

(b) End wall beyond 45 cm up to 90 cm as architectural feature

(a) No penalty (as provision is already there in the bylaws)

(b) Rs. 5000 per wall at each floor

(a) RCC Cub Board up to 0.60 mtr width in setback from ground level

(b) Beyond 0.6 mtr

(a) Rs. 2000 per sq m

(b) Not permitted

Bay window from ground level

(a) Up to 0.60 mtr. Width from ground level

(b) Beyond 0.60 mtr width in setback

(a) Rs. 2000 per sq m

(b) Not permitted

Boiler with flue bhatties, electrical furnace and the like if uncovered and cooling tower in the setback in case of industrial plot shall be permitted only if the fire NOC is received from the Fire Department.

(a) Rs. 1500 per sq m up to 10 sq m

(b) Rs. 3000 per sq m next 10 sq m

Cooling tower in the setback of industrial plot

Rs. 500 per sq m for covered area

DG stack in setback infringement shall only be allowed after clearance from fire department

(a) Rs. 1500 per sq m up to 20 sq m

(b) Rs. 3000 per sq m next 20 sq m

(d) Rs. 4500 per sq m next 40 sq m

(e) Above 100 sq m not allowed

Increase in building height beyond max permissible limit

(a) Up to 30 cm

(b) 30 cm to 50 cm

(d) beyond 1 meter

(a) Rs. 1000 per sq m of area for which there is increase in building height

(b) Rs. 2000 per sq m of area for which there is increase in building height

(d) Not permitted of area for which there is increase in is building height

Table No. 8

DISTANCE BETWEEN TWO ADJACENT BUILDING BLOCKS

Sl. No.	Height of Building (in mtrs.) (1)	Side and rear open space to be left around building (mt) (2)
i.	Up to 18	6
ii.	Above 18 to 21	7
iii.	Above 21 to 24	8
iv.	Above 24 to 27	9
v.	Above 27 to 30	10
vi.	Above 30 to 35	11
vii.	Above 35 to 40	12
viii.	Above 40 to 45	13
ix.	Above 45 to 50	14
X.	Above 50 but less than 55	15
xi.	55 and above	16".

GREATER NOIDA INDUSTRIAL DEVELOPMENT AREA BUILDING (FOURTH AMENDMENT) REGULATIONS, 2018