PREAMBLE
In exercise of the powers under sub-section (2) of
Section 9 and Section 19 of the Uttar Pradesh Industrial Area Development Act,
1976 (U.P. Act No. 6 of 1976) read with Section 21 of the Uttar Pradesh General
Clauses Act, 1904 (U.P. Act No. 1 of 1904) and all other powers enabling it in
this behalf and with the previous approval of the State Government the Greater
Noida Industrial Development Authority hereby makes the following regulations
with view to amending the Greater Noida Industrial Development Area Building
Regulations, 2010
Regulation - 1. Short title and commencement.
(1)
These regulations shall be called the Greater Noida
Industrial Development Area Building (Second Amendment) Regulations, 2013.
(2)
They shall come into force with effect from the date of
their publication in the Gazette.
Regulation - 2. Amendment of Regulation 24.1.
In
the Greater Noida Industrial Development Area Building Regulations, 2010
hereinafter referred to as the said regulation, in Regulation 24.1 in
sub-regulation (2), in clause (vii) for sub-clause (h), the following
regulation shall be substituted, namely (h) Balconies (up to 1.50m width, if
Balcony of more than 1.50m but up to 3m width is proposed, then 1/4th of its
area shall be counted in FAR), Cupboard (0.60m wide), Staircase, Life, Mumty
for Staircase and Bay windows.
Regulation - 3. Amendment of Regulation 24.2.
In
the said regulations for Regulation 24.2, the following sub-regulation shall be
substituted, namely
“24.2 Group Housing (Flated and Duster Type).
(1)
Minimum Plot Area 2000 square metres. However, Authority
may revise this limit by recording the reason.
(2)
Maximum permissible
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(i)
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Ground coverage
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35 per cent up
to 40,000 sq mtrs and 40% above 40,000 sq mtrs
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(ii)
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Floor Area Ratio
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3.5
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(iii)
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Height
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No limit for
buildings above 30 metres in height, clearance from Airport Authority shall
have to be taken.
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(iv)
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Density (Family
size 4.5)
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As mentioned in
the sector Layout Plan or decided by the Authority for a particular scheme.
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Regulation - 4. Amendment of Regulation 24.2.1.
In
the said regulations, in Regulation 24.2.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and more than 1.5m but up to 3m width one-fourth of its
area shall be included in FAR. Balconies in open setbacks up to 1.5m width may
be projected provided 6 mtrs clear space is available for fire tender
movement."
(b)
in sub-regulation (5) for clause (i), the following
clause shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 5. Amendment of Regulation 24.3.1.
In
the said regulations, in Regulation 24.3.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(iii) (v) Balconies up to 1.5 metre width shall be
free of FAR calculations and beyond 1.5m but up to 3m width on one-fourth of
its area shall be included in FAR. Balconies in open setbacks up to 1.5m width
may be projected provided 6 mtrs clear space is available for fire tender
movement."
(b)
in regulation (4) for clause (1), the following clause
shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 6. Amendment of Regulation 24.3.1.
In
the said regulations, in Regulation 24.3.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and beyond 1.5m width but up to 3m width, one-fourth of its
area shall be included in FAR. Balconies in open setbacks up to 1.5m width may
be projected provided 6 mtrs clear space is available for fire tender
movement."
Regulation - 7. Amendment of Regulation 24.4.1.In the said regulations, in Regulation 24.4.1:
(a)
in sub-regulation (4) for clause (1), the following
clause shall be substituted, namely
"(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,
shall not be counted in ground coverage."
Regulation - 8. Amendment of Regulation 24.5.1.
In
the said regulations, in Regulation 24.5.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and beyond 1.5m width but up to 3m width, one-fourth of its
area shall be included in FAR. Balconies in open setbacks up to 1.5m width may
be projected provided 6mtrs clear space is available for fire tender movement."
(b)
in sub-regulation (4) for clause (i), the following
clause shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 9. Amendment of Regulation 24.6.1.
In
the said regulations, in Regulation 24.6.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and beyond 1.5m width but up to 3m width, one-fourth of its
area shall be included in FAR. Balconies in open setbacks up to 1.5m width may
be projected provided 6mtrs clear space is available for fire tender movement."
(b)
in sub-regulation (4) for clause (i), the following
clause shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 10. Amendment of Regulation 24.7.1.
In
the said regulations, in Regulation 24.7.1:
(a)
in sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and beyond 1.5m, but width up to 3m width, one-fourth of
its area shall be included in FAR. Balconies in open setbacks up to 1.5m width
may be projected provided 6mtrs clear space is available for fire tender
movement."
(b)
in sub-regulation (4) for clause (i), the following
clause shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 11. Amendment of Regulation 24.8.
In
the said regulations, in Regulation 24.8 for sub-regulation (14), the following
sub-regulation shall be substituted, namely:
"(14) The applicant who shall construct Green
Building on a plot of 5000sq mtrs and above.
May
be allowed an additional FAR of 5% of the permissible/availed FAR (excluding).
Additional
15% FAR for services, free of cost, provided that the applicant fulfils the
following conditions:
(i)
The Building/Building design is rated by Leadership in
Energy and Environmental Design (LEED) as 'Gold or Platinum', or
(ii)
The Building/Building design is rated by GRIHA (Green
Rating for Integrated Habitat Assessment) developed by Government of India as 4
star or 5 star.
(iii)
The Building has been completed fulfilling the parking
and landscaping Norms of the prevailing regulations.
(iv)
The applicant has made sufficient provisions for using
the additional FAR.
Explanations.
The applicant has to submit a rating certificate regarding green building from
Leadership in Energy and Environmental Design (LEED)/GRIHA (Green Rating for
Integrated Habitat Assessment) and submit a certificate of compliance of green
building after every five years. In case he fails to submit this certificate
the authority, after giving him one month notice, may charge the compounding
fees of the FAR given free of cost at the rate of 200% of the cost of
purchasable FAR.
(v)
After sub-regulation (16) the following sub-regulations
shall be inserted, namely
"17. In special circumstances, in reference to
specific nature and requirement of work and machinery, regarding issue of any
building permit or occupancy certificate the Authority can relax any required
minimum/maximum height, shape, built-up area and provisions after citing
reasons.
18. In case of buildings of more than 30 metres height
(where NOC from Airport Authority is required) and in buildings where built-up
area is more than 20,000 sq metres (where EIA is required) Authority can issue
conditional building permit."
Regulation - 12. Amendment of Regulation 26.6.
In
the said regulations, in Regulation 26.6:
(a)
In sub-regulation (3) for clause (v), the following
clause shall be substituted, namely
"(v) Balconies up to 1.5 metre width shall be free
of FAR calculations and beyond 1.5m width but up to 3m width, one-fourth of its
area shall be included in FAR. Balconies in open setbacks up to 1.5m width may
be projected provided 6 mtrs clear space is available for fire tender movement."
(b)
In sub-regulation (4) for clause (i), the following
clause shall be substituted, namely
"(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, shall not be counted in ground
coverage."
Regulation - 13. Amendment of Table No. 4.
In
the said regulations for Table No. 4, the following table shall be substituted,
namely
TABLE NO. 4
(See
Regulations 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)
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Area under
canopy on building other than residential building on plots
Sl. No.
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Plot size (in
square metres)
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Maximum area
under canopy (in sq mtrs)
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1
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Up to 500
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40
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2
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Above 500 but up
to 4000
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80
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3
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Above 4000 but
up to 20,000
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130
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4.
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Above 20,000
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200
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Explanation.
Area of maximum width of canopy up to 10 metres shall not be counted in FAR.
Area of canopy more than 10(sic)in width shall be counted in 15 per cent
additional FAR for common facilities.
Regulation - 14. Amendment of Table No. 5.
In
(sic) for Table No. 5, the following table shall be substituted, namely
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Sl. No.
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Building/plot
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Parking space
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1
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(a) Group
Housing
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One ECS/parking
space per 80 square metres of permissible FAR area.
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(b) Lodges,
Guesthouse, Hotel
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One parking for
every 2 guest room.
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2.
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Educational
Building
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One parking
space for every 100 square metres of permissible FAR area.
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(a) IT/ITES,
Offices
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One parking
space for 50 square metre for Administrative Office and Institution.
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(b) Auditorium
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One parking
space per 15 seats.
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(c) Bus Parking
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One bus parking
per 750 square metres of permissible FAR area.
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(d) Off-street
Parking
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Provision for
visitor parking to be made within the plot.
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(c) Hostels and
Residential area
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One parking
space per 112 sq mtrs of permissible FAR area in plot size of 112 sq mtrs and
above.
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3.
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Medical
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One parking
space for every 65 sq mtrs permissible FAR area. One Ambulance for every 375
sq mtrs permissible FAR area.
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4.
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Commercial
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One parking
space for 50 sq mtrs of permissible FAR area.
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5.
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Industrial
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One parking
space per 100 sq mtrs of permissible FAR area.
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6.
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Storage
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One parking
space per 100 sq mtrs of permissible FAR area.
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7.
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Loading/Unloading
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One parking
space for every 100 sq mtrs industries and storage building with a size of
4.5 metre x 3.0 metre.
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8.
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Multiplex/Cinema
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One parking
space per 15 seats.
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9.
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Religious
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One parking
space per 100 sq mtrs of permissible FAR area.
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10.
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Utilities (Fire
Station, Police Station, Post Office, Taxi Stand etc.)
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One parking
space per 100 sq mtrs of permissible FAR area
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11.
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Recreational
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One parking
space per 50 sq mtrs of permissible FAR.
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12.
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One ECS
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Residential
(other than flatted on plots of area 112 sq metres or more one parking and
Group Housing) space for 100 sq mtrs of permissible FAR area
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13.
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Area requirement
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30 sq mtrs per
ECS in basement/stilt/Podium/covered parking and 20 sq mtrs for surface
parking
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Explanation.(I)
Notwithstanding anything contained in these directions/regulations the Chief
Executive Officer may where having regard to the features of a particular
sector and the width of a road abutting any building/plot and the Master Plan
consider it expedient to do so order for the preparation of architectural
control detailed drawing for any of all the major projects specifically,
especially of non-residential character which may or may not deviate partly or
wholly from the provisions of these regulations. For such purpose, Chief
Executive Officer may constitute a Committee, which shall submit its report to
him for final decision.
(II)
Helipad may be permitted on the roof top of buildings above 60 mtrs height
subject to the clearance from Airport Authority and structural safety from
I.I.T./N.I.T.
(III)
Development of parking facilities may be permitted proportionately of the basis
of proposed phase-wise development. However, provision of parking facilities
has to be made on the basis of maximum permissible F.A.R.
(IV)
Parking norms are revised from time to time. Parking facilities have to be
provided on the basis of revised norms for new proposed construction. Parking
facility developed on the basis of old norms for old construction may be
allowed to continue. If no parking facility has been developed, provisions have
to be made on the basis of new norms for the entire old and proposed
construction.
(V)
Visitors Parking: In all buildings visitors parking shall be provided within
the plot. In right of way near the plot no parking shall be allowed. In case
allottee has any other plot earmarked for parking near his plot and if in that
plot parking space is available in addition to the required parking, then
allottee can be allowed parking in the nearby plot.
(VI)
In case of individual residential building, wherein building permit was granted
as per old building regulations and ground floor has been construed as per
permissible ground coverage, Authority can relax parking provisions in these
buildings.
(VII)
Construction of ramps for entering into the building can also be allowed in the
setback.