YAMUNA EXPRESSWAY INDUSTRIAL DEVELOPMENT AREA BUILDING REGULATIONS, 2010

 

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 in supersession of notification no. 1582/77-3-09-8X/09, dated-September 09, 2009 the Yamuna Expressway Industrial Development Authority hereby makes the following regulations with the prior approval of the State Government to regulate the erection of building within the Yamuna Expressway Industrial Development Area;

CHAPTER -1 PRELIMINARY

Regulation - 1. Short title, commencement and application.

1.1   These regulations may be called the Yamuna Expressway Industrial Development Area Building Regulations, 2010.

1.2   They shall come into force with effect from the date of their publication in Gazette.

1.3   Chapter 1 to IV shall apply to building activities within the urban sable area and Chapter V, shall apply to the area designated for agricultural use by the Authority.

1.4   These regulations shall be applicable for Yamuna Expressway Industrial Development Area.

1.5   Chapter VI shall apply to the plots allotment to the farmers against their land acquisition (5% to 7% of the acquired land as per policy of the Authority)

1.6   The plots on which map has already been sanctioned and construction has already been started or completed, the allottee may be allowed to revise the same building plan or submit the new plan as per prevailing regulations for that part of building where construction has not started or any new addition required in building.

1.7   F.A.R., Ground coverage, setbacks and density as indicated in these regulations shall not be applicable in respect of those plots which were allotted on auction or tender basis and group housing prior to the coming into operation of these regulations. However the calculation of FAR and Ground Coverage in the new buildings in such plots shall be done as per these regulations. The purchasable F.A.R and Ground coverage as per applicability may be allowed.

1.8   Notwithstanding anything contained in these regulations, the special provisions contained in the-

(a)      lease deed executed before commencement of these regulations, and

(b)      bids accepted by the Authority before commencement of these regulations shall continue to be effective unless amended with the consent of the lessee/sublessee

Regulation - 2. Definitions.

In these regulations, unless the context otherwise requires,-

2.1   'Act' means Uttar Pradesh Industrial Area Development Act, 1976 (U.P. Act No. 6 of 1976.

2.2   'Air conditioning' means the process of treating air so as to control simultaneously its temperature, humidity, cleanliness and distribution to meet the requirement of conditioned space.

2.3   'Alteration' means the structural change, such as addition to the area or height or the removal of part of a building, or construction of cutting into or removal of any wall, partition, column, beam, joint, floor or other support, or a change to the fixtures or equipments of the building.

2.4   'Applicant' means the person who has legal title to a land or building and includes,

(i)       An agent or trustee who receives the rent on behalf of the owner;

(ii)      An agent or trustee who receives the rent of or is entrusted with or is concerned with any building devoted to religious or charitable purposes;

(iii)     A receiver, executor or administrator or a manager appointed by any Court of competent jurisdiction to have the charge, or to exercise the rights of the owner; and

(iv)    A mortgagee in possession.

2.5   'Approved' means approved by the Yamuna Expressway Industrial Development Authority.

2.6   'Area' means the Industrial Development Area as notified for the Yamuna Expressway Industrial Development Authority.

2.7   'Authorised Officer' means an officer authorized by the Chief Executive Officer.

2.8   'Atrium' - A sky lighted central area, often containing plants, in modern buildings especially for common area.

2.9   'Balcony' means a horizontal projection including a handrail or balustrade to serve as sitting out place.

2.10 'Basement or Cellar' means the lower storey of a building below or partly below ground level.

2.11 Building' means any permanent structure or erection or part of a structure or erection which is intended to be used for residential, commercial, industrial, institutional, recreational or other purposes for the use and benefit of human being whether in actual use or not.

2.12 'Building activity' means erection, re-erection, making material alteration, or demolition of any building.

2.13 'Building height' means the vertical distance measured in the case of the flat roofs from the top level of the adjoining drain to the highest point of the building and in the case of sloping roof the mid point between the eaves level and the ridge. Architectural features serving no other functions except that of the decoration shall be excluded for the purpose of measuring heights.

2.14 'Building line or envelope' means a line up to which the plinth of a building may be lawfully extended. It includes lines specifically indicated or to be indicated in any scheme or layout plan or in these regulations.

2.15 'Canopy' means a projection over any entrance and if provided in setbacks shall be either cantilevered or supported on columns.

2.16 'Chajja' means a sloping or horizontal structure overhung usually provided for protection from sun and rain or for Architectural considerations.

2.17 'Direction' means the direction issued by the Authority under Section 8 of the Act, and would include, unless the context otherwise indicates, any executive instructions issued here under.

2.18 'Drain' means a conduit or channel for the carriage of storm water or other used water.

2.19 'Drainage' means the removal of any liquid by a system constructed for this purpose.

2.20 'Dwelling Unit' means an independent housing unit with separate facilities for living, cooking and sanitary requirements.

2.21 'Evergreen tree' means tree that remains green for most part of the year and sheds leaves slowly throughout the year.

2.22 'Existing building or use' means building structure or its use as sanctioned/approved by the competent authority, or existing before the declaration of the notified area of respective Authority.

2.23 'Extended Basement' means the construction of floor(s) below the ground leaving a minimum setback of 6.0 metre all-round from the plot boundary for the purpose of fire tender movement. The top slab of basement to flush with the ground level and such slab to be designed for fire tender load with adequate mechanized ventilation.

2.24 'Floor' means the lower surface in the storey on which one normally walks in building.

2.25 'Floor Area Ratio (FAR)' means the quotient obtained by dividing the total covered area (plinth area) on all floors by the area of plot.

2.26 'Foundation' means that part of the structure, which is in direct contact and transmitting loads to the ground.

2.27 'Green Building' A green building is one which uses less water, optimizes energy efficiency, conserves natural resources, generates less waste and provides healthier spaces for occupants, compared to a conventional building.

2.28 'Group Housing' means a premises of size not less than 2000 sq. mtrs. comprising of either residential flats or a cluster of flats and independent houses/villas, with basic amenities like parking, park, convenience shop, public utilities, etc.

2.29 'Hazardous Buildings' means a building or part of a building which is used for the storage, handling, manufacturing or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity or which may produce poisonous fumes or explosions, or the storage or handling or manufacturing or processing of highly corrosive, toxic or noxious alkalis, acids or other liquids or chemicals producing flame, fumes or explosive, poisonous, irritant or corrosive gases and the storage, handling or processing of any material producing explosive mixtures of dust or which result in the division of matter into the fine particles subject to spontaneous ignition.

2.30 'Hard Landscape' means the Civil work component of landscape architecture such as pavement, walkways, roads, retaining walls, sculptures, street activities, fountains and other built environment.

2.31 'Hedge' means number of shrubs or trees (often similar species) planted closely together in the line. A hedge may be pruned to shape or allowed to grow to assume its natural shape.

2.32 'Jali' means A grill or screen made of metal, brick, ferro-cement, wood or any other material which is placed in front of a window, door or any opening or piece of machinery in order to protect it.

2.33 'Layout Plan' means a plan of the entire site showing location of plots/building blocks, roads, open spaces, entry/exits, parking, landscaping etc. indicating the activity for all land parcels.

2.34 ' Technical Person' means an architect/civil engineer/town planner recognized by the Authority as per Appendix 12.

2.35 'Loft' means an intermediary floor between two floors or a residual space in a pitched roof above normal floor level with a maximum height of 1.5 metres and which is constructed or adopted for storage purpose.

2.36 'Development Plan' means the Development Plan/Master Plan of the Authority in respect of the Area prepared by the Authority.

2.37 'Mezzanine floor' means an intermediate floor, between two floors, above ground level, accessible only from the lower floor.

2.38 'Multi Level Parking' means a separate block or a part of any building on a property to be used primarily for parking of vehicles through mechanized or conventional methods,.

2.39 'Mumty or Stair cover' means a structure with a covering roof over staircase and its landing built to enclose only the stairs for the purpose of providing protection from weather and not used for human habitation.

2.40 'Mixed Land use' means mixing/planning of compatible uses, horizontally or vertically, on a property, such as commercial, offices, residential or institutional.

2.41 'Occupancy' means the main purpose for which a building or a part of a building is used or intended to be used and classification of a building according to occupancy shall deem to include subsidiary occupancies which are contingent upon it.

2.42 'Open Space' means a space forming an integral part of the plot left open to the sky.

2.43 'Owner' means a person, group of persons, a company, trust, registered body, State or Central Government and its departments, undertakings and like in whose name the property stands registered in the relevant records.

2.44 'Parking space' means a space enclosed or unenclosed to park vehicles together with a driveway connecting the parking space with a street permitting ingress and egress of the vehicles.

2.45 'Permit' means a permission or authorization in writing by the Authority to carry out the work regulated by these regulations.

2.46 'Planning and Development Directions' means Directions issued by the Authority under Section 8 of the Act for defining architectural features, facades of the buildings, maintenance of amenities etc. from time to time, and would include, unless the context otherwise indicates, any executive instructions issued hereunder.

2.47 'Pergola' means a perforated slab constructed in such a manner that at least 50% of which is open to sky.

2.48 'Purchasable FAR' means the additional FAR, which an old allottee can purchase over and above the FAR that was specifically allowed to him at the time of allotment. The maximum purchasable FAR shall be allowed up to the maximum limit of applicable FAR in these regulations

2.49 'Plinth' means a portion between the surface of the surrounding ground and surfaced floor immediately above the ground.

2.50 'Plot' means a piece of land enclosed by definite boundaries.

2.51 'Podium parking' means floor/floors above ground, of maximum 2.4 mtrs. height each below the bottom of beam, if served by a ramp for movement of vehicles for entry and exit from parking area or alternatively mechanized parking as per standard plan by the registered company undertaking such construction and duly approved by the competent Authority. Ramp for podium shall not be allowed in the setbacks.

2.52 'Refuge Area' means For all building exceeding 24 metres height, refuge area of 15 sq mtrs shall be provided as follows:

(i)       The refuge area shall be provided on the periphery of the plot or preferably on a cantilever projection and open to air on atleast one side protected with suitable railings.

(a)      The floors above 24 metres and up to 39 metres- one refuge area on the floor immediately above 24 metres.

(b)      For floors above 39 metres - one refuge area on the floor immediately above 39 metres and so on after every 15 mtrs.

(ii)      Residential flats in multi-storeyed buildings with balconies need not be provided with refuge area, however flats without balcony shall provide refuge area as above.

2.53 'Road/Street/Right of Way' means any highway, street, lane, pathway, alley, stairway, passage way, carriage way, footway square, bridge, whether a thorough -fare or not, place on which the public have a right of passage, access or have passed and had access uninterruptedly for a specified period or whether existing or proposed in any scheme, and includes all bunds, channels, ditches, storm water drains, culverts, side walks, traffic islands, roadside trees and hedges, retaining walls, fences, barriers and railings within the street lines.

2.54 'Road/Street Line' means the line defining the side limits of a street/road.

2.55 'Road/Street Width' means distance between boundaries of the road measured at right angles to the course of the road. 2.56 'Rain Water Harvesting' means utilizing rain water for recharging of ground water, sanitation, irrigation etc. by adopting various techniques approved by the Authority.

2.57 'Service floor' means a storey of maximum 2.40 mtrs. height below the beam between any two storeys to be used for running electrical cables, water or sewerage lines, service ducts or AC ducts and services and their maintenance only.

2.58 'Setback' means a specified line parallel to the plot boundaries.

2.59 'Soft Landscape' means the natural elements in a landscape design, such as plant materials and the soil itself.

2.60 'Storage' means a place where goods of non hazardous nature are stored and including bank safe vault and cold storage.

2.61 'Table' means a table annexed to these regulations.

2.62 'To abut' with its geometrical variations and cognate expressions means abutting on road in such a manner that any portion of the building is on the road boundary.

2.63 "Temporary Building"- means any structure or erection or part of structure or erection which is intended to be used only for temporary purpose for a definite period and which is made of temporary and quickly removable building material such as canvas cloths, straw, mat, hay, tarpaulin, asbestos sheets/plastic sheets, etc, without any permanent foundation, wall, beam, column, slab using bricks, stone, reinforcement concrete and such other materials of permanent nature.

2.64 "Unsafe Building'" building which structurally and constructionally unsafe or unsanitary or not provided with adequate means of egress or which constitute a fire hazard or otherwise dangerous to human life or which in relation to existing use constitute a hazard to safety or health or public welfare, by reason of inadequate maintenance, dilapidation or abandonment.

2.65 'Urbanisable Area' means the area earmarked for any of the following uses in the Development Plan/Master Plan.

(i)       Residential;

(ii)      Commercial;

(iii)     Industrial;

(iv)    Institutional;

(v)      Green area

(vi)    Transportation, and

(vii)   Any other Special uses as specified in the Development Plan/Master Plan/Scheme duly approved by the Authority.

Regulation - 3. Note.

The words and expressions used but not defined in these regulations and defined in the Act, shall have the meanings assigned to them in the Act, If not defined in the Act or these regulations, shall have the meaning assigned to them in the Master Plan/Development Plan, National Building Code, Indian Standard Institution Code as amended from time to time. In case of any contradiction, the provisions of the Act shall prevail.

CHAPTER – II LAYOUT/BUILDING PERMIT AND OCCUPANCY

Regulation - 4. Building permit.

No person shall erect any building or a boundary wall or fencing without obtaining a prior permit thereof, from the Chief Executive Officer or an Officer authorized by the Chief Executive Officer for this purpose.

Regulation - 5. Application for building permit.

(1)     Every person who intends to erect a building within the Industrial Development Area shall give application in the Form given at Appendix - 1.

(2)     The application for building permit shall be accompanied by documents as mentioned in checklist annexed to Appendix - 1.

(3)     Such application shall not be considered until the applicant has paid the fees mentioned in Regulation no. 10.

(4)     In case of objections, the fees so paid shall not be refunded to the applicant but the applicant shall be allowed to resubmit the plan without any additional fees after complying with all the objections within a period of sixty days from the date of receipt of the objection order. If plan is submitted after sixty days, fresh plan fee shall be charged.

(5)     No application for building permit shall be necessary for the following additions/alterations provided they do not violate any of the provisions regarding general building requirements, structure stability and fire safety requirements specified in National Building Code-

(a)      Whitewashing and painting;

(b)      Plastering, patch work, flooring.

(c)      Renewal of roof at the same height;

(d)      Reconstruction of portions of building damaged by any natural calamity to the same extent as previously approved;

(e)      Internal additions/alterations within the building envelop certified and supervised by a Technical Person;

(f)       Digging or filling of earth;

Regulation - 6. Information Accompanying Application For Layout Plan Or Building Permit.

6.1 Layouts regarding sub-division of land The site plan shall show,

(i)       The boundaries of the plot and the name and number of the properties and road abutting the plot;

(ii)      Plot number of the property on which the building is intended to be erected;

(iii)     All existing buildings and physical features standing on, over or under the site;

(iv)    Building envelope at each floor level in relation to the site;

(v)      The total plot area and the break-up of area under different uses, roads and open space with their percentages with reference to the total area of the plot;

(vi)    Total floor area ratio, ground coverage and height of the building of each category proposed;

(vii)   Setbacks of total plot as well as individual proposed plots;

(viii)  Details of setback, floor area ratio, ground coverage, on each irregular shaped plots in the proposed layout on at least 1: 500 scale;

(ix)    Sewerage and drainage lines up to discharge point and water supply lines;

(x)      Details of boundary wall, plinth, culvert and ramp, trees;

(xi)    Scale used and the direction of north point relating to plan of proposed building;

(xii)   Parking plans indicating the parking spaces for all the buildings;

(xiii)  Landscape plan;

(xiv)  Location and size of temporary structures like stores, labour hutments, site office and such like, and

(xv)   Electrical load requirement.

(1)     Building Plan:

For any proposed structure, requirement of building plan shall be as per clause 6.2, 6.3 and 6.4 as the case may be.

(2)     Service Plans -

Details of private water supply and sewage disposal system independent of the Municipal Services, if any and rain water harvesting system, solar passive architecture as per Uttar Pradesh Government orders.

(3)     Specification -

General specification of materials to be used in different parts of the building as given in Appendix -6.

(4)     Documents -

as per Checklist 1C annexed to Appendix 1

6.2   Residential building on plots other than group housing (flatted):

(1)     The plan shall show-

(i)       Key Plan -

A key plan drawn to a scale of not less than 1:1000 shall be submitted along with the application for a building permit showing the boundary locations of the site with respect to neighbourhood landmarks;

(ii)      The boundaries of the plot and the name/number of the properties and road abutting the plot;

(iii)     Plot number of the property on which the building is intended to be erected;

(iv)    All existing building and physical features standing on, over or under the site,

(v)      Building envelope at each floor level in relation to the site,

(vi)    The total plot area and the break-up of covered areas on each floor with their percentages with reference to the total area of the plot;

(vii)   Total height of the building;

(viii)  Setbacks;

(ix)    Details of projections and structures in setbacks;

(x)      Sewerage and drainage lines upto discharge point, rain water harvesting and water supply lines;

(xi)    Details of boundary wall and its plinth, culvert and ramp, trees, concealing of water tank on roof with jali;

(xii)   Car parking, if applicable;

(xiii)  Scale used and the direction of north point relating to plan of proposed building;

(2)     Documents as per Checklist 1-B enclosed with Appendix -1.

(3)     Specification: General specifications of materials to be used in different parts of the building as given in Appendix -6.

6.3   Other buildings

6.3.1 The site plan shall show:

(i)       The boundaries of the plot and the name/number of the properties and roads abutting to the plot;

(ii)      Plot number of the property on which the building is intended to be erected;

(iii)     All existing buildings and physical features standing on, over or under the site;

(iv)    Building envelope at each floor level in relation to the site;

(v)      The total area and the break-up of covered areas on each floor with their percentages with reference to the total area of the plot;

(vi)    Total height of the building;

(vii)   Setbacks;

(viii)  Details of projections and structures in setbacks;

(ix)    Sewerage and drainage lines upto discharge point and water supply lines;

(x)      Details of boundary wall, plinth, culvert and ramp, trees;

(xi)    Scale used and the direction of north point relating to plan of proposed building;

(xii)   Parking plan indicating the parking spaces of all the buildings;

(xiii)  Landscape plan;

(xiv)  Location and size of temporary structures like stores, labour hutments, site office; and

(xv)   Electrical load requirement.

(xvi)  Location and details of facilities to be provided for physically challenged persons.

6.3.2 Building Plan -

The plan of the building, elevations and sections shall be drawn to a scale not less than 1:200

(i)       The plan shall include all floor plans of the building together with the covered area;

(ii)      The plan shall specify the use of all parts of the building;

(iii)     The plan shall show water supply, sewerage, drainage lines and the like;

(iv)    The plan shall include sectional drawing showing clearly the thickness of walls, size and spacing of framing members and floor slabs. The sections shall also indicate the height of the rooms and the parapet. At least one cross section shall be taken through the staircase;

(v)      The plan shall show all street elevations;

(vi)    The plan shall include terrace plan indicating the drainage and the slope of the roof;

(vii)   The plan shall give dimension of the permissible projections in setbacks;

(viii)  The plan shall give direction of the north point in relation to the plan and scale used.

6.3.3 Building plans for all types of multi -

storeyed buildings -For multi -storeyed buildings which are more than 15 metres in height, the following additional information shall be indicated in the building plans in addition to those mentioned in regulation 6.3.2;

(i)       Access for fire appliances and vehicles and details of vehicular turning circle and clear motorable access way around the building;

(ii)      Size (width) of main and alternate staircase along with balcony, corridors and ventilated lobby approach;

(iii)     Location and details of lift enclosures;

(iv)    Location and size of fire lift;

(v)      Smoke stop lobby doors, if provided;

(vi)    Refuge area, refuge chutes, refuge chamber, service ducts, etc. if any;

(vii)   Air conditioning system, if provided, with position of dampers, mechanical ventilation system, electrical services, boilers, gas pipes or the like;

(viii)  Details of exits including provision of ramps for hospital and special lifts;

(ix)    Location of generator, transformer and switch gear room;

(x)      Smoke exhauster system, if any;

(xi)    Details of fire alarm system;

(xii)   Location of centralized control, connecting all fire alarm system, built in fire protection arrangements and public address system;

(xiii)  Location and dimension of static water storage tank and pump rooms with fire fighting inlets for mobile pump and water storage tank;

(xiv)  Location and details of first aid and fire fighting equipment and installations;

(xv)   Location and details of fixed fire protection installations such as sprinklers, wet risers, hose-reels, drenchers, CO2 installation, etc.

(xvi)  Location and details of facilities to be provided for physically challenged persons.

6.3.4 Service Plans -

Details of private water supply and sewage disposal system independent of the Municipal Services, if any and rain water harvesting system and solar passive architecture as per the Government of Uttar Pradesh orders.

6.3.5 Specification -

General specification of materials to be used in different parts of the building as given in Appendix -6.

6.3.6 Documents -

as per Checklist 1B annexed to Appendix 1.

6.4 Temporary Building

6.4.1 The site plan shall show:

(i)       The boundaries of the plot and the name/number of the properties and roads abutting the plot;

(ii)      Plot number of the property on which the building is intended to be erected;

(iii)     All existing buildings and physical features standing on, over or under the site;

(iv)    Total height of the building;

(v)      Setbacks;

(vi)    Details of projections and structures in setbacks;

(vii)   Sewerage and drainage lines upto discharge point and water supply lines;

(viii)  Scale used and the direction of north point relating to plan of proposed building;

(ix)    Location and size of temporary structures like stores, labour hutments, site office or such like temporary structures.

6.4.2 Building Plan - 

The plans shall be submitted for building other than labour hutment. The plan of the building, elevations and sections accompanying the application shall be drawn to a scale not less than 1:200

(i)       The plan shall include all floor plans of the building together with the covered area;

(ii)      The plan shall specify the use of all parts of the building;

(iii)     The plan shall show water supply, sewerage, drainage lines and the like;

(iv)    The plan shall include sectional drawing showing clearly the thickness of walls, size and spacing of framing members and floor slabs. The sections shall also indicate the height of the rooms and the parapet;

(v)      The plan shall show all street elevations;

(vi)    The plan shall give indication of the north point in relation to the plan and scale used.

6.4.3 Specification -

General specification of materials to be used in different parts of the building as given in Appendix -6.

6.4.4 Documents -

as per Checklist 1 D annexed to Appendix 1. 

Regulation - 7. Site.

plan shall be drawn to a scale as follow:

 

TABLE

Regulation - 8. Recommended notation for colouring of plans.

The site and building plans shall be coloured as specified in the table given below. Where items of work are not identified, the colouring notation used shall be indexed:

Regulation - 9. Preparation and signing of Plans.

All plans shall be prepared and signed by Technical Person as per Appendix - 12.

Regulation - 10. Building permit fee, completion fees, temporary building permit fees and calculation thereof.

(1)     Applicant shall deposit building permit fees as follows:

(i)       For all type of buildings Rs. 15.00 per square metre covered area on all floors.

(ii)      For layout plan - Re. 1/- per square metre plot area upto for first 4.0 ha and Re. 0.50 per square metre for balance area.

(2)     In case of re-erection of existing building after demolition, permit fees chargeable shall be the same as erection of new buildings.

(3)     The permit fee for revised plan of a building which has already been sanctioned, shall be one fourth of the fee chargeable on the fresh plan, subject to the condition that the covered area of the building shall not increase.. In case of increased covered area fresh permit fee will be charged.

(4)     The area covered in the basement, stilt, podium, services area and all other covered area as the case may be, shall be counted towards the covered area for purpose of calculation of permit fees.

(5)     The revalidation fee of a building permit for 5 years shall be 10 per cent of the fresh building permit fee, if the application is made within the period of validity of the building permit. The application is made after the validity period, then the revalidation fee shall be original building permit fee.

(6)     In case of construction without applying for building permit a compounding charges at the rate of Rs. 1000/- per square metre of covered area shall be levied, provided all the provisions as per Building Regulations are complied with.

(7)     In case of construction without revalidation, a fees of Rs. 10 per square metre of covered area shall be levied if all provisions as per byelaws are complied with.

(8)     In case of revision in layout plan, permit fees shall be charged @ Rs. 0.50 per sq mtrs. for portion of plot area of which the layout is submitted for sanction or completion.

(9)     Malba charges of Rs. 10.00 per square metre shall be levied over total covered area for all buildings on the plot up to 2000 sqmtr, Rs. 5.00 per squire meter on plots of 2001 to 10000 sqmtr, and Rs. 2.00 per sqmtr. on plots above 10000 sqmtr.

(10)   The applicant shall deposit completion fees as follows:

(i)       For all type of buildings Rs. 10/- square metre of covered area on all floors.

(ii)      For layout plan - Re. 0.5/- per square metre plot area for first 4.0ha acres and Re. 0.25 per square metre for balance area.

(iii)     In case even after two objection letters issued by Authority if rectification of all objections is not done then Rs. 500/- shall be levied towards site visit fees for each subsequent visit.

(11)   The applicant shall deposit 25 percent of the building permit fees for temporary structures other than labour hutments as per individual use of the structure. For labour hutments fees shall be Re. 0.25 per square metre of covered area. Temporary structure shall be allowed till completion of the building.

(12)   Water, sewer and other service connection charge shall be paid as levied by the Authority

(13)   The Authority shall be competent to revise the rate/amount of fees/charges mentioned in these Regulation.

Regulation - 11. Withdrawal of application.

The applicant may withdraw his application for a building permit at any time prior to the sanction and such withdrawal shall terminate all proceedings with respect to such applications but the fees paid shall in no case be refunded.

Regulation - 12. Scrutiny of the building permit.

(i)       The Authorized Officer shall verify or cause to be verified the facts given in the application for permit, and enclosures. The title of the land shall also be verified. All documents submitted with the plans should be self attested by the owner and Architect/Authorised Technical person.

(ii)      The Authorized Officer shall examine the information listed in regulation 6.3 for residential buildings on plots (other than Group Housing).

(iii)     For layout plan, buildings and other temporary structures the Technical Person shall provide the information in regulation 6.3, 6.4 and 6.5 respectively and provision of fire safety requirements, public convenience, safety provisions and other relevant laws. The Authorised/Technical Person shall also be responsible for all other provisions as per Building Regulations, Planning and Development Directions, National Building Code, Indian Standard Institution standards and such other provisions as required by the Authority from time to time.

(iv)    The Owner and Technical Person shall jointly and severely liable and all of them shall submit indemnity bond in favour of the Authority against violation of these Regulations, Planning and Development Directions and provisions of National Building Code.

(v)      The Authority, however reserves the right to perform test checks by complete scrutiny of any of the plans submitted for approval.

(vi)    In case of any violation, the Technical Person shall be black listed under intimation to concerned registration organisation from practicing in the Industrial Development Area for a period of 5 years.

(vii)   In case owner is found responsible for violation, action may be taken as per provision in lease deed.

Regulation - 13. Sanction or refusal of building permit.

(1)     After filing of the application for building permit duly certified by the Technical Person as per Appendix 4, the applicant can commence the construction in accordance with the requirements of Zoning Regulations of Development Plan/Master Plan, these Regulations or Planning, Development Directions and terms of lease deed. In case any objections are found during scrutiny of the plans, the same shall be got rectified by the applicant and if any violations are found during or after the construction, the owner shall be required to rectify the same to the satisfaction of the Authority within a period of 30 days from the date such violations are intimated to the owner. In case the owner fails to comply, the Authority shall ensure compliance and the expenditure incurred on doing so shall be recovered from the owner before issue of occupancy certificate.

(2)     If within sixty days of the receipt of the application, refusal or sanction is not granted, the application with its annexures shall be deemed to have been allowed and the permit sanctioned, provided such fact is immediately brought to the notice of the Chief Executive Officer in writing by the applicant within twenty days after the expiry of the period of sixty days but nothing herein shall be construed to authorize any person to do anything in contravention of the Master Plan, lease conditions, these Regulations and Planning and Development Directions issued under Section 8 of the Uttar Pradesh Industrial Area Development Act, 1976.

(3)     In case of refusal:-

(a)      The Authorised Officer shall give reasons and quote the relevant provision of the regulations which the plan contravenes, as far as possible in the first instance itself and ensure that no new objections are raised when they are re-submitted after compliance of earlier objections.

(b)      The Authority shall demolish the unauthorised construction at the expense and cost of the owner/lessee/sublessee. In case the owner/lessee/sublessee fails to pay the above said cost, the same may be recovered from him as arrear of land revenue.

(4)     Once the plans have been scrutinised and objections, if any, have been pointed out, the applicant shall modify the plans to comply with the objections raised and re-submit them. If the objections remain unremoved for a period of sixty days, the permit shall be refused and the plan shall stand rejected and fee submitted shall be forfeited.

(5)     When Allottee submits the application for seeking the occupancy certificate without actually completing the building, inspection shall be done within 30 days. If during the inspection for issue of completion certificate any building is found incomplete the allottee will be penalised 50% of occupancy charges or Rs. 5000/- which ever is more and his/her/their application for occupancy shall be rejected. On such rejection of application the allottee will be required to apply afresh along with penalty charges and time extension charges if required. The action against all the concerned Technical person who has prepared the plan will be taken in following steps

(i)       First time - Warning to concerned Technical person

(ii)      Second time - black listed in Authority for one year.

(iii)     Third time - refer to Council of Architecture/ITPI/MIC for cancellation of Registration.

Regulation - 14. Appeal against refusal or sanction with modification of a building permit.

Any applicant aggrieved by an order of refusal of a building permit or its sanction under these regulations or directions, may appeal to the Chairman of the Authority within sixty days from the date of communication of such order. Such appeal shall be accompanied by a true copy of the order appealed against, and receipt of appeal fee which shall be 50% of the original plan fee. The decision of the Chairman on such appeal shall be final, conclusive and binding. The chairman shall provide opportunity of hearing to all concern parties with regard to the disputed map.

The appeal may be referred after sixty days of communication of such order if within 30 days after the previous period of sixty days he satisfies the chairman that he was prevented by sufficient causes from not filing of appeal and not thereafter

Regulation - 15. Duration of validity of a building permit.

(1)     A layout plan or building plan permit sanctioned under these regulations shall remain valid for the period of only 5 years. In case part completion has been taken on the plot, then also validity of layout plan or building plan permit shall remain for 5 years. If there is any alteration/revision in the plan, fresh revised plan permit shall be required.

(2)     Validity of a building permit for a temporary structure shall be 5 years. Temporary structures shall be removed immediately after the construction of building is over.

(3)     After lapses of validity period the applicant shall be liable to remove all such structures and completion certificate shall not be granted without removal of such structures.

Regulation - 16. Additions or alterations during construction.

If any external additions or alterations from the sanctioned plans are intended to be made, permission of the Chief Executive Officer shall be obtained in writing before the proposed additions/alterations are carried out. It shall be incumbent upon the applicant to whom a building permit has been sanctioned to submit amended plans for such additions or alterations. The provisions relating to an application for permit shall also apply to such amended plans mutadis mutandis as given in Regulation 13 (2).

Regulation - 17. Cancellation of permit for building activity.

If at any time after the issuance of permit, the Chief Executive Officer is satisfied that such permit was sanctioned in consequence of any material misrepresentation or fraudulent statement contained in the application given or the information furnished, the Chief Executive Officer may, after giving an opportunity to the applicant of being heard, cancel such permit and any work done thereunder shall be deemed to have been done without permit. The Technical Person found responsible for the same shall be blacklisted and debarred for 5 years from practicing in the notified area. If the owner is found responsible for violations, action may be taken as per lease deed.

Regulation - 18. Work to be carried out in full accordance of Zoning Regulations, Building Regulations and Directions.

Neither granting of the permit nor the approval of drawings and specifications, nor inspection made by the Authority during such erection shall in any way relieve the owner of such building from full responsibility for carrying out the work in accordance with the requirements of Zoning Regulations of Master Plan, these Regulations and/or Planning Directions. In case any violations are found during construction or after obtaining occupancy certificate the owner shall be required to rectify the same to the satisfaction of the Authority within a period of 30 days from the time such violations are intimated to the owner. In case the owner fails to comply, the Authority shall ensure compliance and the expenditure incurred on doing so shall be recovered from the owner before issue of occupancy certificate. In case occupancy certificate has already been obtained, such expenditure if not paid within stipulated time, shall be recovered from the owner, as arrears of land revenue.

Regulation - 19. Documents at site.

The following documents shall be kept at site during the construction of the building and for such a period thereafter as required by the Authority: (i) A copy of building permit. (ii) Copy of approved drawings. If the above documents are found missing for two consecutive visits by the Authorized Officer of the Authority a penalty of Rs. 1000/- shall be levied for each such lapse. In case building permit has not been granted and applicant has applied for building permit then copy of receipt of documents shall be kept (wherever applicable) at site.

Regulation - 20. Notice for issue of occupancy certificate.

Every owner shall have to submit a notice of completion of the building to the Authority regarding completion of work described in the building permit as per Appendix-9 accompanied by the documents as per checklist annexed with Appendix-9.

20.1.1 Occupancy certificate necessary for occupation-

No building erected, re-erected, shall be occupied in whole or part until the issue of occupancy certificate by the Chief Executive Officer in the Form given in Appendix -11. Provided that if the Chief Executive Officer fails to issue the occupancy certificate or send any intimation showing his inability to issue such certificate within 90 days of the date of receipt of application for occupancy certificate an intimation to this effect shall have to be sent to the Authority by the owner for occupying the building.

In case objections are intimated by the Chief Executive Officer or by an authorized officer showing inability to issue occupancy certificate the owner shall take necessary action to remove the objections. If the objections remain un-removed for a period of 6 months the application for issue of occupancy certificate shall stand automatically rejected. Thereafter the Chief Executive Officer shall take suitable action for removal of unauthorised construction with fee. Thereafter, the applicant has to apply afresh with fee for occupancy certificate and in such case time extension shall not be required

20.1.2 Issue of occupancy certificate regarding Multi Storey Buildings-

Without prejudice to the provision of regulation 20.1.1, In case of multi storey building the work shall also be subjected to the inspection of the Chief Fire Officer, Uttar Pradesh Fire Service and the occupancy certificate shall be issued by the Chief Executive Officer only after the clearance from the Chief Fire Officer regarding the completion of work from the fire protection point of view. Other certificates such as fees, structural safety, water harvesting, etc also have to be submitted alongwith the completion drawings

20.2 'Unsafe building' An unsafe building shall be considered to constitute danger to public safety hygiene and sanitation and shall be restored by repair or demolished or dealt with as otherwise directed by the Chief Executive Officer of the Authority.

20.3 'Unauthorised development' In case of unauthorised development, the Chief Executive Officer or an authorized officer by the Chief Executive Officer shall

(i)       Take suitable action which may include demolition of unauthorized works, sealing of premises, prosecution and criminal proceedings against the offenders in pursuance of relevant Acts in force.

(ii)      Take suitable action against the technical person concerned.

20.4 'Temporary occupation'

Where the Chief Executive Officer on the certificate of the technical personnel is satisfied that the temporary occupation of a building or any portion thereof before its completion does not adversely affect public welfare may permit temporary occupation in the Form given in Appendix-11A of such building or portion thereof as the case may be, for such period as he deems fit.

CHAPTER – III GENERAL REQUIREMENTS

SITE REQUIREMENTS

Regulation - 21. Distance from electric lines.

No verandah, balcony or like shall be allowed to be erected or any additions or alterations made to any building within the distance between the building and any overhead electric supply line as indicated below.

Regulation - 22. Site and land use pattern.

Notwithstanding anything contained in these regulations, no building permit on any site shall be sanctioned if;-

(i)       the proposed land use does not correspond to the land use in the Development Plan/Master Plan/Layout Plan

(ii)      the construction of any building is for public worship, which in the opinion of the Authority will affect the religious feelings of any class or persons in the vicinity thereof.

(iii)     the use of building or place will be a source of annoyance to, or injurious to the health of the inhabitants of the neighbourhood.

Regulation - 23. Means of Access.

No building shall be erected so as to deprive any other building of the means of access.

Regulation - 24. Ground coverage, Floor Area Ratio, Height and Setbacks.

24.1 Residential Buildings on plots (other than flatted group housing)

(1)     Ground coverage, Floor Area Ratio, height and setbacks shall be as per Table-I appended to these regulations. However, the set back shall be applicable as per regulations prevailing at the time of initial allotment of sector.

(2)     Other provisions:

(i)       The directions of side, rear set back and gate shall be as per the Setback/Layout Plan and directions prepared by the Authority from time to time.

(ii)      In case of plots being amalgamated with the approval of the Authority, the set back lines in front and adjoining property are to be followed as per Setback Plan.

(iii)     Subdivision of individual residential plot or building constructed on it shall not be allowed.

(iv)    Only two dwelling units and a servant quarter shall be allowed upto a plot size of 100sq mtrs. For plots above 100 sqmtrs and upto 500 sqmtrs maximum three dwelling units shall be allowed. For plots above 500 sq mtrs. maximum four dwelling units shall be allowed. In density calculation 4.5 person per dwelling unit shall be considered in all kind of residential plots. Each servant quarter shall be counted as half dwelling unit.

(v)      Stilt parking shall be allowed upto maximum height of 2.4 mtrs upto bottom of beam free from FAR for plot size of 112 sq mtrs and above. However, in case stilt is not provided, parking may be allowed in the setbacks.

(vi)    No construction of any kind shall be permitted beyond the building envelope (on set backs) except

(a)      A chajja (projection) of maximum width of 0.75 metres at lintel or roof level. No construction of any type shall be permitted over such projections.

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

(c)      In plots of 200 square metre and above, if required, a temporary guard room of porta cabin 1.5 metre x 1.5 metre shall be permitted after approval by the Authority.

(d)      Canopy projections of 4.5 metre X. 2.4 metre in front or side set backs (maximum 2 numbers) in plots where front set back is 4.5 metre or more and only one such canopy in side set back where front set back is less than 4.5 metre. No construction of any type shall be permitted over the canopy projection. The canopy may be supported by circular column of maximum 30 centimetres diametre or rectangular columns of 30 centimetres x 30 centimetre size.

(e)      Open Plinth steps:

(i)       Open plinth steps and plinth ramp in front and rear setback.

(ii)      Open plinth steps and plinth ramps beyond a depth of 6 mtrs in side setback.

(f)       In case of corner plots upto 200 square metre category, load bearing columns max size 300 milimetre X 300 milimetre in side setback maximum 2 numbers may be permitted.

(g)      Other features as mentioned in Table 3.

(h)     Open ramps for movement of vehicles in side setback only.

(i)       Balcony upto 1.5 m width (upto 1.0 m width where setback is less than 3.0 m)

(j)       No enclousure of any type shall be allowed on the balcony, neither shall be compoundable.

(k)      The inner courtyard can be covered by a temporary coverage, at a height of 1.5 mtrs. above roof level. If covered at roof level, it shall not be permissible.

(l)       The internal changes within the building envelope are permissible without any revision submission.

(vii)   FAR shall also include

(i)       Mezzanine

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

(viii)  Floor Area Ratio shall not include -

(i)       A cantilever projection (in setbacks) of a width of 0.75 metre at any level. No construction of any type or any material shall be permitted over projections other than mentioned herewith.

(ii)      Canopy projections of 4.5 metre X 2.4 metre in front or side set back (maximum 2 numbers), in plots where front set back is 4.5 metre or more and only one such canopy in side setback where front setback is less than 4.5 metres.

(iii)     Basement, (only single basement) equivalent to ground coverage shall be permitted, if used for parking, services and storage.

(iv)    Stilt area of non-habitable height proposed to be used for parking, landscaping etc.

(v)      Loft upto 1.5 metre height

(vi)    Other features as mentioned in Table 3.

(vii)   Open ramps for movement of vehicles in side setback only.

(viii)  Balconies (upto 1.50 mtrs. width, If Balcony of more than 1.50 mtrs. width is proposed, then 1/4th of its area shall be counted in FAR), Cupboard (0.60m wide), Staircase, Lift, Mumty for staircase, and Bay windows.

(ix)    Basement:

(i)       Basement area shall not exceed beyond building envelope.

(ii)      The height of any basement shall be maximum 1.5 metre from bottom of the slab above the top level of the external drain. The maximum height of the basement from floor to ceiling shall be 4.5 metres.

(iii)     Basement shall be allowed upto a distance of 2.0 mtrs. from the adjacent plot on the basis of structure stability certificate.

(x)      Minimum requirement for sanction/completion: 40 sqm or 50 percent 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.

(i)       Flooring;

(ii)      Electrical wiring whereas electrical fittings shall not be mandatory.

(iii)     Plumbing and fittings in at least one toilet and kitchen

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

(v)      Number plate;

(vi)    Boundary wall shall be mandatory.

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

(viii)  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;

(ix)    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.

24.2 GROUP HOUSING (Flatted and cluster type)

(I)      Minimum Plot Area- 2000 square metre. However, the Authority may revise this limit by recording the reason.

(II)     Maximum permissible -

24.2.1 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

(i)       A cantilever projection at any level (in setbacks) of a width of 0.75 metre. 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 10000 sq mtrs. The basement shall be allowed in setback area after leaving a minimum setback of 6.0 mtrs.

(iii)     Basement, if put to any 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 upto 1.5 metre width free from FAR (in case it is more than 1.5 m, 1/2 of area beyond 1.5 m shall be included in FAR) may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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 10000 sq mtrs.

(xii)   In multistorey buildings 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 of Group Housing Shops and community facilities as per population norms as specified in the earlier lease deed. In case of plots where minimum population required for provision of convenient shopping is not achieved then:-

(a)      Area for shopping and commercial activities equivalent to 1.0 percent permissible FAR of the plot area shall be allowed.

(b)      Minimum four kiosks of 4 sq.m of carpet area and two shops of 10 sqm carpet area shall be provided mandatorily.

(c)      Maximum height of shops and kiosks shall be 4.0 metre from floor to ceiling.

(d)      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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

(2)     Loft up to maximum height of 1.5 metres.

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtrs lobby infront of each lift (excluding area of corridor beyond the lift).

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

(9)     Cupboards upto a depth of 0.60 mtr. and 1.80 mtrs. in length.

(10)   Bay window upto a depth of 0.60 mtr. and 2.0 mtrs length.

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

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

(13)   Covered walkways and pathways.

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

(6)     Distance between two adjacent building blocks

Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per National Building Code -2005. 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.

(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 kilo metre from the boundary line of such buildings by recording the 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 regulation 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 mtrrs from bottom of beam and maximum 4.5 metres, except wherever height of equipments such as electric generator, air conditioner, fire hydrant etc is more than 4.5 metres, 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, additional 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 upto bottom of the slab above the top of the drain. 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:-

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 may 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 hactares and above, block wise temporary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

24.3 Industrial Buildings:

Ground coverage, Floor Area Ratio and height

24.3.1 Other Provisions:

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

(i)       No construction of any type or any material shall be permitted over projections other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

(i)       A cantilever projection at any level (in setbacks) of a width of 0.75 metre. 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 10000 sq mtrs. The basement shall be allowed in setback area after leaving a minimum setback of 6.0 mtrs.

(iii)     Basement, if put to any 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 (Upto 1.5 metres width free) from FAR may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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 10000 sq mtrs (excluding green areas).

(xii)   In multistorey buildings 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)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtr lobby infront of each lift.

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

(9)     Cupboards upto a depth of 0.60 mtr and 1.80 mtrs. in length.

(10)   Refuge area as per definition for fire evacuation in NATIONAL BUILDING CODE, 2005

(11)   Sewage treatment plant, water treatment plant, garbage collection centre, Electric sub-station, service ducts.

(12)   Covered walkways and pathways.

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

(5)     Distance between two adjacent building blocks

Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per NATIONAL BUILDING CODE, 2005. 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.

(6)     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 kilo metre from the boundary line of such buildings by recording the reasons.

(7)     The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 metre. 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, additional height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(8)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

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

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

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

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 may 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 hactares and above, block wise temporary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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.

(12)   Provision of following item in building shall be mandatory for issue of completion certificate:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

24.4 COMMERCIAL BUILDINGS

Ground coverage, Floor Area Ratio and height

24.4.1 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

(i)       A cantilever projection at any level (in setbacks) of a width of 0.75 metre. 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 10000 sq mtrs. The basement shall be allowed in setback area after leaving a minimum setback of 6.0 mtrs.

(iii)     Basement, if put to any 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 (upto 1.5 metre width) free from FAR may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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 hightailing/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 10000 sq mtrs (excluding green areas).

(xii)   In multistorey buildings 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)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtr lobby infront of each lift (excluding area of corridor beyond the lift).

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

(9)     Cupboards upto a depth of 0.60 mtr and 1.80 mtrs. in length.

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

(11)   Sewage treatment plant, water treatment plant, garbage collection centre Electric sub-station, service ducts.

(12)   Covered walkways and pathways.

(13)   Any other utilities and facilities as decided by Chief Executive Officer depending upon its requirement.

(5)     Distance between two adjacent building blocks

Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per NATIONAL BUILDING CODE, 2005. 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.

(6)     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 kilo metre from the boundary line of such buildings by recording reasons.

(7)     The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 metre. Except wherever height of equipments such as electric generator, air conditioner, fire hydrant etc. is more than 4.5 mete, 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, additional height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(8)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

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

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

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

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 may 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 hactares and above, block wise temporary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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.

(12)   Provision of following item in building shall be mandatory for issue of completion certificate:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

24.5 INSTITUTIONAL

24.5.1 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

(i)       A cantilever projection at any level (in setbacks) of a width of 0.75 metre. 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 10000 sq mtrs. The basement shall be allowed in setback area after leaving a minimum setback of 6.0 mtrs.

(iii)     Basement, if put to any 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 (upto 1.5 metre width) free from FAR may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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/podium parking in plots bigger than 10000 sq mtrs (excluding green areas).

(xii)   In multistorey buildings 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)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtr lobby infront of each lift (excluding area of corridor beyond the lift).

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

(9)     Cupboards upto a depth of 0.60 mtrs. and 1.80 mtrs. in length.

(10)   Bay window upto a depth of 0.60 mtrs. and 2.0 m length.

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

(12)   Sewage treatment plant, water treatment plant, garbage collection centre, Electric sub-station, service ducts.

(13)   Covered walkways and pathways.

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

(5)     Distance between two adjacent building blocks

Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per NATIONAL BUILDING CODE, 2005. 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.

(6)     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 kilo metre from the boundary line of such buildings by recording the reasons.

(7)     The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 metre. 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, additional height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(8)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

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

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

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

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 may 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 hactares and above, block wise temporary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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.

(12)   Provision of following item in building shall be mandatory for issue of completion certificate:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

24.6 GREEN AREAS

24.6.1 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

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

(ii)      Basement area equivalent to maximum permissible ground coverage for services, storage and parking.

(iii)     Basement, if put to any 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 from FAR may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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)    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.

(4)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtr lobby infront of each lift (excluding area of corridor beyond the lift).

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

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

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

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

(12)   Sewage treatment plant, water treatment plant, garbage collection centre Electric sub-station, service ducts.

(13)   Covered walkways and pathways.

(14)   Any other utilities and facilities as decided by Chief Executive Officer depending upon its requirement.

(5)     Distance between two adjacent building blocks Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per NATIONAL BUILDING CODE, 2005. 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.

(6)     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 kilo metre from the boundary line of such buildings by recording the reasons.

(7)     The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 metre. 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, additional height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(8)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

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

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

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

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 may 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 hactares and above, block wise temporary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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.

(12)   Provision of following item in building shall be mandatory for issue of completion certificate:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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

24.7 TRANSPORTATION

24.7.1 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

(i)       A cantilever projection at any level (in setbacks) of a width of 0.75 metre. 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 10000 sq mtrs. The basement shall be allowed in setback area after leaving a minimum setback of 6.0 mtrs.

(iii)     Basement, if put to any 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 (upto 1.5 metre width) free from FAR may be projected in open setbacks provided 6 mtrs. clear space is available for fire tender movement.

(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 10000 sq mtrs (excluding green areas).

(xii)   In multistorey buildings 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)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

(5)     Garbage shafts, lift shafts and 10 sq mtr lobby infront of each lift (excluding area of corridor beyond the lift).

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

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

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

(11)   Sewage treatment plant, water treatment plant, garbage collection centre, Electric sub-station, service ducts.

(12)   Covered walkways and pathways.

(13)   Any other utilities and facilities as decided by Chief Executive Officer depending upon its requirement.

(5)     Distance between two adjacent building blocks Distance between two adjacent building blocks shall be minimum 6 mtrs. to 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 by 1 metre for every addition of 3 mtrs. in height of building subject to a maximum spacing of 16 mtrs. as per NATIONAL BUILDING CODE, 2005. 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.

(6)     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 kilo metre from the boundary line of such buildings by recording the reasons.

(7)     The internal height of the basement (floor to ceiling) shall be minimum 2.4 mtrs from bottom of beam and maximum 4.5 metre. 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, additional height may be allowed by the Chief Executive Officer depending upon the technology and requirement of space.

(8)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

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

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

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

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 may 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 hactares and above, block wise temprorary Occupancy may be allowed subject to a minimum of 1,00,000 sqm 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.

(12)   Provision of following item in building shall be mandatory for issue of completion certificate:

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

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

24.8 General Provisions for Building/projects in regulations 24.1, 24.2, 24.3, 24.4, 24.5,24.6, 24.7

(1)     (i) Category of buildings mentioned in the above regulations is indicative only.

(ii) If there is any variation in he zoning regulations of Development Plan/Master Plan, the provisions of Master Plan shall prevail. (ii) In case of mixed land use Ground coverage and F.A.R shall be determined on the basis of prime use/activity as decided in the scheme.

(2)     Total height shall be counted from top of external drain to top of the building except for

Illuminated boards

Water Tanks, mumty and machine room

Other such structures with non usable height.

(3)     Minimum permissible setbacks shall be as per Table no. 1 and 2. If there is no mention in the lease deed then as per Building Regulations prevailing at the time of allotment.

(4)     Maximum permissible density shall be as per lease deed. Maximum density variation of -50 percent and +5 percent shall be allowed in Group Housing.

(5)     The above regulations are for general applications.

(6)     The Authority shall however prepare and provide Architectural control drawing/Architectural control for each commercial project.

(7)     Notwithstanding anything contained in these regulations, the Authority may where it considers expedient to do so, having regard to the special features of a particular zone/sector and the width of road abutting and the Development Plan, permit such ground coverage FAR, height and setback in relation to a building or a group of buildings by recording the reasons.

(8)     Provisions of Ground coverage, FAR, building height, parking etc., for Information Technology (IT) and Information Technology and Enabled Services in Industrial plots shall be applicable as per the provisions for Information Technology and Information Technology and Enabled Services in Institutional plots. This provision is applicable for those plots which were originally allotted for IT/ITES.

(9)     In case of any activity other than listed above mentioned regulations (24.1 to 24.7), the ground coverage and FAR shall be decided by the Authority keeping in view the similar kind of activities mentioned in these regulations.

(10)   For buildings of height above, 30 metres necessary clearance from Airport Authority of India shall be taken. Total height of the building shall be counted from the top of the external drain to top of the building without exemption.

(11)   The above regulations are for general applications.

(12)   Purchasable FAR shall be available only for those allottees whose allotment was based on specific FAR.

(13)   For Horticulture Nursery, the following provisions shall be applicable:

(i)       Green house up to maximum 10 percent of plot area.

(ii)      Watchman shelters as per clause (v) of sub regulation (I) of regulation 24.6.1 and also permitted in setbacks.

(iii)     Metre room as per norms of Electricity Authority and shall also be permitted in setbacks.

(iv)    Shops and support facilities shall be permitted maximum upto 15 sq mtrs included in permitted Ground Coverage.

(v)      Setback shall be as per Table 2.

(14)   The applicant who shall construct Green Building on a plot of 5000 sq mtrs and above for any use may be allowed an additional FAR of 5% of the permissible/availed FAR (excluding additional 15% of prescribed FAR for services), free of cost, provided that the applicant fulfils the following conditions:-

(i)       The Building is completed and rated by Leadership in Energy and Environmental Design Leadership in energy and Environmental Design as 'Gold or Platinum'.

(ii)      The building is recommended by the Bureau of Energy Efficiency Government of India for the provision of energy efficiency.

(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. Note: The applicant has to submit a certificate of compliance of green building from Leadership in Energy and Environmental Design (LEED)/Bureau Energy of Efficiency after every three 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.

(15)   The Authority is authorized to permit additional height at focal points wherever it is considered appropriate by recording the reasons.

(16)   Enclosure of balcony in any type of building shall not be permitted or/and compounded. Enclosure shall be considered as illegal construction.

24.9 Informal Sector

Common facilities for development

(i)       Toilet blocks.

(ii)      Proposed plantation on road side has to be ever green trees planted 10 metre centre to centre.

(iii)     Provisions for community facilities like Creche, Balwadi, Health care centre etc. to be made as per population requirement.

(iv)    The population size of unit shall be 2.5 person per unit or as decided by the Authority.

(v)      The number of Dwelling Units permissible will be equivalent to number of members in the registered society or as decided by the Authority with the maximum variation of ñ10 percent.

24.10 Layout And Sub-Division Of Land:

(1)     All provisions shall be as per sub-division regulations in master plan approved by the Authority. In case of any special provision in lease deed, the conditions of lease deed shall prevail.

(2)     Setbacks, FAR, ground coverage and height permissible on the sub divided plot shall be as per maximum permissible in each individual use in these Regulations

24.11 Standards for facilities for group housing projects as per following population norms:

Note:

(i)       Provision of these facilities is mandatory in Group Housing/Residential schemes. However, the Authority may allow more numbers for social/community facilities (Non-commercial) and more areas as per requirement of any project within the limits of permissible FAR.

(ii)      For facilities like Nursery School/Creche, Nursing Home, Dispensary, convenient shops, etc. instead of earmarking plots, the permissible FAR may be planned on Ground Floor of Group housing Blocks or as separate building blocks within the permissible ground coverage. The allottee shall be free to plan the facilities either in the form of plots or building blocks.

24.12 Provision of Social and Physical Infrastructure at Sector Level (Zone R) (If facilities are provided as per sector norms then in individual group housing pockets the facilities indicated in regulation 24.11 shall not be applicable)

24.13 Note:-

In special circumstances the Authority may, relax any of the provisions mentioned herewith in the regulation no. 24.12 by recording the reasons.

24.14 Note:-

Provisions of minimum parking and landscaping requirement shall be as per Table 5 and Table 6 respectively. However, the Authority may stipulate higher provisions in future as per requirement and issue directions in this regard.

24.15 Provisions for special Development Zone (Including mini and micro Special Development Zone); Applicable only for Yamuna Expressway Industrial Development Authority

(a)      Conceptual plan shall be prepared for Special Development zone.

(b)      Minimum area required for the approval of detailed layout plan for Special Development zone shall be 40% of the permissible area earmarked for the core activity.

(c)      The completion period for 40% of permissible area for core activity shall be as per the provisions of allotment/lease deed.

(d)      Maximum 1.75 FAR shall be permitted on the entire land of Special Development zone.

(e)      Maximum 30% ground coverage and 1.75 FAR shall be permitted for the core activities of Special Development Zone. There shall not be any restriction on height of building, however, no objection certificate from the Airport Authority of India shall be obtained in case of building height is 30 mtrs and above.

(f)       Activities in special Development Zones shall be allowed as per the appendix -13.

CHAPTER - IV

Regulation - 25. Structural Safety-Fire Safety and Service.

25.1 Fire Safety Requirements

(a)      Building shall be so planned, designed and constructed so as to ensure fire safety and this shall be done in accordance with Part IV 'Fire Protection' of the National Building Code of India as amended from time to time.

(b)      In case of multi-storeyed buildings above 15 metre in height, building which are more than three storeys and building with more than 400 square metres ground floor coverage and all other buildings of industrial, storage, assembly and hazardous type building scheme, provisions of Uttar Pradesh Agni Nivaran aur Agni Suraksha Adhinam (Act no. 6 of 2005) shall apply.

25.2 Structural Design

The structural design of any item of masonry, timber, plain concrete and steel in a building shall be carried out in accordance with Part VI (Structural Design, Section-1, Boards, Section-2, Section-5, Contrite, Section-6 Steel, as the case may be) of National Building Code of India NATIONAL BUILDING CODE, 2005 prepared by Indian Standard Institution and as prevalent at the time of execution of the works.

25.3 Quality of Material and Workmanship

All materials and workmanship shall be of good quality conforming generally to accepted standards of Public Work Department of Uttar Pradesh, Indian Standards Specifications and Codes as included in Part V Building Materials and Part VII Constructional Practices and Safety of National Building Code of India 2005 as amended from time to time.

25.4 Building Services

The planning design and installation of electrical installations, air-conditioning and heating work, installation of lifts and escalators in a building shall be carried out in accordance with Part VIII (Building Services, Section 2, Electrical Installations, Section 3, Air-conditioning and heating, Section-5, Installation of lifts and escalators, as the easy may be) of National Building Code of India 2005 prepared by Indian Standard Institution and as prevalent at the time of execution of the work.

25.5 Plumbing

The planning design, construction and installation of water supply, drainage and sanitation and gas supply system in building shall be in accordance with the Part IX (Plumbing Services Section I, Water Supply Section 1, Drainage and Sanitation, Section-1, Gas Supply, section 2) of National Building Code of India prepared by Indian Standard Institution as amended from time to time.

25.6 Water supply requirements

The requirements of water supply in a building shall be in accordance with the provision of National Building Code as amended from time to time.

25.7 Sanitary Fitting

(1)     Subject to the provision of any law for the time being in force, the sanitary fittings and installations in building shall be in accordance with the provisions of National Building Code as amended from time to time.

(2)     Every factory building within the area shall be provided with such latrines and urinals as may be prescribed by or under the provisions of the Factories Act 1948 as amended from time to time.

25.8 Structural Safety for Natural Hazard Protection-

For buildings more than three storeys (including ground floor) or more than 12.0 metre height and important facilities like water works, overhead tank, telephone exchange, bridges and culverts, electric substation, transmission towers, the requirements specified in the Indian Standard Code and Guidelines and other documents shall be observed for structural safety and natural hazards protection of buildings. The details of the relevant codes and guidelines are given in Appendix 8-A/B/C/D.

25.9 Provision for Physically Handicapped

Provisions for physically handicapped persons shall be made in all buildings and facilities used by public in accordance with the provision of Part III, Annex D of National Building Code -2005.

25.10 Note:-

All the provisions made in the building which are not specifically provided in these regulations shall be as per the provisions of National Building Code, Indian Standard Institution Code as amended from time to time. The technical person shall be responsible for ensuring the same as per Appendix-4.

25.11 Note:-

The Owner, Technical Person shall be fully responsible for all provisions to be made in accordance with clause 25.1, 25.2, 25.3, 25.4, 25.5, 25.6, 25.7, 25.8, 25.9 & 25.10. A certificate to this effect shall be given as per Appendix-4.

CHAPTER -V

Regulation - 26. Construction of Farm House Building in Agricultural Use Zone.

26.1 Minimum size of plot-Minimum size of a plot for farm house shall not be less than 1.0 hectare.

26.2 Maximum coverage and FAR

26.3 Other provisions

(a)      The maximum permissible floor area includes the area of mezzanine floor also.

(b)      The maximum height of boundary wall shall be 3.0 mtrs from external drain top.

(c)      Running creeper or flowering creeper will be planted all along the wall.

(d)      Minimum 50 percent of the total area of the farm house shall be under plantation/cultivation. At least 100 trees per hectares have to be planted out of which at least 50 percent shall be evergreen trees.

(e)      Basement within the outer walls of the buildings equivalent to the area of ground coverage shall be allowed. In the event of open areas falling within the outer walls of the buildings, maximum area of the basement may be allowed equivalent to double the area of the ground coverage.

(f)       Minimum requirement for sanction and completion shall be 25% of permissible FAR.

26.4 Water supply, sewerage and drainage:

(a)      In case of a plot for a farm house having dwelling unit the owner thereof shall be responsible to make lawful arrangements for potable water in the farm house.

(b)      The owner shall be responsible to provide drains in the farm house to be used for rain water and in case of dairy farm, open or closed sanitary drains to clean sheds, as may be required by the Authority.

(c)      The owner shall be responsible to provide septic tank with necessary dispersion trenches for disposal of human and animal wastes in the farm house within his own premises.

26.5 Electrification

The owner of a farm house shall obtain electric connection directly from the appropriate authority authorised for distribution on such terms and conditions and at his own cost as decided by the appropriate authority.

26.6 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 other than mentioned herewith.

(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:

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

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

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

(c)      Other features as mentioned in Table 3

(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)    Metre room as per Electricity Authority norms.

(3)     Floor Area Ratio shall not include:

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

(ii)      Basement shall be for storage, services and parking only. It shall not be more than permissible ground coverage.

(iii)     Basement, if put to any 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 (upto 1.5 metre width) free from FAR may be projected in open setbacks provided 6 mtr clear space is available for fire tender movement.

(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)    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.

(4)     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

(1)     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 2.4m x 4.5m shall not be counted in Ground Coverage.

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

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

(4)     Watchmen/Security shelters and watch towers

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

(6)     Fire escape staircases

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

(8)     Mumty, machine room for lifts.

(9)     Cupboards upto a depth of 0.60 mtr and 1.80 mtrs. in length.

(10)   Bay window upto a depth of 0.60 mtr and 2.0 m length.

(11)   Sewage treatment plant, water treatment plant, garbage collection centre Electric sub-station, service ducts.

(12)   Covered walkways and pathways.

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

(5)     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 kilo metre from the boundary line of such buildings by recording the reasons.

(6)     The height of basement shall be maximum 1.5 metres upto bottom of the slab above the top of the drain. In case the basement is flush with the ground level adequate light and ventilation shall be ensured.

(7)     Provision of following item in building shall be mandatory for issue of completion certificate:

(i)       Flooring;/i.e. hard surface and completely finished floors for common areas.

(ii)      Electrical wiring;

(iii)     Plumbing work to be complete.

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

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

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

(vii)   Boundary wall and gates shall be mandatory;

(viii)  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;

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

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

(xi)    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.

CHAPTER-VI

Regulation - 27. Construction of Building in Village abadi.

Notwithstanding anything contained in these regulations herein after mentioned, The ownership and area of village abadi shall be determined by the land department of the Authority, The construction of buildings in village abadi shall be regulated as follows.

27.1 Setback

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

27.2 Covered Area

(a)      Ground floor

(b)      First floor- equivalent to maximum permissible ground coverage.

(c)      Barsati floor- 50 percent of the ground floor including mumty.

(d)      Maximum Height 1 1.0 mtrs.

27.3 NOTE:-

Basement shall be permitted within the building line only i.e. area after leaving setbacks. The internal height of the basement (floor to ceiling) shall be minimum 2.4 metre and maximum 4.0 metre and shall be used for parking and storage only.

All formalities as per regulation No. 6.1 will have to be completed for construction of basement.

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 under land acquisition act by the competent authority. Non - Residential activities shall be allowed maximum up to 50 percent of the total permissible ground coverage on payment of prescribed charges in clause 27.9

27.5 Fire safety requirements shall be as per National Building Code and U.P. Agni Nivaran Adhinam(Act No. 6 of 2005)

27.6 Items permissible in the setback and calculation of FAR shall be carried out as per regulation 24.0.

27.7 Provisions of parking, loading and unloading spaces

(a)      Parking space to be provided for motor vehicles, shall not be less than 20 square metre in open area (under stilts: 30 square metre) and for scooters and cycles the parking spaces provided shall not be less than 3 square metre and 1.40 square metre respectively.

(b)      Parking space for vehicles shall be provided as per table-5 annexed to these regulations.

27.8 Explanation:-

Boundary wall height provision shall be as per prevailing directions issued by Authority from time to time.

27.9 Fees for Conversion of use

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

(i)       On roads of Right of way upto 12.00 metre -prevailing residential rate revised from time to time.

(ii)      On roads of Right of way above 12.0 metre and up to 18.0 metres. 1.25 times of the prevailing residential rate revised from time to time.

(iii)     On roads of Right of way above 18.0 metre and up to 24.0 metres. 1.50 times of the prevailing residential rate revised from time to time.

(iv)    On roads of Right of way above 24.0 metre and up to 45.0 metres. 100% of the prevailing reserved commercial rate as per plot size, revised from time to time minus the land cost.

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

(vi)    For safety requirements shall be as per National Building Code and Uttar Pradesh Fire Act.

(vii)   Items permissible in the setback and calculation of Floor Area Ratio shall be done as per clause (A) of regulations 24.1.

(viii)  Provisions of parking, loading and unloading spaces:

(a)      Parking space to be provided for motor vehicles, shall not be less than 20 square metre in open area (under stilts; 30 square metre) and for scooters and cycles the parking spaces provided shall not be less than 3 square metre and 1.40 metre respectively.

(b)      parking space for other vehicles shall be provided as per table-5.

27.10 Fees for Sanction and completion of building plans:-

fees shall be calculated as per regulation 10

CHAPTER-VII

Regulation - 28. Construction on Plots allotted to the farmers against land acquisition (5% or 6% or 7% as the case may be) in planned village abadi Expansion scheme or in sectors.

28.1 Setbacks

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

28.2 Covered Area

(a)      Ground floor

Plot Size	Maximum permissible ground coverage
Upto 200 square metre	80%
201-500 square metre	75%
501-1000 square metre	70%
1001-2000 square metre	65%
2001-4000 square metre	60%
Above 4000 square metre	55%

(b)      First floor- equivalent to maximum permissible ground coverage.

(c)      Barsati floor- 50 percent of the ground floor including mumty.

(d)      Maximum Height 11.0 mtrs.

28.3 Note

Basement shall be permitted within the building line only i.e. area after leaving setbacks. The internal height of the basement (floor to ceiling) shall be minimum 2.4 metre and maximum 4.0 metre and shall be used for parking and storage only.

All formalities as per clause No. 6.1 will have to be completed for construction of basement.

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 upto 50 percent of the total permissible ground coverage 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

(i)       On roads of Right of way up to 12.00 metre -prevailing residential rate revised from time to time.

(ii)      On roads of Right of way above 12.0 metre and up to 18.0 metres. 1.25 times of the prevailing residential rate revised from time to time.

(iii)     On roads of Right of way above 18.0 metre and up to 24.0 metres. 1.50 times of the prevailing residential rate revised from time to time

(iv)    On roads of Right of way above 24.0 metre and up to 45.0 metres. 2.00 times of the prevailing reserved residential rate as per plot size.

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

28.6 Other Provisions

(i)       Fire safety requirements shall be as per National Building Code and Uttar Pradesh Agni Nivaran Adhinam(Act No. 6 of 2005)

(ii)      Items permissible in the setback and calculation of Floor Area Ratio shall be done as per regulation 24.

(iii)     Provisions of parking, loading and unloading spaces:

(a)      Parking space to be provided for motor vehicles, shall not be less than 20 square metre in open area (under stilts; 30 square metre) and for scooters and cycles the parking spaces provided shall not be less than 3 square metre and 1.40 metre respectively.

(b)      parking space for other vehicles shall be provided as per table-5.

(iv)    Boundary wall height provision shall be as per prevailing direction issued by the Authority from time to time.

28.7 Fees for Sanction and completion of building plans:-

fees shall be calculated as per regulation 10.

28.8 Provisions regarding Commercial activities

(1)     On plots situated along the 30.0m and above wide roads, commercial activities shall be allowed in addition to the activities as mentioned in regulation 28.4.

(2)     The activities as mentioned in sub regulation (1) above and in regulation 28.4 shall also be allowed the allotted plots of those farmers whose land was acquired and due any special circumstances a part of land has been returned to as per lease back policy of the Authority.

CHAPTER-VIII

Regulation - 29. Purchasable Far.

29.1 Note:-

Provision of purchasable FAR in Group Housing, Commercial, Institutional, Industrial, Sport and amusement complex, recreational greens and Low Density Sports plot may be considered, where:

(i)       The Plots exist on 24 mtrs. and above wide road.

(ii)      The construction has not started.

OR

The allottee wants to construct a new additional building within the limits of permissible ground coverage.

OR

The allottee wants to construct new building on the vacant plot.

OR

The allottee has already constructed building within purchasable F.A.R limits

OR

Purchasable F.A.R may be allowed on minimum 18.0 mtrs. and above road width for institutional and industrial use.

Note: The Purchasable FAR shall be allowed up to the maximum limit of the applicable FAR in the Building Regulations.

29.2 Purchasable FAR shall be allowed with the following provisions/conditions:-

(i)       No construction shall be allowed beyond the limit of maximum permissible ground Coverage.

(ii)      Parking facilities shall be provided within the plot as per the provisions of the building bylaws.

(iii)     No objection certificate from the Airport Authority of India/Competent Authority shall be obtained for the height of the building.

(iv)    Structural design duly checked and verified by the I.IT/N.I.T./Government Engineering College shall be submitted along with the proposal in case where additional floors are being proposed.

(v)      No objection certificate from Fire Safety and Environmental Clearance shall be obtained from the Competent Authorities.

(vi)    Purchasable FAR shall be applicable only on the basis of assessment of planned and available physical infrastructure.

(vii)   Use of purchasable FAR shall be governed by the terms and conditions of lease deed.

(viii)  In case where purchasable FAR is allowed, the Authority shall permit increase in the height of building as per requirement.

(ix)    Additional Proportionate residential units shall be allowed on the purchasable FAR for Group Housing.

Note:-

(i)       Purchasable FAR is an enabling provision. It shall not be allowed to any Allottee as a matter of right.

(ii)      With the consideration of Traffic density, conditions of approach road, availability of physical infrastructure, distance from the protected area and heritage sites or in the light of planning the Authority may identify the zones/areas where purchasable FAR shall not be allowed.

(iii)     In case of mixed land use permitted in any pocket/plot:

(a)      Permissible FAR for various uses shall be as applicable for respective use including the purchasable FAR.

(b)      The total FAR in the pocket/plot shall be subject to the overall permissible FAR for the pocket/plot.

(c)      Purchasable FAR shall be calculated on the basis of the FAR of the individual uses within that pocket/plot.

29.3 Calculation Method for the rate of charges of Purchasable FAR:-

Rate assessment for purchasable FAR shall be calculated in proportion to the land requirement for additional built up area. The Fraction of land value shall be charged from the allottee on the basis of following formula:-

C=Le x Rc x P

C=Charge

Le=Proportionate Land required against purchasable FAR

i.e. Fp x 100/FAR

Fp = Allowed Additional covered area(sq.mtr.) as per purchasable FAR.

FAR= Permissible Floor Area Ratio as per Building Regulations.

Rc= Prevailing sector rate or allotment rate of related plot (on the basis of auction/sealed bid) whichever is higher.

P=Value of purchasable Factor is as follows:-

Group Housing =0.40

Commercial =0.60

Institutional/Institutional green* =0.30

Industrial =0.30

Green/sport/recreational Areas =0.20

29.4 Note:- 

*(i) The purchasable FAR in institutional green plot shall only be permissible for the institutional use in the plot.

(ii)   The purchasable FAR shall be allowed to a maximum permissible FAR allowed for the particular use above the constructed building. If the allottee has done the construction before sanctioning, the compounding charge of un-sanctioned area shall be payable at the rate of Rs. 200/-per sqmtr. This penalty shall be over and above the fee charged for purchasable FAR. In case the construction is beyond the limit of purchasable F.A.R the allottee will have to first remove the extra construction beyond permitted FAR, then allottee may be allowed the extra purchasable F.A.R.

(iii)   The Authority may also fallow additional ground coverage with purchasable F.A.R upto the maximum limit of 40% in commercial plots of more than 5000 sq. mtr. area on the basis of additional charges.

Additional Charges for Purchasable Ground Coverage shall be calculated as follows:

C= L x 0.30 x R

C= Cost of additional purchasable ground coverage

L= Land required under ground cover for additional ground coverage

R= Rate of land per sq.mt. (current reserve price or auction/bid/allotment rate whichever is higher) 0.30 is a constant factor for purchasable ground coverage. However, additional coverage will not be considered in the setback area.

(iv)   Increase in FAR of industrial plots prior to the commencement of these regulations shall continue to be allowed free of cost. But the increase of FAR of industrial plots notified in these Regulations shall be allowed on purchasable basis. Purchasable FAR may be allowed up to 2.0 FAR in the Industrial plots.

CHAPTER - IX

Regulation - 30. Provisions of parking, loading and unloading spaces.

Parking may be provided in open, under stilt, or underground in basements or separate block plots for multi level parking through mechanized methods or conventional ramps. Other option in selected areas is through podium parking. Creation of underground parking below parks and open spaces without disturbing the green areas on the surface may be considered only in exceptional cases as per policy approved by the Authority. Surface parking shall be allowed in setback after leaving clear space of 7.5 mtrs., and fulfilling the requirement of tree plantation and Fire Tender movement. 

30.1 Other Provisions

(1)     Multi-level Parking plots-

(i)       Multi-level parking facility should preferably be developed in the designated parking spaces/plots.

(ii)      In order to compensate the cost of multi level parking in designated areas and also to fulfill the growing need of parking spaces within urban areas, a maximum 25% of ground floor covered area may be utilized as commercial space. The balance covered area may be utilized on top floors for office use on a plot designated or planned for parking facility.

(iii)     In addition to the required parking spaces for maximum permissible FAR, 3 times additional space for parking component shall be provided.

(iv)    Maximum ground coverage shall be 70%.

(v)      For development of multilevel parking, models should be worked out to encourage the private sector initiative without commercial component.

(vi)    Multi level parking facility shall be allowed in all type of plots.

(2)     Basement Parking

(i)       In plots larger than 10000 sq. mtrs., the basement shall be allowed upto minimum setback of 6.0 mtrs. There will be no restriction on the number of levels of basement subject to mechanical ventilation as per provisions in National Building code - 2005, water proofing and structural safety. Evergreen trees shall have to be planted in setback as per landscaping norms of these byelaws.

(ii)      Height of first basement above ground level will be maximum 1.5 mtrs below the roof slab. Where stilt or podium parking is permitted, the first basement roof will be levelled with the ground and the roof slab of the extended basement up to envelop line shall be designed for the fire tender load.

(iii)     The height of basements from floor to ceiling shall be maximum up to 4.5 mtrs.

(iv)    The ramp within setbacks shall be permissible subject to free and convenient movement of fire tender.

(v)      Adequate fire safety, light and ventilation and air change through mechanical means shall be provided as per provisions in National Building Code, 2005.

(vi)    The basements may be used only for parking, services like fire rooms and storage of non-hazardous materials.

(3)     Podium Parking

For adequate parking space, podium parking up to maximum two floors may be permitted within the envelope line, only for parking, with the following conditions;

(i)       Minimum plot area = 10000 sq mtrs.

(ii)      Minimum width of the road = 18 mtrs.

(iii)     Minimum set back at the ground level will be 7.5 mtrs. all around where stilt and one storey podium will be permitted, however, other floors of podium parking may be permitted with larger set back.

(iv)    The height of one level of podium will be maximum 2.4 mtrs. from floor to the bottom of beam.

(v)      Podium levels will not be enclosed by any material on the outer periphery except with one metre high metal Jali/mesh for safety.

(vi)    Adequate sprinklers, exits, ramps and fire fighting provisions as per provisions in National Building Code - 2005 will be provided.

(vii)   Structural safety measures as per BIS codes and for fire tender movement will be ensured.

(viii)  Ramp for podium shall not be allowed in the setback.

(ix)    Services and storage shall be allowed upto the extent of permissible ground coverage.

(4)     Mechanised Parking

(i)       Mechanized multi level parking will be permitted subject to the following;

(ii)      Minimum plot size = 1000 sq. mtrs.

(iii)     Minimum width of road = 18 mtrs.

(iv)    ECS = 18 sq. mtrs. or as per the design and Technology.

(v)      Clear Height of one level = 2.1 mtrs.

(vi)    Adequate safety measures for mechanical equipments.

(vii)   Backup of electricity through automatic generators.

(viii)  The company shall ensure proper maintenance, structural safety equipment and machinery.

(5)     Underground Parking

Parking facilities can be created under the open spaces/parks (except heritage park), playground without disturbing the green areas on the surface and surrounding environment. The approvals from the concerned Authority are mandatory after following due process of public hearing before taking up such works. The guidelines for approval are as follows;

(i)       Minimum area of open spaces/park/playground = 5000 sq. mtrs.

(ii)      Minimum width of abutting road = 18 mtrs.

(iii)     Up to 50% of the area to be utilized for underground parking with minimum two basements.

(iv)    Ramps to be provided with not more than 1:10 slope.

(v)      Maximum height from the road level shall be 0.5 mtrs with provision for mechanized light and ventilation.

(vi)    Minimum set back from the boundary of the park will be 1.5 mtrs for the purpose of staircase and ramps.

(vii)   Fire & structural safety measures shall be as per National Building Code, - 2005.

(viii)  Minimum depth of the earth shall be 0.5 mtrs. for planting shrubs and grass.

(ix)    Adequate drainage for irrigation facilities and for water proofing shall be mandatory.

(x)      The Authority may consider to relax the minimum area limit depending upon the requirement in a particular area.

(a)      When parking space is to be provided for motor vehicles, it shall not be less than 20 square metre in open area and 30 square metre in basement and in stilts and for scooters and cycles the parking spaces provided shall not be less than 3 square metres and 1.40 square metres respectively.

(b)      For buildings of different types, parking space for vehicles shall be provided as specified in table No. 5-6. Extended Basement: The basement shall be allowed within the setback only for parking purpose all around the plot boundary after leaving a minimum setback of 6.0 mtrs. For fire tender movement. The top of the slab shall be flushed with the ground level and the roof shall be designed to take the load of the fire tender with mechanized ventilation. Enclosure:- 1. Tables (1 to 6) 2. Appendix (1 to 12)

 

TABLE NO. 1

(See regulation 24.1)

"This content is in vernacular language. Kindly email us at info@legitquest.com for this content."

 

TABLE NO. – 2

(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)

Setbacks for all category and uses of plots other than individual residential Plots

Notes:

(1)     Specific setbacks shall be as per scheme/layout/zonal plan prepared by the Authority whenever such a plan is prepared by the Authority.

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

 

TABLE NO. – 3

(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)

Features permitted in the setbacks of the plots after leaving 6.0m clear space for fire tender

 

TABLE NO. – 4

(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)

Area under canopy in buildings other than residential buildings

Note: 

Minimum width of canopy shall be 1.8 mtrs.

 

TABLE NO. – 5

Provision of Parking Requirement

Note:

(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 on 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.

 

TABLE NO. – 6

Provisions for Landscaping

(1)     (a) Institutional, commercial, office/Industrial units/group housing, farm house shall be required to plant a minimum number of trees in their premises as follows.

(b) In case of plotted development in group housing plantation provision shall be as per Landscape Master Plan and following norms shall be followed.

(i)       On 18.0 metre and 24.0 metre wide road, alternate variety of evergreen and ornamental trees shall be planted @ 7.5 metre centre to centre.

(ii)      On road upto 12 metre ornamental trees will be planted @ 5 metre centre to centre of single variety in each pocket.

(c) Recreational, Institutional Green: In addition to the requirement as mentioned in clause (a) detailed landscape plan will have to be got approved by the Authority as per specification in Landscape Master Plan and landscape manual approved by the Authority.

(2)     Residential plots other than group housing (flatted):-

(i)       One tree in every plot for plot size upto 120 square metre.

(ii)      Two trees in every plot for plot size above 120 and upto 300 square metre.

(iii)     One tree additional in every 100sqm for plot above 300 square metre.

(3)     The minimum height of plantation of sapling should be 3.6 mtrs at the time of occupancy.

* Evergreen Tree: Tree that remains green for most part of the year and sheds leave slowly throughout the year, having height more than 2.0 mtrs, with a well distinguished trunk,