[31st
December 2024] Whereas the draft
regulations to amend the approved Zonal Regulations of Revised Master Plan,
2015 of Bangalore, approved by the State Government Vide, G.O No. UDD 540 BEM
AA SE 2004, dated:25.06.2007, which the Government of Karnataka proposed to
make in exercise of the powers conferred by section 13-E of the Karnataka Town
and Country Planning Act, 1961(Karnataka Act 11 of 1962), was published vide
Notification No.UDD 100 MNJ 2024(e), dated 02.09.2024 in the Karnataka Gazette
dated:05.09.2024 inviting objections and suggestions from all persons likely to
be affected thereby within thirty days from the date of its publication in Official
Gazette. And whereas the said Gazette
was made available to the public on 05.09.2024. And whereas, no objections
or suggestions have been received in this behalf by the State Government. Now therefore, in exercise
of the powers conferred by Section 13E of the Karnataka Town and Country
Planning Act, 1961 (Karnataka Act 11 of 1963), the Government of Karnataka
makes the following regulations, namely:- (1)
These regulations may be called the Zonal
Regulations of the Revised Master Plan, 2015 of Bangalore (Amendment)
Regulations, 2024. (2)
They shall come into force from the date of
their final publication in the official Gazette. (1)
In Chapter 3.0 of the Zonal Regulations of
the Revised Master Plan, 2015 of Bangalore (hereinafter referred to as the said
regulations), under regulation 3.13, after the words, "security deposit at
the rate of" and before the words, "for the following categories",
the following words and punctuations "Rs. fifty per sq.m of floor area
within the Corporation area and Rs. fifty per sq.m of the floor area outside
the Corporation area" shall be inserted. (2)
In Chapter 4.0 of the said regulations, - (i)
in regulation 4.1.2, for item (ii), the
following shall be substituted, namely:- "(ii)
Permissible Land uses: In Ring-III: (a)
Main land use - R and T1; (b)
Ancillary land use category: C3, I-2 and U3;
and (c)
If the plot size is more than 300 sq.m having
a frontage of 10 meter or more and abutting road is 18m and above in width,
then ancillary uses can be used as main use." (ii)
in regulation 4.2.2, for item (ii), the
following shall be substituted, namely:- "(ii)
Permissible land use: In Ring-III: (a)
Main land use category: R; (b)
Ancillary land use category: C3, I-2, T2 and
U4; (c)
If the plot size is more than 300 sq.m having
a frontage of 10 meter or more and abutting road is 18m and above in width,
then ancillary uses can be used as main use."Zonal Regulations of The Revised Master Plan, 2015 Of Bangalore
(Amendment) Regulations, 2024
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