Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(5) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(5)The maximum Floor Area Ratio, the maximum plot coverage, maximum height of residential building and front setback with respect to the width of the street (approach road) shall be as given in Table below :Area and Height Limitations for Residential BuildingsTable-3
Area of Plot in Square meters Front Set Back in meters Maxi. Coverage Maximum F.A.R. Minimum Road width in meters. Maximum height in meter
Upto 100 2 65% 1.5 6 7.5
100 to 200 2 60% 1.5 6 10.0
201 to 300 2 60% 1.5 9 10.0
301 to 400 3 55% 1.75 12 12.0
401 to 500 3 55% 1.75 12 12.0
501 to 750 4.5 50% 2.00 12 Below 15.0
751 to 1000 4.5 50% 2.00 12 Below 15.0
Above 1000 6.00 50% 2.00 12 15.0 or more
Note : (i) Where the maximum coverage of a plot works out to less than maximum permissible for the next below lower sized plot, the maximum coverage of the plot may be increased to that permissible for the said next below category plot.
(ii)While reckoning the height of residential building, stair cover, lift-room, water tank, parapet etc. may be excluded.
(iii)Where sites do not face or abut a road of the required width specified in Table-3, the front setback and the coverage of the building shall be regulated according to the size of the plot but the floor area ratio will be regulated according to the width of road along which the concerned site is located.
(iv)Where a plot abuts a road less than 6 metres the maximum coverage of the plot shall be restricted to 50% and maximum FAR shall be 1.0.
(v)The standard requirements for row-housing and semidetached buildings shall be as specified in Regulation 77.
(vi)The standard requirements for chawls and tenements shall be as specified in Regulation 76.
(vii)For height of buildings with 15 metres and above other parameters of the building shall governed by provisions relating to multi-storeyed building specified in these Regulations.