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State of Uttar Pradesh - Section

Section 26 in New Okhla Industrial Development Area Building Regulations, 2010

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.
26.2Maximum coverage and FAR
(a) Maximum permissible ground coverage for alltypes of activity 10 percent
(b) Maximum permissible FAR 0.15
(c) Residential accommodation of watch andward/maintenance staff 15 percent of permissible FAR
(d) Maximum height 10.0 m
(e) Setbacks Front/side abutting road 15.0 metre and allother sides 9.0 metre
26.3Other 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.
26.4Water 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.
26.5Electrification. - 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.
26.6Other 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:
Sr. No. Plot Size Total area for watchman shelter and watchtower Maximum area under each watchman shelter Maximum area under each watch tower
1 Upto 0.5 acres 15 square metres 15 square metres 5 square metres
2 Above 0.5 acres upto 10 acres 30 square metres 24 square metres 5 square metres
3 Above 10 acres upto 25 acres 45 square metres 24 square metres 5 square metres
4 Above 25 acres upto 50 acres 60 square metres 24 square metres 5 square metres
5 Above 50 acres for an additional 50 acres An additional 10 square metres and part thereof 24 square metres 5 square metres
(vi)The following features shall be permitted after leaving minimum 6 mtrs. open corridor for fire tenders.
(a)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 1.5metre 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.