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State of Madhya Pradesh - Section

Section 39 in The M.P. Bhumi Vikas Rules, 1984

39. Means of access.

- (1) No building to deprive any other Building of means of Access. - No building shall be erected so as to deprive any other building of the means of access.
(2)Building/plot to abut on a public/private means of Access. - Every building/plot shall, as far as may be, abut on a public/private means of access like streets/roads duly formed.
(3)Construction of Building not to encroach upon an area set upon for means of Access. - Every person who erects a building shall not at any time erect or cause or permit to be erected any building which in any way encroaches upon or diminishes the area set apart as means of access required under these rules.
(4)Width of means of Access. - (a) The residential plots shall abut on a public means access like streets or road. Plots which do not abut on a street/road shall abut/be opposite to or have access from spaces directly connected from the street or road. The width and other means of access shall be as nearly as be as given in Table-3. In no case development on plots shall be permitted unless it is accessible by a public street of width not less than 6 metres.Table 3Width and length of means of access[Rule 39 (4)]
S.No. Width of Means of access in metres Length of means of access in metres
1. 6.0 100
2. 7.5 150
3. 9.0 250
4. 12.0 400
5. 18.0 1000
6. 24.0 above 1000
Note. - (1) The means of access shall be clear of marginal open spaces of at least 3 metres from the existing building line.
(2)If the development is only on one side of the means of access, the prescribed width may be reduced by 1 metre in each case.
(b)Other Building. - For all industrial buildings, theatres, cinema houses, assembly halls, stadia, educational buildings, markets, other buildings which attract large crowd, the means of access shall not be less than the following-
Width of means of access in metres Length of means of access in metres
12.0 200
15.0 400
18.0 600
24.0 above 600
Further in no case shall the means of access be lesser in width than the internal access ways in layouts and sub-division.
(5)Pathways. - The approach to the buildings from road/street or internal means of access shall as far as may be, through paved pathway of width not less than 1.5 metres provided its length is not more than 30 metres.
(6)Width of Pathway for low income housing schemes. - In the case of special housing schemes for Low Income Group and Economically Weaker Sections of Society developed up to two storeyed Row/Cluster Housing Scheme, the pathway width shall be 3 metres which shall not serve more than 8 plots on each side of pathway; the length of the pathway shall be not more than 50 metres.
(7)Length of means of access. - Length of main means of access shall be determined by the distance from the farthest plot (building) to the public street. The length of the subsidiary access way shall be measured from the point of its origin to the next wider road on which it meets.
(8)Authority may require larger width of means of access in general interest. - (1) In the interest of general development of an area, the Authority may require the means of access to be of larger width than that required under sub-rule (4).
(9)Boundary of plots in existing built up area to be shifted with reference to control line of street. - In existing built-up areas in the case of plots facing street/means of access less than 4.5 metres in width, the plot boundary shall be shifted to be away by 2.25 metres from the central line of the street/means of accessway to give rise to a new street/means of accessway width of 4.5 metres.