Section 37(2) in The Greater Noida Industrial Development Area Building Regulations, 1992
(2)(a)One parking space for every 100 sq. mtrs. carpet area or fraction thereof should be provided for administration space.(b)For non-residential and non-assembly buildings in addition to the parking areas provided above 100 per cent additional parking space shall be provided for parking other types of vehicles. Out of this 60 per cent shall be set apart exclusively for bicycles.(c)For Assembly building, parking space to the extent of 10 per cent of the seating capacity for motorcycles and scooters and 25 per cent of the seating capacity for bicycles shall be provided.
