Section 11(2) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(2)(a)In the special areas notified where increased floor area ratio and plot coverage are allowed under rule 10, it shall be sufficient if the requirement of open spaces specified under clause (b) of sub-rule (1) is provided along the boundary of the site abutting the road and along any one of the other side boundaries of the site and building:Provided that where the site abuts two roads, the open spaces specified shall be provided along the two site boundaries abutting these roads :Provided further that where the site does not abut on to any public street, the open spaces specified shall be provided between any two boundaries of the site and the building:Provided further that where the site does not abut on to any public street permitted under these rules shall not exceed 30 metres:Provided also that the buildings of over 30 metres height may be permitted with the special approval of the Government subject to such special conditions as may be stipulated by the Government.
