Section 13 in Multi-Storeyed and Public Buildings Rules, 1973
13. Parking and parking facilities.
(1)(a)For the use of the occupants and the persons visiting the premises for the purpose of profession, trade, business, recreation or any other work, parking space and parking facilities shall be provided within the site, to the satisfaction of the Commissioner and conforming to the standards specified in Appendix-E to these rules; and(b)Necessary provision shall be also made for the circulation of vehicles gaining access to and from (i) the parking spaces and facilities and (ii) the premises into the street.(2)The parking spaces and facilities provided under this rule shall be maintained as such to the satisfaction of the Engineer and conforming to any bye-law that may be made by the Corporation in this regard.
