Section 38 in The Greater Noida Industrial Development Area Building Regulations, 1992
38. Plinth.
(1)The plinth in no case shall be less than 0.45 mtr. except in case of public housing where the minimum can be reduced to 0.30 mtr.(2)Every interior courtyard or garage shall be raised at least 0.15 mtr. above the level or surrounding ground level and shall be satisfactorily drained.(3)Basement or Cellar. - (a) It shall be in every part at least 2.40 mtrs. in height from the floor to the underside of the roof slab or ceiling.(b)Ventilation shall not be less than 10 per cent of the carpet area of the basement. However, only such portion of the basement or cellar which is to be used for storage, dark-room, strong room, air-conditioning equipment and other machines, parking places and garages, stock-room of libraries or the like, it shall have ventilation not less than 5 per cent of the carpet area of that portion. Deficiencies in such ventilation may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, the air-conditioning system of the like to the satisfaction of the Chief Executive Officer.(c)The height of the ceiling of any basement shall be minimum 0.90 mtr. and maximum 1.20 mtr. above the average surrounding ground level.(d)Adequate arrangements shall be made so that surface drainage does not enter the basement.(e)The external walls and floors of the basement shall be watertight and adequate damp-proofing is ensured.(f)The access to the basement shall be separate from the main access to the building an alternative staircase shall be provided for access and exit to higher floors. Open ramps shall be permitted if they are constructed within building line.(g)In the case of basement for business and mercantile buildings, access ways shall be provided with a travel distance of not more than 15 mtrs.
