Section 24 in The U.P. (Regulation Of Building Operations) Directions, 1960
24. Car parking. -
(i)The Prescribed Authority may in the case of subdivision of land direct the applicant to provide within the limit specified under clause (a) of Direction No. 14, such off-street parking spaces as it may consider necessary.(ii)No off-street parking space shall be less than 200 sq. ft. in area.
