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State of Madhya Pradesh - Section

Section 62 in The M.P. Bhumi Vikas Rules, 1984

62. Height Limit.

- The height and number of storeys shall be related to floor area ratio, open spaces and the width of the street opposite the plot as per details given below :-
(a)the maximum height of building shall not exceed one and half times the width of road abutting plus the front open spaces;
(b)if a building abuts on two or more streets of different widths, the building shall be deemed to face such street as has the greater width and the height of the building shall be regulated by the width of that street and may be continued to this height to a depth of 24 metres along the narrower street subject to conformity of Rule 56; and
(c)for building in vicinity of aerodromes, the maximum height of such buildings shall be as given in Table 8 :
Provided that nothing contained in this rule shall be construed to confer any right to construct a building greater in height than what may be permitted by the authority in any area keeping in view the existing fire-fighting equipments and other civil amenities available in the said area.Table 8Height Restrictions near Aerodromes[Rule 62 (c)]
S. No. Limits of distance from the aerodrome reference point ofbuildings, structures or installations measured horizontally. Permissible height of building, structures or installationfrom aerodrome reference point.
1. International Civil Airports and their alternates  
  (a) Between 8534 Meters and 22224 M 152 Meters
  (b) Between 7315 Meters and 8534 M 122 Meters
  (c) Between 6096 Meters and 7315 M 91 Meters
  (d) Between 4877 Meters and 6096 M 61 Meters
  (e) Between 4267 Meters and 4877 M 49 Meters
  (f) Between 3658 Meters and 4267 M 37 Meters
  (g) Between 3048 Meters and 3658 M 24 Meters
  (h) Between 2438 Meters and 3048 M 12 Meters
  (i) Between 2438 Meters and less Nil, except with the prior concurrence of the Local AerodromeAuthorities.
2. Other Civil Airports and Civil Aerodromes  
  (a) Between 7925 metres and 2224 m 152 Meters
  (b) Between 6709 metres and 7925 m 122 Meters
  (c) Between 5486 metres and 6709 m 91 Meters
  (d) Between 4267 metres and 5486 m 61 Meters
  (e) Between 3658 metres and 4267 m 49 Meters
  (f) Between 3043 metres and 3658 m 37 Meters
  (g) Between 2438 metres and 3048 m 24 Meters
  (h) Between 1829 metres and 2438 m 12 Meters
  (i) Between 1829 metres and less Nil, except with the prior concurrence of the Local AerodromeAuthority.
Note 1. - For serial Nos. (g), (h) and (i) no trees should be planted within the limits of the distances indicated.Note 2. - Irrespective of their distance from the aerodrome (that is beyond 22224 Meters of the aerodrome/aerodrome reference point) not radio masts or such similar type of installations exceeding 152 Meters in height should be erected without prior permission to the concerned civil aviation authority.Note 3. - No building, structure or installation exceeding the height indicated in 1 and 2 of the table should be permitted without prior consultation with the local aerodrome authority.Note 4. - The location of a slaughter house/butcher house and other areas for activities like depositing of garbage in garbage dumps which would generate the collection of high flying birds like eagles/hawks, etc, shall not be permitted within a radius of 10 kilometres from aerodrome reference points.