Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(3)For buildings of different Category of occupancies, off-street parking space for vehicles shall be, as specified in the table below.Off-Street Parking Space for Different Category of OccupanciesTable-14
Sl.No. Type of use One parking unit shall be provided for every
1. Theatres, Auditoriums, Cinemas 40 seats or fraction thereof
2. Retail, General Business and Commercial 140 square metres of floor space or proportion thereof
3. Office buildings 140 square metres of office floor space or proportion thereof
4. Restaurant 40 seats or proportion thereof (Nil for first 20 seat)
5. Hotels 6 Guest-rooms or proportion thereof
6. Industrial buildings 140 square mtres of office floor space or proportion thereof
7. Whole-sale and Warehousing building 500 square metres and thereafter for every 200 square mtres
8. Multi-family dwelling 4 dwelling units
9. Educational 140 square metres of floor space or proportion there of
10. Medical 140 square metres of floor space or proportion there of
11. Religious/Assembly 140 square metres of floor space or proportion thereof