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State of Assam - Section

Section 36 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

36. Means of access.

(1)No building shall be erected so as to deprive any other building of the means of access.
(2)Every person who erects a building shall not at any time erect or cause or permit to erect or re- erect any building, which in any way encroaches upon the diminished area set apart as means of access.
(3)For the purpose of Buildings in these rules, the following provisions of means of access shall be ensured.Table 2: Means of Access to Buildings
    Minimum Road Width
S.n. Type of Building Minimum Road Width (in m) Drains (in m)
1 Residential 3.60 2X0.90
2 Apartment    
  Up to 11.5 m in height 6.60 2X 0.90
  Above 11.5 m in height 8.00 2X 0.90
3 Multi-storeyed Commercial/Residential
  Above 11.5 m height 9.00 2X 0.90
4 Commercial (mixed use) up to 11.5m height 6.60 2X 1.00
5 Institutional 9.00 2X 1.00
6 Hospital /Nursing Home 9.00 2X 1.00
7 Hall for social gathering/Assembly Hall 9.00 2X 1.00
8 Industrial/Warehouse etc. and similar use 9.00 2X 1.00
(4)No permission shall be given without provision of drains as maintained in sub-rule (3).
(5)The width of a street/road means the clear average width of the existing carriage way and footpath and drains only on which the building or plot abuts. The minimum width of this existing road prescribed by Authority shall be taken for calculating the maximum permissible height of building. The average width shall be computed by taking the width of the road at the last junction point leading to the plot, in front of the plot and at the point where road width is minimum, in cases where the width of the street/road is not regular or uniform all along the length of the road; however in the newly developed area Authority shall have the power to refix the minimum road width from time to time considering the developments in these areas.
(6)If there are any bends or curves on the approach road, a sufficient width shall be provided at the curve to enable the fire appliances to turn, the turning circle being at least of 6 m radius.
(7)Main entrance to the premises shall be of adequate width to allow easy access to the fire engine and in no case it shall measure less than 5 m. The entrance gate shall fold back against the compound wall of the premises, thus leaving the exterior access within the plot free for movement of fire service vehicles. If archway is provided over the main entrance the height of the archway shall not be at a height less than 4m.
(8)For group housing scheme up to 11.5 m height there shall be a space of minimum 3m between individual building. For other multi-storeyed building there shall be a space of minimum 4.8 m between individual buildings. 5% of the total area is to be utilised for organized recreational area/gardening.
(9)The minimum distance of any building from the edge of natural drainage channels should be 4.5m.
(10)For newly developed areas and where roads are newly proposed, the means of access should not be less than 9 meters.