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State of Jharkhand - Section

Section 34 in Jharkhand Building Byelaws 2016

34. Means of Access.

- 34.1 Every plot shall abut on a public/private means of access like streets/roads of duly formed of width as specified in these byelaws or specified in the Master Plan/Development/Zonal Plan/Scheme.The minimum width of the road/street required for access to a new building in an existing colony not developed by any authorized agency such as Regional Development Authority. Municipality, Housing Board, Co-operative societies, Government and Semi government organization shall be as per Table 6.Table 6; Length of road limitation
Old Area
SI. No. Maximum Length of the road in Meter Minimum width of road of street in Meter
(i) (ii) (iii)
1 Upto 50 meter 3.6 meter
2 Exceeding 50 meter and upto 100 meter 5.1 meter
3 Exceeding 100 up to 300 meter 6.6 meter
4 Exceeding 300 meter 7.5 meter
Note-On lessthan 6.1 m. wide roads the encroachment from both sides will beremoved by measuring 3.05 m. from the centre line of the width ofroads declared by or belonging to Road Construction DepartmentJharkhand. Municipal Authorities, Housing Board, CooperativeSocieties, Government and Semi-Government Organizations In othercases maximum 3.05 m. land from such revenue plot on either sidewill be taken into account to make it 6.1 m. wide road and theconstruction falling in between the said width of road will beremoved as an encroachment.Similarly 1.80 m. and 2.55 m. land from eachRevenue plot on either side will be taken into account to make it3.1 m. and 5.1 m. wide road correspondingly
New Area (Residential)
SI. No. Maximum Length of the road in Meter Minimum width of road of street in Meter
1 Up to 100 6.10
2 More than 100 to 250 7.5
3 More than 250 to 500 9.10
4 Murc than 500 tv 1000 12.20
5 More than 1000 15.30
Note- If the developments only on oneside of the means of access, the prescribed widths maybe reducedby 1.0 meter each case. In no case, development on plots shall bepermitted unless it is accessible by a public street of width notless than 6 m.
New Area (Non residential)
Sl. No. Maximum Length of the road in Meter Minimum width of road of street in Meter
1 200 7.5
2 400 9.1
3 600 12.2
4 above 600 15.30
Further, in no case the means of access shall be lesser in width than the internal access ways in layouts and subdivision.
34.2No building construction activity of height more than 8 in. shall happen on a road with a width of less than 3.6 m. (Including Road Widening) in old area.
34.3For roads of width 18.30 (60 ft.) and above there shall be no restriction on height and number of floors. However it may be regulated by the Master Plan/Development Plan/Zonal Plan.
34.4Unless and otherwise specified, development of plots shall, not be permitted unless it is accessible by a public/private street with the width specified in these bye laws. The width of the road may be increased in a master plan/development plan/zonal plan but under no circumstance the provisions for width of road shall be less than the provisions made under these bye laws.
34.5In case of institutional, administrative, assembly, industrial and other non residential and commercial activities, the minimum road width shall be 9.0 meters.
34.6In case public land is not available for the road, all the plot owners on both sides of the road shall equally surrender their right over the land to the authority to accommodate the road width. The centre line of the road shall be taken as reference for such surrenders.
34.7In case of a private road, which gives access to one or more buildings, the owner of the said private road shall develop the road and storm water drain as required by the Authority, and transfer the same to the Registered Residents' Welfare Association for maintenance.
34.8Access from highways/important Roads-No premises other than, highway amenities like petrol pumps, motels, etc, shall have an access direct from highways and other roads designated by the Road Construction Department. The Road Construction Department shall notify a list of road, which shall not provide direct access to a specified class of buildings. The Authority shall maintain a register of such roads, which shall be open to public inspection at all times during office hours and published on the web site. These provisions shall, however, be subject to the provisions of the relevant State Highway Act, and National Highway Act.
34.9The provisions of road width shall be strictly enforced. There shall be no construction over the prescribed road width. Any violation shall be treated as an offence under the Jharkhand Municipal Act-2011 in addition to provision for removal of illegal encroachment under the relevant Acts.
34.10Strict steps shall be taken to remove any illegal encroachment which may have resulted in reduction of any road width. the personnel responsible for such illegal encroachment shall be severely dealt with and prosecuted as per law.