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State of Uttar Pradesh - Section

Section 23 in U.P. Housing and Development Board Regulations, 1982

23. Group Housing

23.1Group Housing Development normally and preferably in two and multi-storied blocks shall not be a customary sub- division of land into street's and plots. The layout plan shall be governed by good design standards suiting the site and socio economic requirements of the occupants to be decided by the Authority.
23.2Access to dwellings in Low Cost Housing for weaker section of the society shall be provided with foot-paths and their width shall be governed by design requirements of I: S : 8888. The foot-paths shall open on a residential street or eul- de-sac or loop-street of preferably 9m. width.
23.3The minimum size of the site for this type of development shall be 5000 Sqm.
23.4No limit to floors and height shall be applicable except in areas near protected monuments and air-ports etc., but in general the coverage and F.A.R. for various densities shall be as given in table 3 and following rules:TABLE 3 - F.A.R. and coverage for Group Housing
S. No. Gross Residential Density Maximum coverage in % F.A.R.
Persons/Acre Persons/Hectare
1 50 125 25 0.75
2 100 250 30 1.25
3 150 425 331/3 1.5
4 200 500 35 1.75
5 250 625 35 1.75
(i)Floor area is calculated as area on all floor unless specifically excluded;
(ii)The coverage shall be calculated on the basis of the whole area reserved for group housing after deducting -
(a)the area of any highway, any road upto 25m. and- major residential 18m. wide road around and width in the group housing area. Residential street, loop street, cul-de-sac, service lanes and foot-paths shall not be deducted.
(b)the area of schools (excluding sites for Nursery schools) and other Community Facilities within the Group Housing area, and
(c)The open spaces except playgrounds and tot-lots of local nature.
(iii)Any further provisions of master plan and zonal development plan.