Section 9(b) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
(b)In exceptional circumstances, the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may, with the approval of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], relax the requirements of yards as mentioned in the above table.(ii)Buildings whether semi-detached or detached, shall be given a side yard not less than that specified above. In case of semi-detached buildings the side on which the side yard is to be left shall be prescribed by the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.],(iii)In case of terraced buildings or continuous row of buildings the side yard mentioned in the table above shall not be left except in corner plots.(iv)On plots on which buildings are erected for residential purposes only, not more than 40 per cent of the length of the rear yard may be occupied by one storey building for use as an accessory, such as kitchen, store W.C. Bath, servants' quarters and Garages.
