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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10) in The Greater Noida Industrial Development Area Building Regulations, 1992

(10)"Building" means any structure or erection or part of a structure or erection which is intended to be used for residential commercial, industrial or any other purpose whether in actual use or not, and in particular.
(a)"Assembly building" refers to a building or part of a building where group of people congregate or gather for amusement, recreation, social, religious, patriotic and similar purposes and includes theatres, assembly halls, auditoria, exhibition halls, museum, skating rinks, gymnasium, dance hall, club rooms, recreation piers and stadia.
(b)"Business building" refers to a building or part of a building which is used for transaction of business, keeping of accounts and records or for similar purposes and includes Bank and Commercial Office.
(c)"Educational building" refers to a building used for school, college or daycare purpose for more than 8 hours per week involving assembly for instructions, education or recreation.
(d)"Hazardous building" refers to a building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to bum with extreme rapidity or which may produce poisonous fumes or explosion, or the storage or handling or manufacturing or processing of highly corrosive, toxic or noxious alkalies, acids or other liquids or chemicals producing flame, fumes or explosive, poisonous, irritant or corrosive gases and the storage, handling or processing of any material producing explosive mixtures of dust or which result in the division of matter into the fine particles subject to spontaneous ignition.
(e)"Industrial building" refers to a building or part of a building in which products or materials of all kind and properties are fabricated, assembled or processed such as assembly plants, laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies or factories.
(f)"Institutional building" refers to a building or part of a building which is used for purpose, such as Research and Training Centre, Public/Semi-public and Corporate, Offices, Hospitals, Dispensaries and health Centres.
(g)"Mercantile building" refers to a building or part of a building which is used for the purpose of a shop, store, market display and sale of merchandise either in wholesale or retail, or office, storage or service facilities incidental to the sale of merchandise and includes Cinema Hall, Petrol Pump, Hotel, Restaurant, Nursing Home, Lodge-cum-Guest House, Dharma Kanta, etc.
(h)"Residential building" refers to any building in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities and includes one or two or multi-family dwelling dormitories, apartment houses, flats, and hostels.
(i)"Public Utility building" means and includes Post Office, Police Station, Fire Station, Hospital, Dispensary, Telephone Exchange, Sub-station, Waterworks, Taxi Stands, Bus Terminals, etc.
(j)"Storage building" refers to a building or part of a building used primarily for the storage or sheltering of goods, store houses, hangars, terminal depot, grain elevators, barn or stables.