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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3) in New Okhla Industrial Development Area Building Regulations, 2010

(3)Floor Area Ratio shall not include. - (i) A cantilever projection at any level (in setbacks) of a width of 0.75 metre . No construction of any type or any material shall be permitted over projections.
(ii)Basement shall be for storage, services and parking only. It shall not be more than permissible ground coverage.
(iii)Basement, if put to any use other than mentioned above, shall be included in the FAR of the building.
(iv)Stilt area of non-habitable height 2.40 metres from bottom of beam proposed to be used for parking, landscaping etc.
(v)Balconies (upto 1.5metre width) free from FAR may be projected in open setbacks provided 6 mtr clear space is available for fire tender movement.
(vi)Other features as mentioned in Table 3.
(vii)Rockery, well and well structures, water pool, swimming pool (if uncovered), uncovered platform around tree, tank, fountain, bench, chabutra with open top and unenclosed by side walls, compound wall, gate, slide, swing, uncovered staircase (unenclosed and uncovered on three sides except for 0.9 metre high railing/wall and open to sky), overhead tanks on top of buildings, open shafts, culverts on drains.
(viii)Open ramps with no area enclosed below it of usable height. If used for approach to the entrance of the building, then the height as per requirement may be considered. The space under the ramp shall not be used for any commercial purpose, however it can be landscaped with approval of the Chief Executive Officer on case to case basis.
(ix)Any other feature purely ornamental in nature and not enclosing or covering space of commercial use may be permitted by the Chief Executive Officer on case to case basis.