Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 19 in Punjab Urban Planning and Development Building Rules, 2018

19. (A) Residential.

- For planning and architectural control of residential buildings, the norms shall be specified in the following tables, namely;-
Table 4: Residential Plots/ Villas; (ExceptAffordable and Economical Weaker Section Housing)
S.No. Parameter Permissible Limits  
I. Minimum Approach Road 12 meters  
II. Minimum Plot Size 60 sq.m  
III. Maximum Ground Coverage For first 150 sq.m of plot area 70%
For the next 100 sq.m of plot area 65%
For the next 100 sq.m of plot area 60%
For the next 100 sq.m of plot area 50%
For the next remaining area of plot 40%
IV. Maximum Floor Area Ratio 1:2.1  
V. Maximum No. of Floors Ground +2 Floors (excluding basement)  
VI. Maximum Height of Building 11 meters  
VII. Setbacks around building Front & Rear setback 1/4th of the height of the building or 2 m,whichever is more
Side setback, if left at any point of thebuilding 1/5th of the height of building or 1.5 m whichever is more
VIII. Parking Plot area Parking Required
Upto 100 Sq.m 2 No.'s Two wheeler parking space
Above 100 to 250 Sq.m 1 Car & 2 nos. Two wheelers
Above 250 to 500 Sq.m 2 Car & 2 nos. Two wheelers
Above 500 Sq.m 3 Car & 2 nos. Two wheelers
Notes. - (a) The area of the basement should not be more than the ground coverage subject to the safety of adjoining property from all aspects and as per the provision of part V of these rules.
(b)Basement, if constructed, may be used for parking, household storage, habitable and consultancy services purposes. It shall be counted towards Floor Area Ratio if used for habitable purposes.
(c)Front boundary wall shall be optional for providing easy access for parking in front setback within plot area for which approval from the Competent Authority concerned shall be obtained.
(d)No opening is allowed on party wall of properties.
(e)The maximum permissible ground coverage and Floor Area Ratio is subjected to the fulfilment of the setback, height and parking norms.
(f)[ In small size plot upto 105 sq.m (125 sq.yd) area, front setback may be relaxed upto 1.5m irrespective of building height.] [Added by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Table 5:Residential Independent Floors
S.No Parameter Permissible Limits  
I. Minimum Approach Road 12m  
II. Maximum Ground Coverage For first 250 sq.mt. 65%
For the next 100 sq. m 60%
For the next 100 sq. m 50%
For the next remaining area 40%
III. Maximum Floor Area Ratio For first 250 sq.mt. 1:2.6
For the next 100 sq. m 1:2.4
For the next 100 sq. m 1:2.0
For the next remaining area 1:1.6
IV. Maximum No. of Floors Stilt +4 Floors  
V. Maximum Height of Building Below 15 m  
Note:Excluding mumty, parapet, and architecturalfeatures. The stilts shall be compulsory and shall be countedtowards height of the building.
VI. Setbacks around buildings Front setback 1/5th of the height of the building or 2 m whichever is more
Rear setback 1/5th of the height of the building or 2 m whichever is more
Side setback, if left at any point of building, 1/5th of the height of the the building or 1.5 m whichever ismore
VII. Parking Dwelling Unit (DU) Size Equivalent Car Space required (ECS) per DU
Unit Area upto 120 sq.m. 1.5
Unit Area above 120 sq.m upto 300 sq.m. 2.0
Unit Area Above 300 sq.m. 3.0
Notes. - (a) In case of Independent floors, plots shall be in a block of row housing and earmarked for independent floors in the Layout Plan or Zoning Plan.
(b)No individual plot in any block which is not earmarked in the Layout Plan or Zoning Plan for independent floors shall be allowed to be constructed as an independent floor unless the building is detached having minimum plot area 800 square meters.
(c)The parking required in case of independent floors shall compulsorily be under stilts. However, in case of an independent plot having minimum area of 800 square meters used for independent floors, the parking under stilts shall be optional, provided that the promoter provides surface/ basement parking as per norms within the plot.
(d)In case of independent floor, common staircase or common elevator is permissible maximum for two plots subject to the condition that the minimum clear width of staircases shall be 1350 mm.
Table 6:Group Housing / Studio Apartments
S.No Parameter Permissible Limits  
I. Minimum Site area Studio Apartment 2000 sq.m
Group Housing As per the Provisions of Master Plan
II. Minimum Approach Road 18m  
III. Maximum Ground Coverage 30% of Site Area  
IV. Maximum Floor Area Ratio Minimum approach road 18 m 1:2.0
Minimum approach road 24 m 1:2.5
Minimum approach road 30 m 1:3.0
Minimum approach road 45 m & above Unlimited*
V. Maximum Height of Building No Restriction Subject to clearance from Airport Authority andfulfilment of norms such as setbacks around building, groundcoverage, F.A.R., structural safety and fire safety norms.  
VI. Setbacks around buildings Refer sub-rule (1) of rule 26 of rule of these building rules.  
VII. Parking Group Housing Dwelling Unit (D/U) Size Equivalent Car Space required (ECS) per D/U
D/U Area upto 90 sq.m. 1.0
D/U Area above 90 sq.m upto 120 sq.m. 1.5
D/U Area above 120 sq.m upto 300 sq.m. 2.0
D/U Area Above 300 sq.m. 3.0
Additional 10 percent guest parking shall also be provided.  
  StudioApartments [Equivalent Car Space per 100 square meters of the total Floor Area Ratio] [Substituted 'Equivalent Car Space per 100 square meters of the total covered area' by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
Notes. - (a) In case of studio apartment, the maximum size of the unit shall be 50 sq.m.
(b)In case of Group Housing/apartments, minimum 25% of site area shall be kept as green in which 15% of site area shall be in the form organized park/ playground with minimum width of 15m. If the width of the green space is less than 15 m, then it shall not be counted in the area of organized park/ playground.
(c)In case of Group Housing/apartments, Economical Weaker Section (E.W.S) housing shall be provided as per the government policy dated 24.05.2016 as amended from time to time.
(d)The F.A.R above 1:2 in case of Group Housing will be chargeable on prorata basis. However, the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.
(e)*Unlimited F.A.R shall be subject to fulfilment of building controls such as ground coverage, setback around the building, parking norms, light and ventilation, height, fire and structural safety.
(f)Upto 1.0 percent of the total covered area of group housing project shall be allowable for convenient shopping such as grocery shop, vegetable shop, laundry and dry cleaning, medical store, confectionery, bakery, hair cutting saloon, stationery shop, milk booth excluding Club Building.
(g)access to commercial building in group housing may be allowed from external road subject to the fulfilment of parking, setback and road width etc.
(h)The Net Residential Density shall be permissible as per the provisions of the respective Master Plans, government notifications as amended from time to time whichever is applicable.
[***] [Omitted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]Notes. - (a) Rental housing/Hostel building shall be a detached building.
(b)It shall provide kitchen with dining hall, common room for indoor games, first aid room, laundry, security guard room.
(c)In Rental housing, upto 2% of the Floor Area Ratio. availed may be used for canteen, coffee shop, library, ATM, Grocery shop, Pharmacy, office, Mobile shop, Fruit/Vegetable shop, Barber shop or other similar activities for self use of the Users.
(d)Basement shall be permissible as per sub-rule (6) of rule 31.
(e)The provisions laid down in the rental housing policy shall be read with building bye laws concurrently.
(B)Other general control for residential buildings. - (i) For calculation of infrastructure required for the project, the population of villa shall be counted @ 5 persons per villa and plotted development shall be counted @ 15 persons per plot, whereas in case of Independent floors having S+4 or G+3 it shall be @ 20 persons per plot and for group housing it shall be @ 5 persons per Dwelling Unit. where basement is used for habitable purpose then the density of five person per basement shall be added to the permissible density of the plot.
(ii)Floating population shall be taken as minimum 100 person per acre for calculation of infrastructural/ services requirements only and shall not be counted towards the regular density of the project/ sector.
(iii)The population density of Studio Apartments shall be counted as two persons per unit.
(iv)The Population density of Rental housing shall be counted as one person per 12.5 sq.m of total covered area of the building or as per actual whichever is more.
(v)The density for each category of flats in case of Group Housing/Apartment/ Studio Apartments shall be calculated separately. The promoter has to clearly indicate the area under each category of flats.
(vi)The clubbing of two or more plots or plots earmarked for independent floors in row housing may be allowed. The promoter or owner has to get a revised Zoning Plan approved from the Competent Authority.
(vii)In case of residential plot, it is mandatory to provide indigenous or fruit tree in the premises of plot as per criteria described in Part XI of these rules.
(viii)In case of Low Density Country Homes Residential, Economical Weaker Section housing, Affordable housing, housing for all, Pardhan Mantri Awas Yojna (PMAY), Punjab Shehri Awas Yojana (PSAY) and any other policy relating to housing issued by State or Central Government, the physical and development norms as prescribed in the said policy as amended from time to time shall be applicable.
(ix)Professional activity shall be allowed in residential plot and flats on any floor on the following condition: