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State of Odisha - Section

Section 34 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

34. Residential building.

(1)The Setbacks to be left in rear, left and right side around detached residential buildings up to two storeys shall be as per Table below.Open Spaces (Set-Backs) for Residential (Detached) Buildings (Upto Two Storeys)Table-2
Sl. No. Average depth or width of site in metres Minimum Open Spaces (Setback) in metres
Rear Side Left Side Right Side
1. Up to 10 1.0 1.0 1.0
2. Above 10 and up to 15 2.0 1.0 1.0
3. Above 15 and up to 25 2.0 1.5 1.5
4. Above 25 2.0 2.0 2.0
(2)For every additional storey above two storeys, a further set-back of not less than 0.5 meter on the sides and in the rear shall be provided.
(3)The conditions of minimum setback and maximum coverage shall not be applicable for a slum housing, rehabilitation of service population or for other housing scheme for economically weaker sections approved by Government, Housing Board, Authority and other government agencies.
(4)The rear open space shall be with reference to the depth of the site/ plot.
(5)The maximum Floor Area Ratio, the maximum plot coverage, maximum height of residential building and front setback with respect to the width of the street (approach road) shall be as given in Table below :Area and Height Limitations for Residential BuildingsTable-3
Area of Plot in Square meters Front Set Back in meters Maxi. Coverage Maximum F.A.R. Minimum Road width in meters. Maximum height in meter
Upto 100 2 65% 1.5 6 7.5
100 to 200 2 60% 1.5 6 10.0
201 to 300 2 60% 1.5 9 10.0
301 to 400 3 55% 1.75 12 12.0
401 to 500 3 55% 1.75 12 12.0
501 to 750 4.5 50% 2.00 12 Below 15.0
751 to 1000 4.5 50% 2.00 12 Below 15.0
Above 1000 6.00 50% 2.00 12 15.0 or more
Note : (i) Where the maximum coverage of a plot works out to less than maximum permissible for the next below lower sized plot, the maximum coverage of the plot may be increased to that permissible for the said next below category plot.
(ii)While reckoning the height of residential building, stair cover, lift-room, water tank, parapet etc. may be excluded.
(iii)Where sites do not face or abut a road of the required width specified in Table-3, the front setback and the coverage of the building shall be regulated according to the size of the plot but the floor area ratio will be regulated according to the width of road along which the concerned site is located.
(iv)Where a plot abuts a road less than 6 metres the maximum coverage of the plot shall be restricted to 50% and maximum FAR shall be 1.0.
(v)The standard requirements for row-housing and semidetached buildings shall be as specified in Regulation 77.
(vi)The standard requirements for chawls and tenements shall be as specified in Regulation 76.
(vii)For height of buildings with 15 metres and above other parameters of the building shall governed by provisions relating to multi-storeyed building specified in these Regulations.
(6)In addition to what has been stated in the table above, wherever the width of the road is less than 6 [six] metres, the FAR shall be limited to 1.0 and the coverage shall be limited to 50% of the plot, irrespective of the size of the plot.
(7)Group housing - (a) The maximum Floor Area Ratio for Group Housing will be 2.00.
(b)The maximum permissible coverage in respect of group housing shall be 50%.
(c)For the calculation of the open area, the common open space in Group Housing and open space in each plot shall be included. When a plan for Group Housing is approved, it shall show the open space in common areas, and in every plot. Any violation of the stipulation of open space by any building in a plot, will be liable for action under Section 91 of the Act.
(d)In group housing with apartment/joint ownership of land, the owner/ developer shall provide floor space for house owners society Office/assembly at the rate of 1 Sq. metre per household/flat provided that the minimum area shall not be less than 12 Sq. metre.
(e)The area for community facility shall be provided as per Table-4 below :
Percentage of Area Required for Community FacilityTable-4
Ultimate Population Percentage of total area required for communityfacility
1000 5
3000 8
10000 10
Note : Provided that where the ultimate population is less than 1000, the above percentage of space shall not be insisted upon. The ultimate population will be arrived at by considering upper storey development within permissible. F.A.R. and the total number of dwelling units accommodated in the Scheme. The household size occupying a dwelling unit is to be taken as five.
(8)Outhouse - An outhouse with zero level rear and one side set back may be permitted on a plot having an area not less than 150sq.metres, provided that:
(a)the coverage of the outhouse shall not exceed 32.5 sq.metre and the height shall not exceed 3.3 metre;
(b)the coverage of the outhouse and that of the main building together shall not exceed the permissible coverage for the concerned plot;
(c)the outhouse shall not cover more than one third of the width and more than one fourth of depths of the plot and shall not abut any public road;
(d)a minimum of 1.5 metre strip of land shall be kept open to the sky between the main building and the outhouse;
(e)no opening either in the form of windows or doors or ventilators shall be provided to the adjoining properties;
(f)outhouses with sloped roof would only be permitted. In no case permission for outhouses would be granted with reinforced concrete cement flat roof.