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State of Jharkhand - Section

Section 70 in Jharkhand Building Byelaws 2016

70. Size of the plot and road width.

- 70.1 Minimum Road Widths for Subdivision in Residential Area: No subdivided plot will be less than 50 sqm. However the Authority reserves the right to relax in special cases such as EWS housing. The size of the plot shall be according to the relevant sub-division of plot size in the zones as per Table-23.Table-23: Minimum road widths for sub division in residential area
Sl. Length of road in (m) Min. width of road** (m)
1 Up to 250 9.0
2 Above 250 up 500 12.0
3 Above 500 to 1000 15.0
**For EWS housing scheme, the minimum road width may be relaxed.Note :- All junction of service roads shall have sufficient weaving angle. In no case it shall be less than the space arrived at drawing a quadrant of a circle of 4.5m. radius at the edge of the actual road lines leaving the width of pedestrian walks (foot path) and the plot boundaries shall be rounded of by drawing a quadrant of the circle of 2.7m radius at the edge of plot boundaries (see figure). It can also be provided but cut in place of rounded corners is to be determined by the Authority.
70.2Commercial Business and Industrial-The maximum length permissible for different classification of roads in areas other than residential shall be as indicated in Table 24. No roads in these areas shall be less than 12m in width.Table -24: Minimum road widths for sub division in commercial and industrial area
Class of Road Width (m) Maximum length permissible (m)
1 12 200
2 18 600
3 24 Above 600
The width of the Master Plan roads shall be as per the width prescribed in the Master Plan.Alleys: Alleys shall be provided in commercial and industrial areas except where Authority may relax this requirement or when assured provision is made for service access such as off street loading/unloading and parking coexistent with and adequate for the use provided. The width of alleys where provided shall not be less than 6m. and no dead end alleys shall be permitted unless provided with an adequate turn around facilities.Junctions: The layout shall be provided at the junctions of roads in such a way that as far as possible all roads do meet at right angle, roads meeting at less than 45° shall not be permitted unless adequate arrangements for the circulation of traffic with desirable weaving length is available.
70.3Sub-division Bye-Laws for plots in Built-up area.-The sub-division of plots in existing built-up areas, in which the greater part has been developed as a business, industrial or residential area and which has been provided with all essential facilities like roads, water supply, sewerage, electricity etc. the norms as laid down in these Bye-law shall apply.
70.4If the area to be sub-divided is less than I acre or 0.4 hectare than the minimum width of roads and access ways for internal development shall be 6m. In case the plot faces a road less than 6m. in width, then the plot boundary at the front shall be set back, so that the distance from the centre line of road to the new plot boundary is not less than 3m.Note: If the area to be sub-divided is more than 1 acre in that case, the layout has also to be accorded by the concerned committee authorized by the Authority. If the area to be sub-divided is more than 1 acre or 0.4 hectare, then the minimum width of roads and access ways for internal development shall be 7m. and shall be further subjected to the provisions of bye-law. In case the plot faces a road less than 7m in width, then the plot boundary at the front shall be set back, so than the distance from the centre line to the new plot boundary is not less than 3.5m.