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State of Jharkhand - Section

Section 61 in Jharkhand Building Byelaws 2016

61. Housing Schemes.

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61.1 Minimum Size of the Plot - 3000 sqm.
61.2 Maximum Ground Coverage - 35%
61.3 Maximum F.A.R - 3.0
61.4 Height Limitation    
61.4.1No height limitation shall be applicable except in areas near protected monuments and airport, etc.
61.5Means of Access would be minimum of 6.1m with a provision of strip of land of 6.1m with along the side contiguously abatting the road, which shall be paved and in same level as of the existing road. FAR admissible such strip may be additionally utilized for same project.
61.6Playgrounds, Gymnasium, Community Hall, Retail Shops, Health Club, CCTV, 100% power backup (Excluding AC) Geysers, Sewerage treatment plant (STP) shall be provided.
61.7Internal access way of minimum 9.0m. width shall be provided within the campus to reach up to each block. Moreover, if plot is in new area and the internal access ways length exceeds 600 in. then it should be according to the provisions of Table 6.
61.8Provision of land and floor area for EWS & LIG shall be as per provision made in Jharkhand Municipal Act 2011 under section 427 (5).
61.9At least 5% of the electrical energy requirement of the Group Housing Schemes shall mandatorily come from "Solar Energy". Provisions of Solar Water Heating System.
61.10Under Group Housing Schemes buildings of G+4 and above may be built for EWS & LIG. For this type of construction density criteria shall not be taken in to account and for this purpose the developer shall provide Fire Fighting provisions, Lift and other Safety measures on mandatory basis.
61.11Every developer, who builds, EWS & LIG housing as per prevailing norms, shall be entitled to F.A.R equivalent to the floor area provided for such EWS & LIG housing. The concerned building plan will be sanctioned with condition that additional F.A.R would be utilized by the Developer only after completion of houses being built for EWS & LIG. F.A.R admissible to the developer, as incentive, may also be used in the same/other new projects within the jurisdiction area of Municipal/Authority concerned. The incentive F.A.R would be in addition to maximum FAR as per rule 61.3
61.12In all Group Housing and Group Development Scheme Projects, whose land extent is more than 5 acres (2.023 Hectares), the Developer/Builder shall provide 15% of the total built up area towards the EWS or 35% of the total number of units of the housing project towards EWS. The option is given to the Builder/Developer to provide either 15% of the total build up area or 35% of total number of units. Minimum plinth area of each EWS Unit shall be 30sqm. The following norms shall be adhered to:
61.12.1In case of Ranchi Municipal Corporation/Dhanbad Municipal Corporation areas, 15% of the total built up area or 35% of the total number of units towards EWS, shall be provided within the site or within the radius of 5 km. of the project site subject to fulfillment of these Rules, with regard to minimum width of access road and other parameters.
61.12.2In case of other Urban Local Bodies, 15% of the total built up area or 35% of the total number of units towards EWS shall be provided within the site or within the radius of 2 km of the project site, subject to fulfillment of these Rules, with regard to minimum width of access road and other parameters.
61.12.3In Case of Gram Panchayat areas falling in Urban Development Authority Areas and in sanctioned Master Plans, EWS units are to be provided in-situ only.
61.13Two or more builders may be allowed to provide (with respect to proportionate area of the main projects) the specified number of EWS units as prescribed with all civic amenities but the occupancy for the main projects will be released only after completion of the EWS projects. Separate undertakings shall be obtained from the builders concerned by the Local body.
61.14In case of Group Housing/Group Development Schemes, whose land extent is more than 3000 sqm. and upto 5 acres (2.023 Hectares), option of depositing shelter fee would be offered, which shall be collected as follows.
61.14.1The following shelter fee to be levied:
Area Rate for sqm.
Ranchi Regional Development Authortity/RanchiMunicipal Corporation/Dhanbad Municipal Corporation Rs. 13,000.00
Other Municipal Corporations Rs. 11,000.00
Mango Notified Area Committee Jamshedpur,Jugsalai Municipality Rs. 13 000.00
Other Municipalities, Nagar Panchayats and otherRural Local Bodies falling in Regional Development Authority Area(Except RRDA)/UDA area/Master Plan areas Rs. 8,000.00
61.14.2The shelter fee shall be collected for 20% of total site area of the project.
61.14.3The shelter fee collected shall be utilized for development of EWS housing under Pradhan Mantri Awas Yojna (PMAY) or any other Urban Housing Scheme meant for EWS categories or for undertaking civic amenities in slums and weaker section colonies only for which a separate account shall be maintained by the local body/Urban Development Authority. The shelter fee can also be utilized for re-development/improvement/rehabilitation of slums under Pradhan Mantri Awas Yojna (PMAY) programme as local body share.
61.15The projects below 3000 sqm. of plot area are exempted from reservation of built up area/number of units for Economically Weaker Section/Low Income Group as well as payment of shelter fee.
61.16With regard to identification of beneficiaries and procedure for disposal of EWS/LIG units by builder/developer/public or private Agencies, separate guidelines will be issued by the "Urban Development and Housing Department".Chapter -VII Requirement for Special Occupancies