Section 59 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
59. Basement.
(1)The construction of the basement shall be allowed by the Authority in accordance with the land use and other provisions specified under these rules which are as follows:-(a)basement can be constructed up to minimum prescribed setbacks line and beyond prescribed building lines;(b)basement shall not be permitted in low lying areas and areas without adequate drainage facilities to ensure drainage from the basement;(c)every basement shall be in every part at least 2.4 m in height from the floor to the underside of the roof slab or ceiling;(d)adequate ventilation shall be provided for the basement. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, air conditioning system etc;(e)adequate arrangements shall be made such that surface drainage do not enter the basement;(f)the walls and floor of the basement shall be watertight and be so designed that the effect of the surrounding soil and moisture, if any, are taken into account in design and adequate damp proofing treatment is given;(g)the access to the basement shall be separate from the main and alternate staircase providing access and exit from higher floors, where the staircase is continuous in case of building served by more than one staircase the same shall be of enclosed type serving as a fire separation from the basement floor and higher floors; and(h)if such ramps are provided in basement parking floor the gradient of it should be minimum 1:5 and the height of 2;4 m is to be maintained at the entrance also.(2)Basement may be put to only the following uses: -(a)storage of household or other goods of ordinary non combustible material;(b)strong rooms, banks cellars etc;(c)air conditioning equipment and other machines used for services and utilities of building subject to satisfaction of the Authority;(d)parking spaces and(e)air conditioned shopping which will then be counted in FAR.
