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State of Punjab - Section

Section 26 in Punjab Urban Planning and Development Building Rules, 2018

26. General Planning/ Development Norms.

- (1) Setbacks and Height of other buildings. - For buildings other than residential plotted or independent floors or industrial plotted or row type buildings or creche or pre nursery/ nursery school or farm house, the set back around the building(s) or outer open spaces shall be as given in the Table below:-
Table 30: Minimum Setback or Open Space AroundBuildings
S.No. Height of building (m) Setback all around building (m)
I. 10 3
II. 14.99 5
III. 18 6
IV. 21 7
V. 24 8
VI. 27 9
VII. 30 10
VIII. 35 11
IX. 40 12
X. 45 13
XI. 50 14
XII. 55 16
XIII. 70 17
XIV. 120 18
XV. Above 120 20
Notes. - [(a) In case of industrial buildings (expect I.T. buildings), the open spaces around the building shall not be less than 4.5m for height upto 15 m, with an increase of the open spaces of 0.25 m for every increase of 1 m or fraction thereof in height above 15m. However, for industrial plots (including I.T Buildings) upto 2025 sq.m area where width of the plot is less than 30.50 m (100'-0"), the front and rear set back shall be ¼ of the height or 2m whichever is more are mandatory. The side setbacks may be relaxed subject to the condition that the owner has to submit a fire safety certificate from the competent authority in this regard.] [Substituted 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).]However if the covered area of any floor of the building(s) is 500m 2 or more than the minimum setbacks around building(s) shall be 6 m or as per Table 30 whichever is more.(b)Where rooms do not derive light and ventilation from the exterior open space, the width of such exterior open space as given above may be reduced by 1 m subject to a minimum of 3m and a maximum of 8m.(c)If the length or depth of the building exceeds 40 m, add to the above Table ten percent of length or depth of building minus 4.0 m subject to maximum requirement of 20 m.(d)For high rise buildings and special buildings as specified in rule 31(14) (see Part4 Fire and Life Safety' of the National Building Code of India, 2016 as amended from time to time), the approach to the building and open spaces on all sides shall not be less than 6 m.(e)[ For buildings other than residential plotted or independent floors, industrial plotted or general industrial buildings, or hazardous building, minimum setback from the boundary shall be 6 m or as shown in zoning plan, whichever is more. [Substituted 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).]However, for the plots upto 2025 sq.m area where width of the plot is less than 30.50m (100'-0") and the maximum height of building is below 15m excluding the architectural and symbolism element of religious building like dome, minarets, sikharas, crucifix etc. from building height, then one side setbacks may be relaxed subject to the condition that the owner has to submit a fire safety certificate from the competent authority in this regard.However, for the corner plot upto 2025 sq.m in size, the side setback adjoining the side road may be relaxed and shall not be less than 3 m from the boundary subject to the following conditions, namely:-(i)minimum road width of side road shall not be less than 9m;(ii)minimum setback of the building shall be governed as per table above from the centre of the adjoining side road for this side;(iii)this relaxation shall be applicable only for one time for one side and not applicable for front and rear side;(iv)the height of the boundary wall including railing for this side shall not be more than 2m; and(v)no objection certificate from Fire Department is required for this relaxation];
(2)Setback of projected portion of roof level. - The projected portion of parapet, flues, ducts, water storage tanks, mumties, minarets, domes, water cooling tanks, lift rooms exceeding 2.75 meters in height shall be receded from the facade by a minimum distance equal to their height above roof level, failing which these shall be counted in calculating the height of the building as well as covered area.
(3)Courtyard/ Open Space. - (i) Inner Courtyard. - The minimum area of every closed or partially closed courtyard of any building upon which habitable rooms abut shall not be less than 9 sq.mt. (Nine square meters) and the minimum width of every such courtyard in any direction shall not be less than 2.5 meters.Notwithstanding the provisions of sub rule (i), the clear width of the courtyard shall not be less than one-fifth of the mean height of the abutting building.Where only water-closet and bath room are abutting on the inner courtyard, the size of the inner courtyard shall be in line with the provision for ventilation shaft as given in sub rule (ii) below.
(ii)Ventilation Shaft. - For ventilating the spaces for water-closets and bath rooms, if not opening on to front, side, rear or interior open spaces, these shall open on to the ventilation shaft, the size of which shall not be less than the values given below:
Table 31 : Size of Ventilation shaft
S.No. Height of building (m) Size of ventilation shaft (m2) Minimum one dimension of the shaft (m)
I. 10 1.2 0.9
II. 12 2.8 1.2
III. 18 4.0 1.5
IV. 24 5.4 1.8
V. 30 8.0 2.4
VI. Above 30 9.0 3.0
Notes. - (a) For buildings of height above 30 m, a mechanical ventilation system shall be installed besides the provision of minimum ventilation shaft.
(b)For fully air conditioned residential/business buildings, the ventilation shaft need not be insisted upon, provided the air conditioning system works in an uninterrupted manner, also, provided there is an alternative source of power supply.
(c)For mechanical ventilation in building shall be as per the provision of the National Building Code of India, 2016, as amended time to time.
(iii)Outer courtyard/ open space. - The minimum width of the outer courtyard/ open space shall be not less than 2.4 m. If the width of the outer courtyard/ open space is less than 2.4 m, it shall not be treated as a outer courtyard/ open space and the provisions of outer courtyard/ open space shall not apply. However, if the depth of the outer courtyard/ open space is more than the width, the provisions of above sub rule (i) shall apply for the open spaces to be left between the building(s) when any habitable room depends on light and ventilation from such outer courtyard/ open space.
(4)Projection and Balcony. -
[Table 32: Projections [Substituted 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).]  
S.No. Size of Plot Maximum allowable projection (free from ground coverage and floor area ratio)
I. Upto 250 sq.mt. Shall not be more than one-third of thecorresponding depth of front or rear setback or 0.91 meters(3'-0"), whichever is less.
II. Above 250 sq.mt. 1.83 meter (6'-0")
Table 33: Balcony  
S.no. Size of Plot Maximum allowable projection (free from ground coverage and floor area ratio)
I. Upto 250 sq.mt. Shall not be more than one-third of thecorresponding depth of front or rear setback or 1.22 meters(4'-0"), whichever is less.
II. Above 250 sq.mt. 1.83 meter (6'-0")
Note. - (a) The projection on door and window shall not exceed 0.91 meters. (3'-0").
(b)The projection shall not be at a lesser height than 2.06 meters (6'-9") clear above the plinth level of the building.
(c)In case of corner plots, sunshade not exceeding 0.60 meters.(2 feet) on window opening on to the side shall be permitted at a height not less than 2.06 meters (6'-9).
(d)If the projection or balcony is provided more than the provision of above Table 32 or Table 33 then the area of the additional projection shall be counted toward Floor Area Ratio.
(e)Wrap around continuous balconies will be allowed as long as their area does not exceed 50% of the total open area.]
(5)Parking. - (i) Parking of vehicles shall be permissible as given below:-
(a)Surface Parking.
(b)Under stilts of building(s).
(c)Under Basement or Multilevel Basement of the building(s):
Provided that the provisions of the basement shall be as per sub-rule (6) of rule 30 of these rules.
(d)Under podium of a building(s):
Provided that the provisions of the podium shall be as per the National Building Code of India, 2016, as amended from time to time.
(e)Under separate multi-level parking block maximum up-to 20 percent of the plot area and such area shall not be counted towards FAR (Floor Area Ratio).
(ii)Minimum 10 per cent of the total required parking shall be surface parking on ground level.
(iii)40% of the total required parking shall be allowed as mechanical parking. However above 20% of the mechanical parking, it shall be provided automatic mechanical parking. Mechanical parking shall be permitted subject to mechanical and structural safety and should be covered with permanent or temporary roof structure.
(iv)Parking in independent floors under stilts shall be permissible beyond stilts within the plot area, if the parking under stilts is not sufficient as per norms. Clear height from the finished level of the ground floor to the under surface of the beam, joint girders or any other horizontal structure member shall be 7'-6".
(v)In case parking is provided under stilts or podium or basement, it shall not be counted towards Floor Area Ratio and height.
(vi)Parking spaces shall be paved and clearly marked for different types of vehicles.
(vii)In buildings of mercantile (commercial), industrial and storage type, in addition to the parking spaces provided, a space at the rate of 3.5 m × 7.5 m, shall be provided for loading and unloading activities, for each 1000 m2 of floor area or fraction thereof.
(viii)For the provision of car parking spaces, the space standards shall be as under.-
(a)For open parking 23 square meters per equivalent car space.
(b)For ground floor covered parking 28 square meters per equivalent car space.
(c)For basement or podium 32 square meter per equivalent car space.
(ix)If there is any doubt regarding the category of any building, for the purpose of calculation of parking the decision of the Government shall be final. Parking for the disabled persons shall comply the provisions of the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
(6)Exemptions. - (i) Exemptions from Ground Coverage:
(a)Canopy/ porch maximum upto 100sq.ft,
(b)watch and ward cabins upto 100sq.ft along each entry gates;
(c)Atrium/atria, escalator/travellator well, covered sky bridges in high rise buildings, jogging tracks, swimming pools (open to sky), architectural features/elements such as, coffers, louvers, end wall projected upto 900 mm;
(d)Pergolas, other sunshade elements, any landscape element;
(e)Fire Staircase, fire towers, ramp;
(f)Podium(s)/multi-storey podium, stilt, separate parking block, basement if used for parking and the services like sewerage treatment plant, water treatment plant, garbage collection, electrical sub-station, service ducts,
(g)Service area block having services such as Diesel Generator (DG) room, Air Conditioning (AC) plant room etc. No habitable rooms are allowed to be made in any of the items above. If they are, then they will be part of the Ground Coverage.
(ii)Exemptions from Floor Area Ratio (FAR):
(a)Canopy/projections upto 100 sq.ft.;
(b)watch and ward cabins upto 100 sq.ft along each entry gates;
(c)Atrium/atria, covered sky bridges or intermittent floors as relief in high rise buildings;
(d)Area on habitable floor for providing services like Heating, Ventilation and Air Conditioning (HVAC), Mechanical Electrical and Plumbing (MEP) installations, Janitor rooms, Air Handling Unit (AHU) room, Air Conditioning (AC) plant room, electric installations, Low Tension (LT) panel room, Closed Circuit Television (CCTV) room or any other similar services;
(e)Architectural features such as coffers, louvers, end wall projected upto 900 mm, pergolas, other sunshade, elements;
(f)Any landscape element, podium(s)/ multistory podium/basement or stilts of building(s) if used for parking and services like water tank/ water works, sewerage treatment plant, water treatment plant, garbage collection, electrical sub-station, Diesel Generator (DG) room and service ducts,
(g)[ Ramp, fire exit stair cases/ fire towers, fire refuse area (as per the National Building Code of India, 2016 as amended from time to time), toilet blocks for visitors/ drivers/ guards on ground floor only, cupboards upto depth of 0.6m and 1.8m length shall be exempted from Floor Area Ratio.] [Substituted 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).].
(h)The width of corridors and staircases provided in addition to their minimum required shall be exempted from floor area ratio:
Provided that the area of lift wells, service shaft shall be taken on one floor:Provided further that in multi-storey buildings, service floors shall be allowed after minimum four floors. Maximum of three service floors shall be allowed in a building. The area of service floors shall not be counted towards floor area ratio and maximum height of such floors shall be 2.40m from floor to bottom of the beam.Any habitable rooms made along with any of the items above will be taken as part of Floor Area Ratio.
(iii)Exemptions to projections into open spaces. - Every open space provided either interior or exterior shall be kept free from any erection thereon and shall be open to the sky, except as given below:
(a)Cornice, roof or weather shade not more than 0.75 m wide;
(b)Sunshades over windows/ventilators or other openings not more than 0.75 m wide;
(c)Canopy not to be used as a sit out with clearance of 1.5 m between the plot boundary and the canopy;
(d)Projected balcony at higher floors of width not more than 1.83 m;
However, these projections into open spaces shall not reduce the minimum required open spaces and hinder the fire tender movement.
(iv)Exemption to accessory use buildings. - The following accessory use buildings may be permitted in the open spaces:
(a)In an existing building, sanitary block of 2.4 m in height subject to a maximum of 4m2 in the rear open space at a distance of 1.5 m from the rear boundary may be permitted, where facilities are not adequate.
(b)Parking lock up garages not exceeding 2.4 m in height shall be permitted in the side or rear open spaces at a distance of 7.5 m from any road line or the front boundary of the plot;
(c)Suction tank and pump room each up to 2.5 m2 in area.
(d)Meter Room (Power supply) / Diesel Generator (DG) set room, Rain water harvesting Pit, Check post, Waste /Garbage collection room, Covered parking for car/motorcycle / cycles, Pump room / Underground tank / Over head tank, Cooling Towers for Heating, Ventilation and Air Conditioning (HVAC) Plant and Diesel Generator (DG) set, Sewer treatment plant and water treatment plant may be allowed in rear and side setback of the site subjected to that they cannot hinder the fire tender movement with minimum 6m setback from the building(s) and the maximum height of these structure shall not more than 2.75m.