Section 18 in U.P. Housing and Development Board Regulations, 1982
18. Minimum size and requirements of plots:
18.1The construction of a building for residential purposes shall not be permitted on any plot which has an area of less than 125 sqm. or a width less than 8 m. or an average depth of less than 12 m. This condition will not apply to plots which are used by the Parishad to construct dwelling unit under Low Cost Public Housing Programme:Provided that in case of reconstruction on the site of a building which has fallen down or has been demolished, a building shall be allowed to be constructed which is Similar to the building previously approved by the competent authority.18.2In commercial areas the minimum plot sizes for shops shall be 15.0 Sqm. with a minimum width of 2.4 m.Note - Kiosks shall not be included in the commercial shops.18.3In the case of plots for assembly occupancies like cinema in existing built up area, the minimum width of plot shall be 30 m, and it shall front on a street of width not less than 8 m. in the case of newly developed areas outside the existing built up area the width of the plot for assembly occupancies shall not be less than 45m. and shall front on a street of width not less than 30 m.
