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State of Madhya Pradesh - Section

Section 17 in The M.P. Bhumi Vikas Rules, 1984

17.

(1)Information Accompanying Notice.- The notice shall be accompanied with the key plan, site plan, building plan, service plan, specifications, certificate of supervision and ownership title as prescribed in sub-rules (2) to (12).
(2)Drawing sheet Sizes :-
(a)The size of drawing sheets shall be any of those specified in Table 1.
Table 1Drawing Sheet Sizes[Rule 17 (2)(a)]
S.No. Designation Trimmed sized mm. Untrimmed size mm.
(1) (2) (3) (4)
1. A0 841 X 1,189 980 X 1,230
2. A1 594 X 841 625 X 880
3. A2 420 X 594 450 X 625
4. A3 297 X 420 330 X 450
5. A4 210 X 297 240 X 330
6. A5 148 X 210 165 X 240
(b)Recommended Notation for Colouring Plans. - The plans shall be coloured as specified in Table-2.
Table 2Colouring Plans[Rule 17 (2)(b)]
Sl. No. Item Site plan Building Plan
White plan Blue print Ammonia Print White plan Blue Print Ammonia Print
(1) (2) (3) (4) (5) (6) (7) (8)
1. Plot lines Thick Black Thick Black Thick Black Thick Black Thick Black Thick Black
2. Existing street Green Green Green      
3. Future street, if any Green dotted Green dotted Green dotted      
4. Permissible building lines Thick dotted black Thick dotted black Thick dotted black      
5. Open spaces No Colour No Colour No Colour No Colour No Colour No Colour
6. Existing work Black (out line) White Blue Black White Blue
7. Work proposed to be demolished Yellow hatched Yellow hatched Yellow hatched Yellow hatched Yellow hatched Yellow hatched
8. Proposed work (See Note 1) Red filled in Red Red Red Red Red
9. Drainage and Sewerage work Red dotted Red dotted Red dotted Red dotted Red dotted Red dotted
10. Water supply work Black dotted thin Black dotted thin Black dotted thin Black dotted thin Black dotted thin Black dotted thin
Note 1. - For entirely new construction this need not be done. For extension of an existing work this shall apply.Note 2. - For land development, sub-division, layout, suitable colouring notations shall be used which shall be indexed.
(3)Key Plan. - A key plan drawn to a scale of not less than 1 in 10,000 shall be submitted along with the application for permission for a development/building showing the boundary locations of the site with respect to neighbourhood landmarks. The minimum dimension of the key plan shall be not less than 75 mm.
(4)Site Plan. - The site plan sent with an application for permit shall be drawn to a scale of not less than 1 in 1000 for site up to ten hectares and not less than 1 in 2000 for a site more than ten hectares and shall show :-
(a)the boundaries of the site with dimensions and of any contiguous land belonging to the applicant indicating Khasra number or any other equivalent local denominations and in case the contiguous land owned by the applicant had been sub-divided earlier, public facilities provided in it and all streets within it opening out in the site for which the permission is being sought;
(b)the position of the site in relation to neighbouring street;
(c)the name of the street in which the building is proposed to be situated, if any;
(d)all existing buildings standing on, over or under the site including service lines;
(e)the position of the building, and of all other buildings (if any) which the applicant intends to erect upon his contiguous land referred to in (a) in relation to,-
(i)the boundaries of the site and in case where the site has been partitioned, the boundaries of the portion owned by the applicant and also of the portions owned by others;
(ii)all adjacent streets, buildings (with number of storeys and height) and premises within a distance of 12 m of the site and of the contiguous land (if any) referred to in (a); and
(iii)if there is no street within a distance of 12 m of the site, the nearest existing street;
(f)the means of access from the street to the building, and to all other buildings (if any) which the applicant intends to erect upon his contiguous land referred to in (a);
(g)space to be left about the building to secure a free circulation of air, admission of light and access for scavenging purposes;
(h)the width of the street (if any) in front and of the street (if any) at the side or near the buildings;
(i)the direction of north point relative to the plan of the buildings;
(j)the position of all existing features like high tension line, telegraph and electrical poles, underground pipe lines, trees, grave yards, religious buildings, railway lines, etc. within a distance of 30 metres from the nearest edge of the site, all major physical features of land proposed to be developed which include the approximate location and size of any water body, flood affected areas and contours at an interval of 0.3 metres, in case of the site which has a slope more than 1 in 20;
(k)present and proposed use of the land; and
(l)such other particulars as may be prescribed by the Authority.
(5)Sub-Division/Layout Plan. - In the case of development work, the notice shall be accompanied by the sub-division/layout plan which shall be drawn on a scale of not less than 1 : 500 containing the following :-
(a)scale used and north point;
(b)the location of all proposed and existing roads with their existing/proposed/prescribed width within the land;
(c)dimensions of plot alongwith building lines showing the setbacks with dimensions within each plot;
(d)the location of drains, sewers, public facilities and services, and electrical lines, etc.
(e)table indicating size, area and use of all the plots in the sub-division/layout plan;
(f)a statement indicating the total area of the site, area utilized under roads, open spaces for parks, play-grounds, recreation spaces and development plan reservations, schools, shopping and other public places alongwith their percentage with reference to the total area of the site proposed to be subdivided; and
(g)in case of plots which are sub-divided in built-up areas in addition to the above, the means of access to the sub-division from existing streets.
(6)Building Plan. - (i) The plan of the buildings and elevations and sections accompanying the notice shall be drawn to a scale of 1 : 100. The plan shall-
(a)include floor plans of all floors together with the covered area clearly indicating the size and spacings of all framing members and sizes of rooms and the position of staircases, ramps and liftwells;
(b)show the use of occupancy of all parts of the building;
(c)show exact locations of essential services, for example, water closet, sink, bath including the water supply and drainage line;
(d)include sectional drawing showing clearly the sizes of footings, thickness of basement wall, wall construction, size and spacing of framing members, floor slabs and roof slabs with their materials and size and locations of doors, windows and other openings. The section shall indicate the heights of buildings and rooms and also the height of the parapets; and the drainage and the slope of the roof. At least one section should be taken through the staircase;
(e)schedule showing calculations and designs in respect of RCC work, if any, involving structural engineering such as roof, slabs, columns, frame etc.;
(f)show all street elevations;
(g)indicate details of served privy, if any;
(h)give dimensions of the projected portions beyond the permissible building line;
(i)include terrace plan indicating the drainage and the slope of the roof;
(j)give indications of the north point relative to the plan, and the scale used;
(k)schedule of built up area floor-wise, F.A.R., proposed schedule of set backs and coverage; and
(l)for commercial building, indicate the placement and size of display boards;
(ii)[Building Plan for high rise/special Building] [Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-88, for the words 'Building plan for Multi storeyed/Special Buildings'.]. - [For high rise buildings] [Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-88, for the words 'For multi storeyed buildings which are more than 15 m in height'.] and for special buildings like educational assembly, institutional, industrial, storage and hazardous and mixed occupancies with any of the aforesaid occupancies having area more than 500 square metres the following additional information shall be furnished or indicated in the Building Plan in addition to the items given in item (i) above as applicable-
(a)access to fire appliances/vehicles with details of vehicular turning circle and clear motorable accessway around the buildings;
(b)size (width) of main and alternate staircases along with balcony approach, corridor, ventilated lobby approach,
(c)location and details of lift enclosures;
(d)location and size of fire lift;
(e)smoke stop lobby/door, where provided;
(f)refuse chutes, refuse chamber, service duct;
(g)vehicular parking spaces;
(h)refuse area, if any;
(i)details of building services-Air-conditioning system with position of fire dampers, mechanical ventilation system, electrical services, boilers, gas pipes;
(j)details of exits including provision of ramps, etc. for hospitals and special risks;
(k)location of generator, transformer and switch gear room;
(l)smoke exhauster system, if any;
(m)details of fire alarm system net work;
(n)location of centralized control, connecting all fire alarm systems, built-in-fire protection arrangements and public address system etc.;
(o)location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage tank;
(p)location and details of fixed fire protection installations such as sprinklers, wet risers hose-reels, drenchers, carbon-dioxide installations; and
(q)location and details of first aid fire fighting equipments or installations.
(iii)[ in respect of high rise buildings, the following additional information shall be given in addition to the information accompanying the notice, that is to say- [Inserted by Notification No. 4343-HP-XXXII-88, dated 12-8-88.]
(a)Urban Planning :
- Land use as per Master Plan- Land use as per Zonal Plan (if any)- Land use as per Layout Plan (if any)- Proposed density.
(b)Traffic Planning :
- Width of existing road.- Width of proposed road.- Provision of service road.- A comprehensive circulation plan of the plot and of its adjoining areas.- Arrangements for parking vehicles.
(c)Fire prevention, fighting and protection Planning:
- Details of fire detection and fire fighting arrangements,
(d)Planning of Services :
- Internal water, sewerage, drainage, power, tele-communication, garbage disposal and scavenging of common spaces.- Peripheral water, sewerage, drainage and power.- Trunk water, sewerage, drainage, power, tele-communication and garbage disposal.
(e)Architecture:-
- Plans of each floor.- Necessary number of cross-sections.- Elevations of each sides.- Details of toilet blocks and kitchen.- Details of landscaping from Electric poles, Telephone poles.- Systems of power connections from Electric poles, Telephone poles, Dust bins numbering parking of different vehicles, covering of drains, over-head tanks, underground water tank, tree plantation and landscaping.]
(7)Service Plan. - Plans, elevations and sections of private water supply and sewage disposal system, if any, shall also be included. In case of, building having more than three stories, elevation and scheme of the services shall also be included.
(8)Specification. - (i) Specifications both general and detailed, giving type and grade of materials to be used, duly signed by the licensed architect, structural engineer, engineer, supervisor or town planner, as the case may be, shall accompany the notice.
(ii)Every application for permission for sub-division of land shall also be accompanied by the following statements :-
(a)a statement containing general specifications of all improvements proposed to be made within the area e.g., grading and paving of roads and lanes, provisions of gutters, side drains, provision for sufficient, safe and assured water supply, arrangement of sewage disposal, street lighting and development of parks and play-fields and public utility;
(b)the purpose for which the land is to be used and particulars of proposed distribution of land under different uses;
(c)general specifications of the material to be used, estimated cost of the proposed development of the area; and
(d)any other statement required by the Authority.
(9)Supervision. - The notice shall be further accompanied by a certificate in form in Appendix B by the licensed architect, structural engineer, engineer, supervisor or town planner, as the case may be, undertaking the supervision.[(10) Certificate of structural design. - In high rise buildings, a certificate about structural stability duly signed by a structural engineer alongwith all relevant calculations shall accompany the notice.] [Sub-rule (10) Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-88.]
(11)Proof of title etc. - Every notice shall be accompanied by the following as evidence of applicant's right, title or interest in the land or plot, namely :-
(a)attested copy of the original sale deed, lease deed, or any ether document under which right, title or interest in land or plot is claimed;
(b)attested copy of the Khashra plan and Khatauni record, if any; or
(i)[ attested copy of No objection Certificate from Nazul (Provided that in case the No Objection Certificate for the entire approved layout has been taken from the concerned Nazul authority, Individual plot owners in the layout shall not be required to submit Individual No Objection Certificates from the Nazul authority : [Inserted by Notification No. F. 23 (107)-95-XXXII-(1), dated 31-8-1998.]
(Provided also that No objection Certificate from the concerned Nazul authority shall be required only for the first application to erect, re-erect or construct a building. In no case shall a No Objection Certificate from the concerned Nazul authority for construction of the upper floors be required if the Ground floor has already been approved earlier by the Authority).]
(c)other documents acceptable to the Authority.
In case of lease hold plots, the lessee shall have to prove that he is entitled to construct on the lease hold plot.
(12)For buildings which need the approval of the Art Commission under Rule 36, such approval shall accompany the notice.
(13)[ In any area designated in the development plan for agricultural use, forest houses shall be permissible subject to the following conditions and such other conditions as may be imposed by the authority :-
(i)Minimum size of the plot shall be 4045 sqm (one acre.)
(ii)Maximum F.A.R. shall be 0.10.
(iii)The maximum height of structure shall be 6.5 meters with sloping roof.
(iv)The Forest House shall have a minimum of 200 live trees per acre to be planted before the application for building constructions is made to the Authority for approval.
(v)The Forest House shall only be permitted on that land which is accessible by public passage/road, OR the area layout plan approved by the Director.
(vi)The Forest House shall have a minimum 10 metres set back from all sides.]