Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 25 in Faridabad Complex Administration Building Rules, 1989

25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).

(1)The minimum size of the plot for commercial use shall be:-
(a)as per the approved lay out plan :-
(b)In case of areas within the erstwhile Municipal Limits of old Faridabad and Ballabgarh towns or falling in villages forming part of Faridabad Complex Administration the size of plot shall be as obtained on 15th January, 1972.
(2)
(a)In case of site for shop-cum-residences or shopping booths the coverage on the floor, shall be in accordance with the zoning or architectural control sheets.
(b)In the absence of zoning/architectural control sheets the coverage shall be as follows:-
  Area of Plot Permissible coverage on ground floor
(i) For plots having area upto 40 square metres. 85% of the plot area
(ii) For plots of more than 40 square metres with depth upto 12metres. 75% of the plot area.
(iii) For plots having an area of more than 40 square metres anddepth exceeding 12 metres The permissible coverage shall be the same as for asresidential building.
(c)In case of plots used purely for commercial purposes or for shop-cum-offices, the permissible coverage on upper floor shall be the same as for ground floor.
(d)In case of sites used for commercial-cum-residential purposes the coverage in respect of floors used for residential use shall be as for the residential buildings.
(3)Basement shall be allowed as for the residential buildings.
(4)The height shall be regulated by the zoning or architectural control sheet or in its absence as for the residential buildings.