Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2) in New Okhla Industrial Development Area Building Regulations, 2010

(2)Basement Parking. - (i) In plots larger than 10000 sq.mtrs., the basement shall be allowed upto minimum setback of 6.0mtrs. There will be no restriction on the number of levels of basement subject to mechanical ventilation as per provisions in National Building code - 2005, water proofing and structural safety. Evergreen trees shall have to be planted in setback as per landscaping norms of these byelaws.
(ii)Height of first basement above ground level will be maximum 1.5 mtrs below the roof slab. Where stilt or podium parking is permitted, the first basement roof will be leveled with the ground and the roof slab of the extended basement up to envelop line shall be designed for the fire tender load.
(iii)The height of basements from floor to ceiling shall be maximum up to 4.5 mtrs.
(iv)The ramp within setbacks shall be permissible subject to free and convenient movement of fire tender.
(v)Adequate fire safety, light and ventilation and air change through mechanical means shall be provided as per provisions in National Building Code, 2005.
(vi)The basements may be used only for parking, services like fire rooms and storage of non-hazardous materials.