(9)[ "Height of a Building" means the vertical distance of the building which shall be measured from a reference level which would be either the center of the approach road from which the access is being taken or the average height of the plot above this level, whichever is higher. This level shall be construed as the ground level and the vertical distance of the structure shall be calculated from such level to the top of the slab of the topmost floor. Space below this level shall be considered as basement. In case of pitched/sloping roofs, the midpoint between the roof ridge and the eaves level shall be taken as the highest point and the vertical distance from the construed ground level, measured upto this point. If the built from below the road level is used as habitable accommodation because of the advantage of existing topography such area shall be permitted as habitable area and shall be counted in the Floor Area Ratio, Machine rooms, mumptee, lift, AC structure and water storage tank of topmost floor shall be exempted from the calculation of vertical distance.] [Substituted by Notification No. F-23-(107)-95-XXXII-(1), dated 31-8-1998.]
