Section 54 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
54. Height Regulation.
- No rooms for human habitation shall be constructed of height less than that determined by the following regulations:-(i)there shall be minimum of 3.0m measured from the surface of the floor to the next floor above it;(ii)there shall be maximum of 3.0m measured from the surface of the floor to the lowest point of the ceiling, the joints or beams etc, provided that for the commercial streets, the height of the ground floor shall not be less than 4.8m.;(iii)maximum height of the building and additional requirement shall not exceed 3 storey or a height of 11.5m without the following additional provisions for open space all around the building except in cases where otherwise specified;(iv)the side and rear setback shall be increased by 0.3m for every 1.5m additional height of the building in addition to the setback already prescribed in this rule subject to maximum of 4.5m side setback and 6.0m rear setback;(v)building height shall not exceed 1.5 times of the width of the road plus front open space;(vi)residential building should not be cut by 45 degree angle line drawn from the opposite edge of the road. However, building up to two storeys is exempted of it;(vii)for the purpose of height calculation width of the road shall be taken as existing road width.(a)lift machine room, staircase, parapet height shall not be included in the height of the building;(b)for a building constructed on stilt with provisions of ground level parking floor or semi-basement parking floor, the height of the building shall be calculated by omitting the height of the parking floor up to a maximum of 2.7 m for the purpose of building height subject to provision of exclusive parking in the ground floor with special earthquake resistance measure. But for additional set back calculation, height of building shall be calculated from actual ground level;(c)the following appurtenant structure shall not be included in the height of the building:-- roof tanks and their support not exceeding 1.5m in height- ventilating, air-conditioning, lift rooms and similar service equipments, stair covered with room upto 3.0 m in height, chimney and architectural features not exceeding 1.5 m in height.(viii)building above the height of 15 m shall require necessary clearance from District Fire Service;(ix)for a building with a height 12m or above 4 floors including the ground floor, at least one lift shall be made available. For EWS and LIG buildings of 15 m and above, at least 1 lift is to be provided as provided in National Building Code of India;(x)maximum height of parking floor shall be 2.7 m measured up to the soffit level;(xi)if a building is situated on two or more streets of different widths, the building shall be deemed for the purpose of those rules to face the streets which has the greater width and height will be as per these rules.
