Section 4(3) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
(3)Agricultural Zone :](a)not more than one building shall be allowed on one survey number or sub-division thereof,(b)the total area covered by the building shall not exceed two percent of the area of the survey number of sub-division thereof or 300 sq. meter whichever is less.(c)only one access shall be permitted from one survey number of sub-division thereof to a road and no gate shall be more than 5 meters wide. The proposed access road shall be so constructed as not to obstruct the free flow of rain water on the road sides,(d)the building shall not be constructed within the controlled line as fixed by the Government from time of any existing or proposed public road or, within a distance of 30 meters from the boundary of any existing or proposed public road, whichever is more,(e)no building shall have more than two storeys,(f)the building shall be at a minimum distance of 8 meters from the boundaries of the survey number or sub-division thereof on which it is constructed except on the road side where the minimum distance shall be 30 meters from the boundary of the road or the "controlled line" as fixed by the Government from time to time, of the road whichever is more,(g)no land within 800 meters from the boundary of any public road, or the controlled line as fixed by the Government from time to time whichever is more, joining the capital site shall be used for the purpose of charcoal kiln, pottery-kiln, lime kiln, brick, field or brickkiln, "Exceptions.- The above restriction shall not apply to those survey numbers of a village which are allowed by Government to be used for construction of residential buildings for the inhabitants of the village or construction of building for public purpose."
