Section 30(6) in Punjab Urban Planning and Development Building Rules, 2018
(6)Basement. - [(i) The multi-level basement in plots of an area above 2025 sq.m shall be allowed below the ground and beyond the building line at ground level subject to a clear minimum front margin of 4.5 m and side and rear margins of 3 m, subject to the provision of mechanical ventilation and all safety provisions and drainage. However, it is essential that the basement top slab below the external circulation at ground level should be designed for fire fighting vehicular loads as given in clause 4.6 of Part III of the National Building Code of India, 2016, as amended from time to time. The owner or the applicant, as the case may be, shall be bound to execute indemnity bond in the favour of competent authority as specified in annexure 21. [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).](ii)In case of plot size upto 2025 sq.m, single storey basement is allowed upto zoned area subject to the condition that the owner shall leave minimum 2.44 m (8'-0") setback from the boundary wall of the plot:Provided that the above condition of 2.44 m (8'-0") setback from the adjoining plot shall not be mandatory if adjoining plot does not have a building upto 2.44m from the plot line.](iii)Basement shall not be allowed in the case of No construction Zone/Area or Master Plan Green area or any other restricted area/zone under the provision of any other Act/policy of the State or Central Government.(iv)Other conditions. - The following are the conditions for the basement, namely:-(a)First level basement area may be used for habitable purposes subject to the condition that mandatory parking norms are fulfilled and compliance of all requirements for fire safety in accordance with Part 4- Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time and necessary measures for required lighting, ventilation and water supply, drainage and sanitation is ensured;(b)The minimum height of basement shall be 2.40 meters measured from the finished level of the floor to the under surface of the beam, joist girders or any other horizontal structural member. However, if basement is used for habitable purpose than the minimum height and space requirement of that area shall be as per sub-rule (2) of rule 30 of these rules;(c)Adequate ventilation shall be provided for the basement. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, air conditioning system and conform to fire safety and structural safety;(d)[ The minimum height of the ceiling of first level basement shall be 0.9 meters and maximum 1.2 meters above the average surrounding ground level, except convenient shopping. However, if sunken court is provided for light and ventilation then the same shall not be mandatory.] [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).];(e)Adequate arrangement shall be made that surface drainage does not enter the basement;(f)There shall be provisions of sufficient doors in case the basement is used for habitable purposes and maximum travel distance from any point to the door shall not exceed 15 meters;(g)In case, where the basement is allowed beyond the building envelope as per sub-rule (6) of rule 30, then the level of the basement shall be at the ground floor level and the slabs should be designed to bear the load of fire tenders;(h)The walls and floors of the basement shall be watertight and be so designed that the effects of the surrounding soil and moisture, if any, are taken into account in design and adequate damp proofing treatment is given;(i)The access to the basement shall be separate from the main and alternative staircase providing access and exit from higher floors. Where the staircase is continuous in the case of buildings served by more than one staircase, the same shall be of enclosed type serving as a fire separation from the basement floor and higher floors. Open ramps shall be permitted if they are constructed within the building line subject to the provision of condition (e).(j)In the case of parking spaces provided in basement(s), at least two ramps of width and slope as per sub-rule (17) of rule 30 shall be provided, located preferably at opposite ends.(k)Access to basements through ramps shall be permitted subject to provision of condition (e). The requirements for the ramps shall be in accordance with sub rule (17) of Rule 31 and the National Building Code of India, 2016, as amended from time to time;(l)Parking in basement can be permitted through car lift, in case of residential building, except group housing, ramps are not mandatory. However, for other than residential building, ramps are mandatory for plot size above 3000 sq.m.(m)For all public buildings and uses including group housing, having basement going up to more than one level, access to all levels shall also be provided through lift. The exit requirements in basements shall comply with the provisions of Part 4- Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time:Provided that in case where basement used for habitable purpose shall be counted in Floor Area Ratio.
