Section 22 in Faridabad Complex Administration Building Rules, 1989
22. Basement in a residential building. Sections 43(2), 57(2)(m).
- The maximum area permissible for a basement in a residential building shall not exceed the permissible coverage on ground floor. The basement shall further be allowed subject to the following:-(a)the basement shall be used only for non-habitable purpose;(b)toilets or other taps of any sort shall not be allowed in the basement, unless proper drainage arrangements to discharge it into the Municipal sewer at plot level are provided and maintained in an efficient order to the satisfaction of Chief Administrator;(c)the owner shall submit complete structural design with calculations and drawings showing the adjoining properties and methods of ensuring their safety which shall be the sole responsibility of the applicant;(d)the ceiling of the basement shall be at least 1 metre above the ground level;(e)the area of the basement shall not count towards floor area ratio.
