Section 35 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
35. Site Specification.
- No piece of land shall be used as a site for the construction of a building if, -(i)The Authority considers that site is insanitary or that it is dangerous to construct a building on it;(ii)There is no approach road with width of at least 3.60 m, excluding 90 cm x 2 = 1.80 m width for drains on both sides of the approach road;(iii)If any plot is situated in already developed areas and the means of access is less than the minimum prescribed width, the Authority may consider the proposal with 50% coverage and 100 FAR;(iv)(a)No building shall be constructed on any sites or on any part of which there is deposited refuse excrete or other offensive matter to which the health Authority objects until such refuse has been removed there-from and the site has been prepared or left in a manner suitable for building purpose to the satisfaction of the Authority:-Provided that where it is intended to construct a building on piles or non reinforced concrete pillars, the Authority may insist for appropriate treatment of the site by chemicals or in some other manner to the satisfaction of the health Authority and to be covered by a layer of sand or other suitable material to a depth of not less than 150 mm thick;(b)No building shall be erected on a site liable to flood or on a slope forming an angle of more than 45 degree with the horizontal or on soil unsuitable for percolation unless it is proved by the owner to the satisfaction of the Authority that erection of such a building shall not be dangerous or injurious to health or involve danger from flooding or erosion or cause undue expenditure of public fund in the provision of roads, sewage, sanitation, water supply or other public services.(c)No building shall be erected on a site which comprises or includes a pit, quarry or other excavations or any part thereof unless such site has been prepared or left in a manner and condition suitable for building purposes to the satisfaction of the Authority.(d)Whenever the dampness of site or the nature of the soil renders such precaution necessary the ground surface of the site between the walls of any building erected thereon shall be covered with a layer of sound cement concrete not less than 150 mm thick or with asphalt paving on a layer of sound cement concrete not less than 150mm thick or with asphalt paving on a layer of closely packed broken stone hard cake not less than 1 50mm thick or otherwise rendered damp proof to the satisfaction of the Authority.
