Section 6 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Nursing Homes) Regulations, 2003
6. The manner to allow permission.
(a)The permission shall not be general to the residential lands and buildings but shall be case specific. The following shall be the terms and condition to allow permission for operation of the Nursing Home in residential areas:(1)The minimum size of the residential plot shall be 209 sq. mts. facing road of minimum width 18 mtrs. (9 mtrs. in Special Area and 13.5 mtrs. in Rehabilitation Colonies).(2)A maximum of 2/3rd of the floor area shall be allowed for permission for plot size upto 250 sq.mtrs. In case of larger plot, the user will be permitted subject to the ceiling of 2/3rd FAR or, 600 sq.mtrs. whichever is less.(3)The maximum size of the plot will be 1000 sq.mtrs.(4)Such permission shall be allowed only in the buildings which stand regularised/approved/sanctioned by the DDA/Local Body as per Building Bye Laws for the time being in force.(5)Parking requirement as per particular Equivalent Car Space user requirement would be provided for within the plot.(6)It will be ensured that no nuisance or hardship is created for local residents.(7)All the Nursing Homes will have to link up disposal of their waste with MCD/NDMC to ensure hygienic disposal by making payment of fee directly to them. To avoid chances of re-cycling of syringes, needless and plastics, the Nursing Homes will have to ensure that the same are destroyed before disposal. A certificate in this regard will have to be submitted to the local authorities at periodical intervals. No commercial activity in the form of Canteen or Restaurant will be permitted. However, catering will be allowed only for the residents of Nursing Homes.It shall be ensured that Nursing Home waste is disposed in a manner prescribed by Delhi Pollution Control Committee and also a NOC in this regard shall be furnished to respective local bodies after obtaining the same form the DPCC. It shall be further ensured that no radio active pollution occurs from the installation of the machine and necessary certificate shall also be furnished by owner in this regard from Competent Authority as decided by the Health Department/ Government.(8)They shall also conform the other statutory requirements.
