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State of Jharkhand - Section

Section 29 in Jharkhand Building Byelaws 2016

29. Different use of land.

- 29.1 Permission for different uses shall be accorded outright for principal use earmarked in the different zones described in column (2) of table No 4.
29.2Permission for different uses described in column-3 of the Table-4 shall be permitted on special consideration and approval of Authority and reasons for such consideration shall be recorded in writing.
29.3The purposes specified in column (4) of the said Table shall not be permitted in the areas reserved for particular uses.
29.4Residential buildings and others buildings may be permitted in the Urban Agriculture use zone if the following conditions are satisfied along with other conditions of these bye laws:
29.4.1The land is not a leasehold land;
29.4.2The coverage is not more than 20%;
29.4.2The height is not more than 7.0 (seven) meters; and at least 60% of land is used for plantation/agriculture;
29.5Projects of planned Township Development or Group Housing may be allowed in Urban Agriculture Zone by the authority. Such type of permission shall be accorded by the Authority with the approval of the Urban Development and Housing Department, Jharkhand.
29.6Mixed land use may he permitted in a particular zone on approval by Authority. However, the main use shall cover not less than 2/3"I of the total floor area and the ancillary use shall not exceed I/3rd of the total floor area.
29.7Appeals with respect to the above provisions shall lie with the tribunal.
29.8In case of Government and Government Sponsored projects, the Urban Development and Housing Department may relax the land use criteria mentioned in table 4.
29.9Where Development Plan/Master Plan has not been finalized for any Authority, guidelines for classification of land use shall be issued by Urban Development and Housing Department on the basis of proposal submission by the Authority. This shall be mandatory after enforcement of this Bye-laws.Table 4; Land use permitted/prohibited in different use zones
Sl. Land Uses Use Zones in which permitted
R C I P T G E CUI CUII A
1. Airport, Helipad, Flying Club     •   •          
2. Art gallery, museum, exhibition centre • •   •       • •  
3. Auto Supply store and show room for motorvehicle and machinery   • •         • •  
4. Automobile service and repairing station     •           •  
5. Bank and Safe deposit vault • • • • •     • •  
6. Bird Sanctuary           • •      
7. Boarding or lodging house • •   •       • •  
8. Botanical garden           •        
9. Bus Depot   • •   •       •  
10. Bus Terminal •       •          
11. Canteen and eating house serving the industries     •           •  
12. Cemetery, crematorium, burial ground, electriccrematorium       •           •
13. Children Traffic Park       •   •        
14. Cinema • • •         • •  
15. Clinic for pets • • • •       • •  
16. Clinical Laboratory   • • •         • •
17. Club house not conducted primarily as business • •   •   •   • •  
18. Club house or other recreational activesconducted as business   •           • •  
19. Cold storage and ice factory     •           •  
20. College       •       • •  
21. Commercial/business Offices   • •         • •  
22. Commercial hall & welfare center, • • • •       • •  
23. Contractor plant and storage for buildingmaterial     •           •  
24. Convenience Shopping Center • • • • •     • •  
25. Convention Center     • •       • •  
26. Cottage, Handloom and Household Industries • • •         • •  
27. Court       •       • •  
28. Creche and Day Care Center • • • •       • •  
29. Cultural and information Center   •   •       • •  
30. Customary home occupation • •           • •  
31. Defence • • • • •     • •  
32. Dairy and poultry industry     •             •
33. Dispensary • • • •       • •  
34. Dry Cleaners-cleaning and dyeing     • •       • •  
35. Educational and research Institution • •   •       • • •
36. Electric Sub-station • • • • • •   • • •
37. Existing Village • • • • • • • • • •
38. Fair Ground       •       • •  
39. Film studio           •        
40. Fish curing           • •     •
41. Flatted Group Industry   • •         • •  
42. Flood control work • • • • • • • • • •
43. Forensic Science Laboratory   •   •       • •  
44. Forest           • •     •
45. Gas Godown • •   •       • •  
46. General Industries     •           •  
47. Golf course           •        
48. Green house • •   •   •   • •  
49. Gymnasium • •   •   •   • •  
50. Health Centre • • • •       • •  
51. Hospital • • • •       • •  
52. Hostels for educational institution • •   •       • •  
53. Hotel   • •         • •  
54. Indoor Games Hall • • • •   •   • •  
55. Jail       •            
56. Junk yard     •              
57. Local, Municipal, State or Central Governmentoffice • • • • •     • •  
58. Mechanical workshop with lathes, drills,grinders, spot welding set     •           •  
59. Medical, eye and dental practitioners' clinic • • • •       • •  
60. Monument • • • • • • • • • •
61. Motor Driving Training Center • •   •       • •  
62. Municipal facility (as listed inedia Annex VII) • • • • •     • •  
63. Music, dance, drama training centre • •   •       • •  
64. Neighbourhood Shopping Centre-convenience andlocal shopping with vegetables, fruits, flowers, fish and meat. • •           • •  
65. Night Shelter • • • • •     • •  
66. Nursery, Horticulture and Orchards • • • • •   • • • •
67. Nursing Home • • • •       • •  
68. Oil Depot     •         • •  
69. Open Air Theatre • • • •   •   • •  
70. Orphanage • •   •       • •  
71. Park, play ground, playfield and recreationalarea • • • •   •   • •  
72. Personal Service Shop • • • • •     • •  
73. Petrol filling station • • • • •     • •  
74. Photograph studio and laboratory • • • •       • •  
75. Piggery     •             •
76. Planetarium   •   •   •   • •  
77. Police Headquarter and Police Lines       •            
78. Police Station, Out Post and Fire Station • • • • •     • •  
79. Post office, Telephone Exchange, TelegraphOffices • • • • •     • •  
80. Professional office of a resident of the premise • •           • •  
81. Public library • •   • •     • •  
82. Radio broadcasting studio       •       • •  
83. Railway Station     •   •         •
84. Reformatory(Juvenile Home)       •       • •  
85. Refinery     •              
86. Religious Place like temple, Namghar, SameSathal, mosque, church etc • •   •       • • •
87. Research and Development Centre   • • •            
88. Residence cum Work Plot • •           • •  
89. Residential Dwelling • •           • • •
90. Residential Plot- Plotted Housing •     •       • •  
91. Restaurant, cafeteria, milk bar • • • • • •   • •  
92. Retail Shop • • • • •     • •  
93. Satellite and Telecommunication Center       •       • •  
94. Schools • •   •       • •  
95. Service Centre • • •   •     • •  
96. Sewerage treatment plant     • •           •
97. Social, cultural and religious institution • •   •       • •  
98. Specialised Park/Ground   •   •   •   • •  
99. Sports Training Center       •   •   • •  
100. Stadium           •        
101. Storage of petroleum and other inflammablematerials     •           •  
102. Storage, Warehouses and Godown   • •         • •  
103. Swimming Pool • •   •   •   • •  
104. Taxi stand and bus stand, cycle and rickshawstand • • • • • •   • •  
105. Theatre, assembly or concert hall, dance andmusic hall and such other place of entertainment; • •   •       • •  
106. Truck terminal   •     •          
107. Vending Booth • • • • • •   • •  
108. Vocational Training/Technical Training Institute • • • •       • •  
109. Watchmen or caretaker's lodges • • • • • •   • •  
110. Water Treatment Plant • • • •   •   • • •
111. Weekly Market/informal Sector Unit • •   •   •   • •  
112. Wholesale Trade   •                
113. Wireless transmitting and weather station,Transmission Tower       •       • •  
114. Zoological park           •        
Index of Use Zones:R - ResidentialC - CommercialI - IndustrialP - Public & Semi PublicT - TransportationG - Green Belt (Recreational and Open Space)E - Eco-sensitiveCU I - Composite Use ICU II -Composite Use IIA - Agricultural UseNote:
1 All Existing nonnuisance, non-polluting uses to continue in the following usezones:- Residential- Commercial- Industrial- Public/Semi-public- Transportation andCommunication- Composite Use I- Composite Use IIAll existing nonnuisance, non-polluting uses may be allowed to continue/discontinue after an application for special permission to theAuthority in the following use zones:- Recreational- Eco-sensitive-Agricultural
2 To be permitted in commercial areas to beindicated in Industrial Use Zones in Local Area Plans/LayoutPlans
3 In Residential use zone, existing uses tocontinue and new ones to come on special permission from theauthority. Refer Annexure - 13.1
4 In the New Development proposed RecreationalArea
5 Only Existing uses to continue
6 Only those industries as listed in Annexure -13.1
7 Permitted only in Heavy Industrial Zone
8 Existing locations to continue
9 Permitted only in Heavy Industrial Zone
10 Permitted only in Heavy Industrial Zone
11 In commercial centers
12 In industrial areas
13 The provision of table 4 shall also beapplicable for village settlement as defined in Master Plan.
Chapter - IV General Requirements