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State of Haryana - Section

Section 48 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

48. Use of site, type and character of buildings [Sections 8(2) and 25(2)(f)].

(1)Type and character of building including ancillary buildings that may be erected on a site and the purpose for which these may be used shall not be other than that shown in the sector plan or approved colony plan.
(2)Every building that may be erected or re-erected on site shall in addition to the foregoing restrictions comply with the restrictions shown on the zoning plan and on Architectural Control Sheets wherever applicable.
(3)Except as otherwise expressly provided at the time of sale, not more than one building unit shall be erected on any one site but in any case two or more sites may be combined for purpose of erection of one building unit.Note. - "Building unit" means a self-contained building with such out-buildings as are ordinarily ancillary to the main building and used in connection therewith and physically incapable of sub-division into two or more independent building units. A building unit may, however, be owned by an individual or may be jointly and severally owned, provided it remains in a single indivisible ownership.[49. Proportion of the site which may be covered with buildings [Sections 8(2) and 25(2)(f)]. - The proportion up to which a site may be covered with buildings including ancillary buildings shall be in accordance with the following slabs, remaining portion being left open in the form of an space around the buildings or courtyard :Residential -
*[Area of site Maximum permissible coverage on ground including ancillaryand residential zone Maximum permissible coverage on first floor
(a) For the first 225 mtrs to the total area of the site 60% of such portion of the site 55% of such portion of the site
(b) For the next 225 square mtrs i.e. portion of the areabetween 225 & 450 sq. mtrs. 40% of such portion of the site 33% of such portion of the site
(c) For the remaining portion of the site i.e. for theportion of the area exceeding 450 sq. mtrs. 35% of such portion of the site 25% of such portion of the site
*Substituted vide Notification Haryana Government Gazette (Extraordinary) dated 14.12.1990.Maximum permissible floor area ratio and maximum permissible height. - The maximum permissible floor area ratio and maximum permissible height on area of the site mentioned in column 1 of the schedule given below be as shown in columns 2 and 3 respectively of the said Schedule :-