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State of Uttar Pradesh - Section

Section 2 in U.P. Housing and Development Board Regulations, 1982

2. Definitions.

- In these regulations unless there is anything repugnant in the subject or context :
2.1"Alteration" means a change from one occupancy to another or a structural change, such as an addition to the area or height, or the removal of part of a building, or any change to the structure, such as the construction of cutting into or removal of any walls, partition column, beam, joint, floor or other support, or a change to or closing of any required means of ingress or egress or a change to the fixture or equipment.
2.2"Approved" means approved by the Board.
2.3"Authority having jurisdiction" means the Authority which has been empowered by the Housing Commissioner.
2.4"Balcony" means a projection, including a hand rail, or balustrade to serve as passage or silting out place.
2.5"Basement of Cellar" means the lower storey or a building below or partly below ground level.
2.6"Board of appeals" means a Board as constituted by the Authority.
2.7"Building" means any structure for whatsoever purpose and of whatsoever materials constructed and every part thereof whether used as human habitation or not and includes foundation, plinth, walls including doors windows and ventilators, floors, roofs including sky lights, chimneys, plumbing and building services, fixed platforms, verandah, balcony, cornice, or projection part of a building or anything affixed thereto or any wall enclosing or intended to enclose any land or space and signs and outdoor display structures.Tents, Shamianas and terpaulin shelters supported by temporary structures shall not be considered as building provided they are intended to be put up for a period which is less than 10 days.
2.8"Building Activities" means :
(a)erection, re-erection, making material alteration and demolition of any building;
(b)development of a large tract of land as a composite building . scheme; and
(c)development and redevelopment of any tract of land which includes division and sub-division into plots or various land uses within a colony.
Note - Building activities referred under (a) and (b) will be covered by Building Permit and building activities referred under (c) will be covered by Development Permit.
2.9"Building, Height of means the vertical distance measured, in the case of flat roofs from the average level of the centre line of the adjoining street to the highest point of the building adjacent to the street; and in the case of pitched roofs, upto the point where the enternal surface of the outer wall intersects the finished surface of the sloping roof, and in the case of gable facing the road, the mid point between the eaves level and the ridge.
2.10"Chajja" means a sloping or horizontal structural overhand usually provided opening on external walls to provide protection from sun and rain or from architectural considerations.
2.11"Conversion" means the change of occupancy or premises to an occupancy or use requiring additional occupancy permit.
2.12"Covered Area" means ground area covered immediately above the plinth level covered by the Building but docs not include the spaces covered by:
(a)Garden, rockary, well and well structures, plant nursery, waterpool, swimming pool (in uncovered), platform round a tree, tank, fountain, bench, Chabutra with open top and unclosed on sides by walls and the like ;
(b)drainage culvert, conduit, catch-pit, gully pit, chamber, gutter and the like; and
(c)compound walls, gate, slide, swing, uncovered staircases, areas covered by Chajja and the like.
Note - For the purpose of these regulations, covered area equals the plot area minus the area left out for open spaces.
2.13"Detached Building" means a building whose walls and roofs are independent of any other building with open spaces on all sides as specified.
2.14"Drain" means a line of pipes including all fittings and equipment, such as manholes, inspection chambers, traps, gullies and floor traps used for the drainage of a building or a number of buildings, or years appurtenant to the buildings, within the same curtilage but it shall also include open channels used for conveying surface water.
2.1.5"Drainage" means the removal of any liquid by a system constructed for this purpose.
2.16"Exit" means a passage, channel or means of egress from any building, storeys or floor area to a street or other open space of safely.
2.17"Floor" means the lower surface in the storey on which one normally walks in a building. The general term 'floor' unless otherwise specifically mentioned shall not refer to a mezzanine floor.
2.1.8"Floor Area" means covered area of a building at any floor area.
2.19"Floor area Ratio (F.A.R.)" means the quotient obtained by dividing the total covered area (plinth area) of all floors by the area of the plot.
F.A.R. = Total covered area of all floors.______________________________
Plot area
Note - For the purpose of reckoning, the FAR values with respect to Master Plan Recommendations enunciated before this date, the values in Master Plan shall be divided by 100. If. F.A.R. in Master Plan is 3.50 then for the purpose of regulations, it may be taken as 3.50.
2.20"Foundation" means that part of a structure which is in direct contact with and transmitting loads to the ground.
2.21"Habitable Room" means a room occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, kitchen if it is used as a living room, but not including bathrooms, watercloset compartments, laundries, serving and storage pantries, store rooms, corridors, cellars, attics and spaces that arc not used frequently or during extended periods.
2.22"Housing Commissioner" means the Housing Commissioner of the Parishad.
2.23"Licensed Architect" means a qualified architect who has been licensed by the Authority.
2.24"Ledge or Tand" means a shelf-like projection, supported in any manner whatsoever, except by means of vertical supports within a room itself but not having projection wider than one metre.
2.25"Loft" means an intermediary floor between two floors or a residual space in a pitched roof, above normal floor level with a maximum height of 1.5m. and which is constructed or adopted for storage purposes.
2.26"Mezzanine Floor" means an intermediate floor, between two floors, above ground level.
2.27"Occupancy or use Group" means the principal occupancy for which a building or a part of a building is used or intended to be used; for the purposes of classification of a building according to occupancy; an occupancy shall be deemed to include subsidiary occupancies which are contingent upon it. The occupancy classification is given from 2.27.1 to 2.27.9.
2.27.1. "Residential Building" shall include any building in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities. It includes one or two or multi-family dwellings, lodging or rooming houses, dormitories, apartment houses and flats and hotels.
2.27.2. "Educational Building" shall include any building used for school, college or day-care purposes for more than 8 hours per week involving assembly for instruction, education or recreation.
2.27.3. "Institutional Buildings" shall include any building or part thereof which is used for purposes such as medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity; care of infants, conval escents or aged persons and for penal or correctional detention in which the liberty of the inmates is restricted. Institutional buildings ordinarily provide sleeping accommodation for the occupants. It includes hospitals, sanitoria custodial institutions and penal institutions like jails, prisons mental hospital, reformatories.
2.27.4. "Assembly Buildings" shall include any building or part of a building where groups of people congregate or gather for amusement, recreation, social, religious patriotic, civil travel and similar purposes; for example, theatres, motion picture houses, assembly halls, auditorium, exhibition halls, museums, skating rings, gymansium, restaurants, places of worship, dancec halls, club rooms passenger stations, and terminals of air, surface and other public transportation services, recreation places and stadia.
2.27.5. "Business Buildings" shall include any building or part of a building, which is used for transaction of business for the keeping of accounts and records for similar purposes; doctor's service facilities, barber shops, city halls, town halls, court houses, libraries shall be classified in this group in so far as principal function of these is transaction of public business and the keeping of books and records.
2.27.6. "Mercantile Buildings" shall include any building or part of a building which is used as shops, stores, markets, for display and sale of merchandise either whole sale or retail. Office, storage and service facilities incidental to the sale of merchandise and located in the same building shall be included under this group.
2.27.7. "Industrial buildings" shall include any building or part of a building or structure, in which products or materials of all kinds and properties arc fabricated, assembled or processed like assembly plants laboratories, power plants, smoke houses, refinaries, gas plants mills, dairies, factories, etc.
2.27.8. "Storage Buildings" shall include any building or part of a building used primarily for the storage or sheltering of goods, wares or merchandise, like warehouses, cold storages, freight depots, transit sheds, store houses, garages hangars, truck terminals, grain elevators, barns and stables.
2.27.9. "Hazardous Buildings" shall include any building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity and/or which may produce poisonous fumes or explosions; for storage, handling, manufacturing, processing which involve highly corrosive, toxic or noxious alkalies, acids or other liquids or chemicals producing flames, fumes, and explosive, poisonous, irritant or corrosive gases; and for the storage, handling or processing of any material producing explosive mixtures of dust or which result in the division of matter into fine particles subject to spontaneous ignition.
2.28"Open space" includes an area, forming an integral part of the plot, left open to the sky.
2.29"Owner" means the person who has legal title in the land and/or building. It also includes -
(a)an agent or trustee who receives the rent on behalf of the owner;
(b)an agent or trustee who receives the rent of or is entrusted with or is concerned with any building devoted to religious or charitable purposes;
(c)a receiver, executor or administrator or a manager appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of the owner; and (d) a mortgagee in possession.
2.30"Parapet" includes a low wall or railing built along the edge of a roof Or a floor,
2.31"Parking space" means an area enclosed or unenclosed sufficient in size to park vehicles together with a drive way connecting the parking space with a street or an alley and permitting ingress and egress of the vehicles.
2.32"Permit" means a permission or authorisation in writing by the authority to carry out work regulated by the bye-laws.
2.33"Parishad/Board" means U.P. Housing and Development Board established under U.P. Housing and Development Board Act, 1965 (Act No. 1 of 1966).
2.34"Plinth" means the portion of a structure between the level of the surrounding ground and level of the floor, immediately above the ground.
2.35"Plinth area" means the built up covered area measured at the floor level of the basement or of any story.
2.36"Road" has the same meaning as assigned to "street".
2.37"Road Line" has the same meaning as assigned to "street line".
2.38"Room Height" means the vertical distance measured from the finished floor surface to the finished ceiling surface.
2.39"Row Housing" means a row of houses with only frontear and interior open spaces.
2.40"Sanctioned plan" means the set of plans and specifications submitted under these regulations in connection with a building and duly approved and sanctioned by the Authority.
2.41"Service Lane" includes a lane provided at the rear or side of a plot for service purposes.
2.42"Set Back Line" means a line usually parallel to the plot boundaries and laid down in each case by the Authority, beyond which nothing can be constructed towards the site boundaries.
2.43"Site (Plot)" means a parcel (piece) of land enclosed by definite boundaries.
2.44"Site (Corner)" means a site at the junctions of and fronting on two or more intersecting streets.
2.45"Site, Interior or Tanden" means a site access to which is by a passage from a street whether such passage forms part of site or not.
2.46"Storey" means the portion of a building included between the surface of any floor and the surface of the floor next above it, or if there is no floor above, it, then the space between any floor and the roof above it.
2.47"Street" means any highway, street, lane, pathway, alley, stair-way, passage way, carriageway, footway, square, place or bridge whether a throught fare or not, over which the public have a right of passage or access or have passed and had access uninterruptedly for a period within one year/after completion of road development, whether existing or proposed in any scheme and includes all bunds, channels, ditches, storm water drains, culverts, sidewalks, traffic inslands, roadside trees and hedges, retaining walls fences, barriers and railings within the street lines.
2.48"Street Level or Grade" means the officially established elevation or grade of the centre line of the street upon which a plot fronts and if there is so officially established grade, the existing grade of the street at its mid-point.
2.49"Street Line" means the line defining the side limits of a street. 2.50: "To erect a building" includes -
(a)to erect a new building on any site whether previously built upon or not:
(b)to re-erect any building of which portions have been pulled down, burnt or destroyed ; and
(c)conversion from one occupancy to another.
2.51"To abut" includes to abut on a road such that any portion of the building is on the road boundary.
2.52"Travel Distance" means the distance an occupant has to travel to . reach an exit.
2.53"Unsafe Building" includes those buildings which arc structurally unsage, insanitary or not provided with adequate means of egress or which constitute a fire hazard or an otherwise dangerous to human life or which in relation to existing use constitute a hazard to safety or health or public welfare, by reason of inadequate maintenance, dilapidation or abandonment.
2.54"Verandah" means a covered area with at least one side open to the outside with the exception of I M parapet on the upper floors to be provided on the open side.
2.55"Water Closet (W.C.)" includes a privy with arrangement for flushing the pan with wather. It docs not include a bathroom.
2.56"Window" means an opening to the outside other than a door which provides all or part of the required natural light or ventilation or both to an interior space.