Section 2 in Faridabad Complex Administration Building Rules, 1989

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State of Haryana - Section

Section 2 in Faridabad Complex Administration Building Rules, 1989

2. Definitions.

- In these rules unless the context otherwise requires :-

(i)"abut" a building is said to abut on a street when the outer face of any of its external walls is on the street boundary;

(ii)"Act" means the Faridabad Complex (Regulation and Development) Act, 1971;

(iii)

(a)"ancillary zone in the residential area" means a zone of building attached to and serving the main residential building and includes garage, store room, fuel store and servant quarters, but shall not include a guest house capable of use as an independent dwelling unit;

(b)"ancillary zone in industrial area" means the building ancillary to and serving the main industrial building and includes godown, cycle-shed, dispensary, canteen, electric sub-station and quarters for watch and ward staff but shall not include residential accommodation for superior staff;

(iv)"applicant" means a person who gives notice to the Faridabad Complex Administration of his intention to erect or re-erect a building and includes his legal representatives;

(v)"architectural control sheets" means sheets of drawing with directions signed by the Chief Administrator and kept in his office showing the measure of architectural control;

(vi)"balcony" means cantilevered horizontal projection from the wall of a building without any vertical support and having a blustered or railing and intended for human use;

(vii)"barsati" means habitable space on the roof of the building with or without toilet facilities;

(viii)"base" in relation to a wall or a column means the underside of that part of the wall or of the column which immediately rest upon the footing or foundation or upon any bressummer or other structure by which such wall or column is carried;

(ix)"basement" or "celler" means the lower storey of a building below or partly below or ground level;

(x)"bressummer" means a beam or girder which carried a wall;

(xi)"building line" means a fixed line, if any, specified for a site, beyond which no building within that site other than a compound wall or the gate house as per the standard design shall project;

(xii)"class of building" means building in one of the following four categories;

(a)residential buildings;

(b)commercial buildings;

(c)warehouse and industrial building; and

(d)public buildings;

(xiii)"canopy" means a cantilevered projection from the face of a wall over an entrance to the building at the lintel level provided as per the requirements of these rules;

(xiv)"chajja" or "sun-shade" means a sloping or horizontal structural over hang usually provided over openings on external wall to provide protection from sun and rain and shall not be used for human habitation;

(xv)"courtyard" means an area open to the sky within the boundary of a plot, which is enclosed or partially enclosed by buildings, boundary walls or railings, at ground floor level or any other level within or adjacent to a building;

(xvi)"covered area" means the ground area covered immediately above the plinth level by the building but does not include the spaces covered by, -

(a)garden, rockery, well and well structures, plant nursery, water pool, swimming pool (if not covered), platform around a tree, tank, fountain, bench, chabutra with open top and not enclosed on sides by walls and the like;

(b)drainage, culvert, conduit, catch-pit, guilly-pit and chamber gutter;

(c)compound wall, gate porch (without any storey above) and areas covered by chhajja; and portico, slide, swing, staircases (not covered).

(d)canopy, satisfying the following conditions :-

(i)it shall not exceed 5 square metres in area;

(ii)it shall not be lower than 2.5 metres from road level;

(iii)it shall not be allowed at more than one entry;

(iv)It shall not extend 1.8 metres beyond the building line; and

(v)there shall be no platform underneath it.

(e)sunshade, chhajja, architrave cantilevered from the face of any wall up to 65 centimetres beyond the wall and at a height not lower than 2.5 metres from road level; and

(f)a parabola constructed purely for architectural effects;

(xvii)

(a)"development plan" in respect of Faridabad, Ballabgarh controlled area means the final plan notified in the Official Gazette under sub-section (7) of section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, as amended from time to time;

(b)"development Plan" in respect of the settlements of N.I.T. Ballabgarh and Faridabad old means the final plan notified in the Official Gazette under sub-section (7) of Section 29 of the Faridabad Complex (Regulation and Development) Act, 1971, in respect of these settlements;

(xviii)"external wall" means an outer wall or vertical enclosure of any building not being a party wall even though adjoining to a wall of another building and shall include a wall abutting on an interior open space of any building but shall not include an outer verandah wall;

(xix)"floor area ratio of FAR" mean a quotient obtained by dividing the multiple of the total of the covered area of all floors and hundred, by the area of plot i.e.

FAR| total covered areaplot area| x 100

(xx)"form" means a form appended to these rules;

(xxi)"framed building" means a building the external walls of which are constructed of a frame of timber, iron, re-inforced cement concrete or steel and such framing consisting of posts or columns and beams filled in wholly or partially covered with bricks, stones, iron plates or other materials, and the stability of which depends upon such framing;

(xxii)"front" as applied to a building means the portion facing the street from which it has access;

(xxiii)"garage" means a building or portion thereof used or intended to be used for shelter, storage or parking of a wheeled vehicle;

(xxiv)"Government" means the Government of Haryana in the Administrative Department.

(xxv)"ground floor" means the storey above ground level which has its floor surface nearest to the ground around the building;

(xxvi)"group housing" means multifamily wherein the entire land under the housing scheme is under single indivisible ownership;

(xxvii)"habitable room" means a room constructed or adopted to be used by some person either as a living room in which apart of the day is spent or a room in which some person may pass the night and shall include a kitchen but not include a bath-room, water closet or store room or corridor;

(xxviii)

(a)"height" as applied to a building means the vertical measurement of the building measured from the finished level of the centre of the street with such street exists or from the mean level of the ground adjoining the outside of the external walls, to half the height of the roof in the case of sloping roofs and to the highest level of the building in the case of building with flat roofs excluding the projected portions of mumties, flush ducts, minarets and parapets not exceeding 1 metre in height;

(b)"height" as applied to a room means the vertical measurement from the surface of the floor to the undersurface of the ceiling of the same room, joists and beams being allowed to project beneath the ceiling and in the case of sloping ceiling, the height shall be the mean height of any such room;

(xxix)"industrial building" means a building wholly of partially used as a factory, warehouse, laundry, brewery, distillery, iron foundry or for any similar purpose;

(xxx)"licensed plumber" means a person registered with the Faridabad Complex Administration and possessing a qualification as laid down in Schedule IV appended to these rules;

(xxxi)"loft" means an intermediate floor in between two main floors but not more than 1.5 metres in height which may be adopted or constructed for storage purpose;

(xxxii)"mumti" means aswall structure erected on the roof of building at the head of a staircase to protect such staircase from weather;

(xxxiii)"material change of use" means a change of whole or any part of building from one class of building to another;

(xxxiv)"mezzanine floor" means a gallery, balcony or an inter floor erected between the floor and the ceiling of any storey but not so constructed as to be capable of being used for living or sleeping.

(xxxv)"Partition" means a wall which bears no load other than its own weight;

(xxxvi)"party wall" means a common wall partly constructed on the plot of land, and partly on an adjoining plot and serving both structurally;

(xxxvii)"plinth" means the portion of structure between the surface of the surrounding ground and surface of the floor immediately above the ground;

(xxxviii)"Plinth level" means the level of the ground floor of a building;

(xxxix)"plinth height" means the height of the ground floor above the street level measured from the level of the centre of the adjoining street;

(xxxx)"porch" means a covered surface supported on pillars or otherwise for the purpose of pedestrian or vehicular approach to a building;

(xxxxi)"premises" means messuage's, buildings, lands easements and hereditaments of any tenure;

(xxxxii)"public building" means a building used or constructed or adopted to be used, either ordinarily or occasionally as a place of public workshop or as a hospital, college, school, hotel, restaurant, theatre, public hall, public concert room, public lecture room, public exhibition hall or as a public place of assembly or entertainment for persons admitted thereto by tickets or otherwise or for any similar public purpose.

(xxxxiii)"public sewer" means a sewer constructed and maintained by the Government or a local authority;

(xxxxiv)"rain water pipe" means a pipe or drain situated wholly above ground and used or constructed to be used solely for carrying off rain water directly from roof surface;

(xxxxv)"section" means the section of the Act;

(xxxxvi)"sector" means any part of the controlled area indicated as such in the Development Plan;

(xxxxvii)"site" means a parcel of land enclosed by definite boundaries;

(xxxxviii)"special areas" means the areas shown as such on the zoning plans in which architectural control sheets shall apply;

(xxxxix)"storey" means any horizontal division of a building so constructed to be capable of use as a living apartment although such horizontal division may not extend over the whole depth or width or of the building, but shall not include mezzanine floor;

(l)"street" means any road, footway, square, court, alley or passage; accessible, whether permanently or temporarily to the public and whether a thoroughfare or not and shall include every vacant space, notwithstanding that it may be private property and partly or wholly obstructed by any gate, post, or other barrier, whether of houses, shops or other building abutting thereon which is used by any person as a means of access to or from any public place or thoroughfare, whether such persons be occupiers of such buildings or not but shall not include any part of such space which the occupier of any such building has a right at all hours to prevent all other persons from using as aforesaid; and it shall include also the drains or gutters therein or on either side and the land whether covered or not by any pavement, verandah or other erection up to the boundary of any abutting property not accessible to the public;

(li)"structural walls" means a load bearing wall or wall that carries load in additional to its own load;

(lii)"sub-soil drain" means a drain used or constructed to be used solely for conveying to any sewer (either directly or through another drain) any water that may percolate through the sub-soil);

(liii)"temporary building" means building raised purely for temporary purposes in connection with construction of a building and according to a sanctioned plan;

(Iiv)"warehouse" means a building the whole or substantial part of which is used or intended to be used for the storage of goods whether for keeping or for sale or for similar purpose, but does not include a store room attached to and used for the proper functioning of a shop;

(Iv)"water-borne" latrine" means a latrine cleaned by a water carriage system;

(Ivi)"Zoning plan" means the detailed layout plan of the sector or municipal area of a part thereof maintained in the office of the Faridabad Complex Administration showing the sub-division of plots, open spaces, streets, position of protected trees and other features and in respect of each plot, permitted land use, building lines and restrictions with regard to the use and development of each plot in addition to those laid down in the building rules.

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State of Haryana - Section

Section 2 in Faridabad Complex Administration Building Rules, 1989

2. Definitions.