Section 28 in New Okhla Industrial Development Area Building Regulations, 2010
28. Purchasable Far.
- 28.1 Note:- Provision of purchasable FAR in Group Housing,Commercial , Institutional, Industrial, Sport and amusement complex, recreational greens and Low Density Sports plot may be considered, where:(i)The Plots exist on 24 mtrs. and above wide road.(ii)The construction has not started.ORThe allottee wants to construct a new additional building within the limits of permissible ground coverage.ORThe allottee wants to construct new building on the vacant plot.ORThe allottee has already constructed building within purchasable F.A.R limitsORPurchase able F.A.R may be allowed on minimum 18.0 mtrs. and above road width for instituational and industrial use.Note: The Purchasable FAR shall be allowed up to the maximum limit of the applicable FAR in the Building Regulations. .28.2Purchasable FAR shall be allowed with the following provisions/conditions. - (i) No construction shall be allowed beyond the limit of maximum permissible ground Coverage.(ii)Parking facilities shall be provided within the plot as per the provisions of the building bylaws.(iii)No objection certificate from the Airport Authority of India/Competent Authority shall be obtained for the height of the building.(iv)Structural design duly checked and verified by the I.I.T/N.I.T./Government Engineering College shall be submitted along with the proposal in case where additional floors are being proposed.(v)No objection certificate from Fire Safety and Environmental Clearance shall be obtained from the Competent Authorities.(vi)Purchasable FAR shall be applicable only on the basis of assessment of planned and available physical infrastructure.(vii)Use of purchaseable FAR shall be governed by the terms and conditions of lease deed.(viii)In case where purchasable FAR is allowed, the Authority shall permit increase in the height of building as per requirement.(ix)Additional Propotionate residential units shall be allowed on the purchaseable FAR for Group Housing.Note:- (i) Purchasable FAR is an enabling provision. It shall not be allowed to any Allottee as a matter of right.(ii)With the consideration of Traffic density, conditions of approach road, availability of physical infrastructure, distance from the protected area and heritage sites or in the light of planning the Authority may identify the zones/areas where purchasable FAR shall not be allowed.(iii)In case of mixed land use permitted in any pocket/plot:(a)Permissible FAR for various uses shall be as applicable for respective use including the purchasable FAR.(b)The total FAR in the pocket/plot shall be subject to the overall permissible FAR for the pocket/plot.(c)Purchasable FAR shall be calculated on the basis of the FAR of the individual uses within that pocket/plot.28.3Calculation Method for the rate of charges of Purchasable FAR. - Rate assessment for purchasable FAR shall be calculated in proportion to the land requirement for additional built up area. The Fraction of land value shall be charged from the allottee on the basis of following formula:-C=Le xRcx PC=ChargeLe=Proportionate Land required against purchasable FARi.e. Fp x 100/FARFp = Allowed Additional covered area(sq.mtr.) as per purchasable FAR.FAR=Permissible Floor Area Ratio as per Building Regulations.Rc= Prevailing sector rate or allotment rate of related plot (on the basis of auction/sealed bid) whichever is higher.P=Value of purchasable Factor is as follows:-Group Housing = 0.40Commercial = 0.60Institutional/Institutional green* = 0.30Industrial = 0.30Green/sport/recreational Areas = 0.2028.4Note. - *(i) The purchasable FAR in institutional green plot shall only be permissible for the institutional use in the plot.(ii)The purchase able FAR shall be allowed to a maximum permissible FAR allowed for the particular use above the constructed building. If the allottee has done the construction before sanctioning, the compounding charge of un-sanctioned area shall be payable at the rate of Rs. 200/- per sq mtr. This penalty shall be over and above the fee charged for purchase able FAR. In case the construction is beyond the limit of purchasable F.A.R the allottee will have to first remove the extra construction beyond permitted F.A.R., then allottee may be allowed the extra purchasable F.A.R.(iii)[ The Authority may also allow additional ground coverage upto the maximum limit of 50% in Commercial plots of more than 5000 sqm area on the basis of additional charges.] [Substituted by Notification No. 875/77-4-19-158N-85TC, dated 13.3.2019.]Additional Charges for Purchasable Ground Coverage shall be calculated as follows:C= L x 0.30 x RC= Cost of additional purchasable ground coverageL= Land required under ground cover for additional ground coverageR= Rate of land per sq.mt.( current reserve price or auction/bid/allotment rate whichever is higher)0.30is a constant factor for purchasable ground coverage.However, additional coverage will not be considered in the setback area.(iv)Increase in FAR of industrial plots prior to the commencement of these regulations shall continue to be allowed free of cost. But the increase of FAR of industrial plots notified in these Regulations shall be allowed on purchasable basis. Purchasable FAR may be allowed up to 2.0 FAR in the Industrial plots.
