- In this chapter, unless the context otherwise requires.(1)"masonary buildings" means any building other than a hut and includes any structure a substantial part of which is made of masonary, steel, iron or other metal;(2)"domestic buildings" means a residential building or a dwelling house or other building appurtenant to a dwelling house only;(3)"semi-detached building" means a building having a part wall on the side but having open spaces on all three remaining sides as hereinafter prescribed;(4)"detached building" means a building having open spaces on all sides as prescribed by the rules;(5)"dwelling house" means a building used or constructed or intended to be used wholly or principally for human habitation only;(6)"habitable room" means a living room or an inhabited room constructed or intended for human habitation only;(7)"Plinth" means the portions of a structure between the, surface of the surrounding ground and surface of the floor first above the ground;(8)"Plinth area" means the area of land covered by structures main and out-buildings of all kinds within the site, but does not include the land covered by-(a)garden, tower, rockery, well and well structures, plant, nursery, water pool, swimming pool, platform round a tree, tank, fountain, bench, platform or chautra with uncovered top and unenclosed on all sides by walls or any such enclosure and the like;(b)drainage, culvert, conduit, catchpit, gully pit, chamber, gutter and the like;(c)compound wall, gate, unstoreyed porch, unstoreyed portion, unsupported projections (balcony), caves, hood, steps, open gymnasium slide, swing and the like;(9)(i)bazar area means (a) sites on both sides of a road declared in any scheme or by a rule to be a bazar road, (b) sites reserved for shops in any scheme or by a rule;(ii)"workmen's area" means an area reserved generally for occupation by labour class people and/or declared as such in any scheme or by any rule;(iii)"workmen's site" means a site in a workmen's area;(iv)"residential area" means an area intended for dwelling house;(v)"industrial area" means an area intended for ware-houses and for factories;(vi)"new area" means any area developed for building site either by a local body or by a private person or by a private body as per layout approved by the council;(vii)"residential use" means a site shall be considered to be put up to residential use if the buildings constructed or to be constructed therein are used for human habitation only;(viii)"industrial use" a site shall be considered to be put up to industrial use if the building constructed or to be constructed thereon or any part thereof are used or intended or likely to be used or entitled to be used as a factory or a workshop;(ix)"general use" a site shall be put up to general use if the building constructed or to be constructed thereon or any part thereof are used or intended or likely to be used or entitled to be used for any purpose other than residential or industrial;(10)"mezzanine floor" means a gallery, balcony or lift erected between the floor and ceiling of any stores;(11)"user" means the use to which a building is put;(12)"Public building" (except where otherwise defined) means a building used or constructed or adapted to be used either ordinarily or occasionally as a place of public worship or as a hospital, college, school (not) being merely a dwelling house so used) hotel, restaurant (not being merely a shop so used), theatres, public concert room, public lecture room, public exhibition room or as a public place or assembly or entertainment for persons admitted thereto by tickets or otherwise or used, or constructed or adapted to be used either ordinarily or occasionally for any other public purpose;(13)"store" shall mean any store in which it is not intended that any person reside;(14)"shop" means a building where articles of food or of personal domestic or of household use and consumption are sold and goods of any kind are ordinarily retailed but shall not include a workshop;(15)"height" as applied to a building shall be measured from the level of the centre of the street infunt;(16)"width of a street" is the portion of a street which is uncovered by any structure whatsoever and shall be measured at right angles to the course or direction or intended course or direction of such street;(17)"road boundary" is the line separating the land under the road and the building site provided that all lands occupied by carriage ways, foot ways, draining services, lamp posts tress, and other steel furniture shall be included within such road boundary;(18)(i)"constructed latrine" is a latrine constructed to a sewer system;(ii)"septic latrine" is a latrine constructed to a septic tank system;(iii)"served latrine" is a latrine from which the excreta are removed by hand and not by water carriage.
