- (1) Residential and Commercial Zones. - In any layout or sub-division of land measuring 0.2 hectare or more in residential and commercial zones, the community open spaces shall be reserved for recreational purposes which shall, as far as possible, be provided in one place or planned out for the use of the community in clusters or pockets.(2)Minimum area. - The community open spaces shall be provided catering to the needs of area of layout, population for which the layout is planned and the category of dwelling units.A following minimum provision shall be made :-(i)10 per cent of the area of the layout; or(ii)0.3 to 0.4 hectare/1000 persons; for low income housing the open spaces shall be 0.2 hectare/1000 persons.(3)Area of recreational space. - No recreational space shall be generally less than 450 square metres.(4)Minimum average dimension of recreational space. - The minimum average dimension of such recreational space shall not be less than 7.5 metres; if the average width of such recreational space is less than 24 metres, the length thereof shall not exceed two and half times the average width. However, depending on the configuration of the site, commonly open spaces of different shapes may be permitted by the Authority, as long as the open spaces provided serve the needs of the immediate community contiguous to the open spaces.(5)Pavilion/gymnasia. - In such recreational spaces, a single storeyed structure as pavilion or gymnasia up to 25 square metres in area may be permitted ; such area may be excluded from floor area ratio calculations ; no toilet block shall be permitted.(6)Independent means of access. - Each recreational area and the structure on it shall have an independent means of access. Independent means of access may not be insisted upon if recreational space is approachable directly from every building in the layout. Further the building line shall be atleast 3 metres away from the boundary of recreational open space.
