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State of Madhya Pradesh - Section

Section 105 in The M.P. Bhumi Vikas Rules, 1984

105. Gold smithy.

Appendix K[Rule 49 (3)]Form for Obtaining Proposals of Development PlanToThe Authority[..................] [Name of City/Municipal Corporation/Municipality/Development Authority/Town Planning Officer.]Madhya Pradesh.Sir,I hereby intend to develop/redevelop the land of khasra No.........on/in plot No..........in Colony/Street................... in Mohalla/Bazar....... in City..........The proposals of the Development Plan/Zonal Development Plan pertaining to the area may be made available for the preparation of sub-division plan for the land referred to above. The necessary payment for procuring the proposals of Development Plan/Zonal Development Plan has been made and the attested copy of receipt in enclosed.Signature of Owner Name of Owner (in block letters)Address of OwnerAppendix L[Rule 81]Off-Street Parking SpacesL-1. The spaces to be left out for off-street parking as given in L-2 to L-6 shall be in addition to the open spaces left out for lighting and ventilation purposes as given in Rule 80. However, one row of car parking may be provided in the front open space of 12 metres without reducing the clear vehicular accessway to less than 6 metres.
(2)Further 50 percent of the open spaces required under Rule 55 around buildings may be allowed to be utilized for parking or loading or unloading spaces, provided that minimum distance of 3.6 metres around the building shall be kept free from any parking, loading or unloading spaces.L-2. Each off-street parking space provided for motor vehicles (car) shall not be less than 13.75 square metres area, and for scooters and cycles the parking spaces provided shall not be less than 1.25 square metres and 1.00 square metre, respectively.L-3. For building of different occupancies, off-street parking space for vehicles shall be provided as stipulated below :-
(a)Motor Vehicles-Space shall be provided as specified in the following Table for parking motor vehicles (cars).
TableOff-Street parking spaces(Clause L-(3))One car parking space for every
Sl. No. Occupancy Population 2,00,000 to 10,00,000 Population 50,000 to 2,00,000 Population less than 50,000
(1) (2) (3) (4) (5)
1. Residential (i) Multi-family (a) 2 tenements having carpet area 101 to 200 squaremeters.(b) 1 tenements Exceeding 201 sq. meters carpet area.    
(ii) Lodging establishments tourist Homes and hotels, withlodging accommodations. 4 guest rooms 8 12
2. Educational 70 square meters carpet area of fraction there ofAdministrative office area and public service areas.    
3. Institutional (Medical) 10 beds (private)15 beds (public) 15 (private)25 (public) 20 (private)30 (public)
4. (i) Assembly Halls, Cinema Theatres 25 seats 80 120
(ii) Restaurants Up to first 20 seats nil, one for everyAdditional 20 seats 40 60
(iii) Marriage Halls, Community Hall 200 square meters plot area. 400 square meter plot area. 600 square meter plot area.
5. (i) Business office and firms for private business. 100 square meters carpet area or fraction thereof. 200 square meter carpet area of fraction thereof. 300 square meter carpet area or fraction there of.
(ii) Public/or semi-public offices. 200 square meters carpet area. 300 squire meters carpet area. 500 square meters carpet area.
6. Mercantile 100 square meters carpet area or fraction thereof. 200 square meters carpet area or fraction thereof. 300 square meters carpet area or fraction thereof.
7. Industrial 200 square meters carpet area or fraction thereof. 300 square meter carpet area or fraction thereof. 400 square meters carpet area or fraction thereof.
8. Storage 500 square meters or part thereof.    
Note 1. - In the case of auditoria for educational buildings parking space shall be provided as Per Serial No. 4.Note 2. - For plots upto 100 square metres as in the case of shops. Parking space need not be insisted on.Note 3. - For other institutions transport/communication centre parking space requirement shall be assessed based on proposed building.Note 4. - The requirement for off-street parking for metropolitan city with population more than 4,00,000 shall be broadly based on column (3) and appropriately adopted to suit the increased traffic generated, the traffic pattern as well as the nature of vehicles in the city.
(b)Other type of vehicles-For non-residential building, in addition to the parking areas provided in (a) above, 25 to 50 per cent, additional parking space shall be provided for parking other types of vehicles and the additional spaces required for other vehicles shall be as decided by the Authority, keeping in the nature of traffic generated in the city.
L-4- Off-street parking space shall be provided with adequate vehicular access to a street and the area of drives, aisles and such other provisions required for adequate manoeuvering of vehicles shall be exclusive of the parking space stipulated in these rules.L-5. If the total parking space required by these rules is provided by a group of property owners for their mutual benefits, such use of this space maybe construed as meeting the off-street parking requirements under these rules, subject to the approval of the Authority.L-6- In addition to the parking spaces provided, for buildings of Mercantile (Commercial), Industrial and Storage, at the rate of one such space of 3.5 metres x 7.5 metres for loading and unloading activities, for each 1UUU square metres of floor area or fraction thereof, shall be provided.L-7. - Parking spaces shall be paved and clearly marked for different types of vehicles.L-8. - In the case of parking spaces provided in basements at least two ramps of adequate width and slope shall be provided located preferably at opposite ends.[Appendix L-(A)] [Inserted by Notification No. 23 (107)-95-XXXII-(l), dated 7th April, 2000.][See Rule 81]In providing the parking, care has to be taken that minimum 25% of the open space is left for landscaping (soft surface) and is not accounted for into parking calculations.Note. - Area for each car space :-
(i) Basement 35 Sq. m.
(ii) Stilts 30 Sq. m.
(iii) Open 25 Sq. m.
Parking space shall be provided with adequate vehicular access to a street and the area of drive, aisles and such other provisions required for adequate manoeuvering of vehicle shall be inclusive of the parking space stipulated in these rules.If the total parking space required by these rules is provided by a group of property owners for their mutual benefits, such parking shall meet the requirements under these rules subject to the approval of the Authority.In addition to the parking spaces provided, for buildings of wholesale market, Industrial and Storage, at the rate of one such space for loading and unloading activities for each 100 sq. m. of floor area or fraction thereof exceeding the first 200 sq. m. of floor area, shall be provided. Parking spaces shall be paved and cleanly marked for different types of vehicles.In the case of parking spaces provided in basement, at least two ramps of adequate width and slope shall be provided, located preferably at opposite ends."Appendix M[Rule 94]Special Requirements for Low Income Housing Only