Section 28(28) in New Okhla Industrial Development Area Building Regulations, 2010
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.
