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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Greater Bengaluru City Corporation -

Section 12(12) in Bangalore Mahanagara Palike Building Bye-laws 2003

12.1Norms for Approval of Group Housing PlanThe following norms shall be adopted while approving the layout plan for group housing:-
(i)The boundary roads if any must have a minimum width of 12 mtr.
(ii)The FAR should be considered with reference to the width of the public road abutting the property and the FAR should be calculated after deducting the area reserved for parks, open spaces and civic amenities.
(iii)The set-backs should be provided with reference to depth and width of total plot area.
(iv)The coverage shall be with reference to total area of the layout.
(v)The distance between the buildings should be a minimum of half of the hieght of the tallest building.
(vi)\25% of the total area be reserved for CA, parks and open spaces, subject to a minimum of 15% for parks and open space.
(vii)The means of access to the building blocks in the area of group housing shall be as follows:
Access length in mtrs. Min. width
a) Less than 100 mtrs. 6 mtrs.
b) 100 to 200 mtrs. 9 mtrs.
c) More than 200 mtrs. 12 mtrs.
(viii)The area reserved for Parks and Open spaces, CA and roads (other than internal access in each sub-divided plot) shall be handed over free of cost to the B.D.A through registered relinquishment deed before issue of work order.