Section 6(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

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State of Uttar Pradesh - Subsection

Section 6(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

(2)

(i)Building Plan. - The plan of the building, elevations and sections accompanying the application shall be drawn to a scale not less than 1 : 100-

(a)the plan shall include the floor plans of building floors together with the covered area clearly indicating the size and spacing of all framing members and sizes of rooms;

(b)the plan shall specify the use of all parts of the building;

(c)the plan shall show exact location of essential services such as water closet, sink, bath, water supply and drainage lines and the like;

(d)the plan shall include sectional drawing showing clearly the size of footings, walls, thickness of basement walls, if any, size and spacing of framing members, floor slabs, size and locations of doors, windows and other openings. The sections shall also indicate the height of the rooms and the parapet. At least one cross-section shall be taken through the staircase;

(e)the plan shall show all street elevations;

(f)the plan shall include terrace plan indicating the drainage and the slope of the roof;

(g)the plan shall give details of parking spaces;

(h)the plan shall give indication of all doors, windows and other openings including ventilators with sizes in proper schedule forms;

(i)the plan shall give dimension of the permissible open space projections;

(j)the plan shall give indications of the North point in relation to the plan and scale used.

(ii)Building plans for all types of multi-storeyed buildings. - For multi-storeyed buildings which are more than 15 metres in height, the following additional information shall be indicated in the building plans in addition to those mentioned in clause (2) above-

(a)access for fire appliances and vehicles with details of vehicular turning circle and clear motorable access way around the building;

(b)size (width) of main and alternate staircase along with balcony, corridors and ventilated lobby approach;

(c)location and details of lift enclosures;

(d)location and size of fire lift;

(e)smoke stop lobby doors, if provided;

(f)refuse area, refuse chutes, refuse chamber, service ducts, etc.

(g)air conditioning system with position of dampers, mechanical ventilation system, electrical services, boilers, gas pipes or the like;

(h)details of exits including provision of ramps for hospitals and special lifts;

(i)location of generator, transformer and switch gear room;

(j)smoke exhauster system, if any;

(k)details of fire alarm system;

(l)location of centralized control, connecting all fire alarm system, built in fire protection arrangements and public address system;

(m)location and dimension of static water storage, tank and pump rooms;

(n)location and details of first aid fire-fighting equipment and installations.

(iii)Service Plans. - Plan, elevation and sections of private water supply and sewage disposal system independent of the Municipal Services, if any.

(iv)Specification. - General specification giving type and grade of materials to be used in different parts of the building as given in Appendix 8.

(v)Documents. - (a) Ownership documents; copies of allotment letter, possession certificate and dimension plan issued by the Authority.

(b)Certificate in the prescribed form given in Appendix 2 for undertaking the supervision by the licensed technical person. Any change of the technical personnel during construction work shall be intimated to the Chief Executive Officer.

(c)Structural stability certificate from the Architect/Structural Engineers as per Appendix 12.

(d)Application for drainage of premises as per Appendix 9.

(e)N.B.O. Form as per Appendix 10.

(f)Approval from the competent authority in case of hazardous buildings.

(vi)Recommended notation for colouring of plans. - The site and building plans shall be coloured as specified in the table given below where items of work are not identified, the colouring notation used shall be indexed :

SI. No.	Item	Site-plan	Building plan
		White plan	Blue print	Ammonia print	White plan	Blue print	Ammonia print
1.	Plot lines	Thick Black	Thick Black	Thick Black	Thick Black	Thick Black	Thick Black
2.	Existing street	Green	Green	Green	...	...	...
3.	Permissible building line	Thick Dotted Black	Thick Dotted Black	Thick Dotted Black	...	...	...
4.	Existing work (outline)	Black	White	Blue	Black	White	Blue
5.	Work proposed to be demolished	Yellow Hatched	Yellow Hatched	Yellow Hatched	Yellow Hatched	Yellow Hatched	Yellow Hatched
6.	Proposed :	Red filled in
	(a) Addition and Alterations	Red	Red	Red	Red	Red	Red
	(b) Entirely new work	not to be coloured
7.	Drainage	Red Dotted	Red Dotted	Red Dotted	Red Dotted	Red Dotted	Red Dotted
8.	Water Supply	Black Dotted Thin	Black Dotted Thin	Black Dotted Thin	Black Dotted Thin	Black Dotted Thin	Black Dotted Thin

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State of Uttar Pradesh - Subsection

Section 6(2) in The Greater Noida Industrial Development Area Building Regulations, 1992