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State of Odisha - Section

Section 30 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

30. Residential building.

(1)The Setbacks to be left in rear, left and right side around detached residential buildings up to two storeys shall be as per Table below.Open Spaces (Set-Backs)For Residential (Detached) Buildings (Upto Two Storeys)Table-3
Sl. No. Average depth or width of site in metres Minimum Open Spaces (Setback) in metres
Rear Side Left Side Right Side
1. Up to 10 1.0 1.0 1.0
2. Above 10 and up to 15 2.0 1.5 1.5
3. Above 15 and up to 25 2.0 1.5 2.0
4. Above 25 2.0 2.0 3.0
(2)For every additional storey above two storeys, a further set-back of not less than 0.5 meter on the sides and in the rear shall be provided.
(3)The conditions of minimum setback and maximum coverage shall not be applicable for a slum housing, rehabilitation of service population or for other housing scheme for economically weaker sections approved by Government, Housing Board and Authority.
(4)The maximum Floor Area Ratio, the maximum plot coverage, maximum height of residential building and front setback with respect to the width of the street (approach road) shall be as given in Table below.Area And Height Limitations For Residential BuildingsTable-4
Area of Plot in Square meters Front Set Back in meters Maximum Coverage Maximum F.A.R. Minimum Road width in meters.
100 to 200 2 60% 1.5 6
201 to 300 2 60% 1.5 9
301 to 400 3 55% 1.75 12
401 to 500 3 55% 1.75 12
501 to 750 4.5 50% 2.00 12
751 to 1000 4.5 50% 2.00 12
Above 1000 6.00 50% 2.00 12
(5)In addition to what has been stated in the table above, wherever the width of the road is less than 6[six] metres, the FAR shall be limited to 1.0 and the coverage shall be limited to 50% of the plot, irrespective of the size of the plot;
(6)Group housing - (a) The maximum Floor Area Ratio for Group Housing will be 2.00.
(b)The maximum permissible coverage in respect of group housing shall be 50%.
(c)In group housing with apartment/joint ownership of land the owner/ developer shall provide floor space for house owners society Office/assembly at the rate of 1 Sq. metre per household/fiat provided that the minimum area shall not be less than 12 Sq. metre.
(d)The area for community facility shall be provided as per Table-5 below :
Percentage Of Area Required For Community FacilityTable-5
Ultimate Population Percentage of total area required for communityfacility
1000 5
3000 8
10000 10
Note - Provided that where the ultimate population is less than 1000, the above percentage of space shall not be insisted upon. The ultimate population will be arrived at by considering upper storey development within permissible F.A.R. and the total number of dwelling units accommodated in the Scheme. The household size occupying a dwelling unit is to be taken as five.
(e)One staircase for every 5 dwelling units or fraction there of in a floor shall be provided.
(7)Outhouse - An outhouse with zero level rear and one side set back may be permitted on a plot having an area not less than 150 sq. metres, provided that :
(a)the coverage of the outhouse shall not exceed 32.5 sq. metre and the height shall not exceed 3.3 metre;
(b)the coverage of the outhouse and that of the main building together shall not exceed the permissible coverage for the concerned plot;
(c)the outhouse shall not cover more than one third of the width and more than one fourth of depths of the plot and shall not abut any public road';
(d)a minimum of 1,5 metre strip of land shall be kept open to the sky between the main building and the outhouse;
(e)no opening either in the form of windows or doors or ventilators shall be provided to the adjoining properties;
(f)outhouses with sloped roof would only be permitted. In no case permission for outhouses would be granted with reinforced concrete cement flat roof.
(8)Requirements for Basti Area - (i) In a Basti area, permission to erect a building may be given on the basis of the available width of means of access, provided that where the width of means of access is 4.5 metre or less, the coverage shall be limited to 50% of the plot area and the maximum height of the building limited to two storeys and the F.A.R. limited to 1.0.
(ii)For plots with narrow width (7.5 metres) zero setback may be allowed on one side with a passage of one metre on the other side.
(iii)The rear setback and front setback shall not be less than 3.0 metres and 1.5 metres respectively.
(iv)In each house on a Basti plot having one side setback, an internal Court-yard of not less than 10 sq. metres in area and not less than 2.5 metres in width shall be provided in such a way that at least one wall of each living room abuts such court-yard or a verandah opening to such courtyard.
(9)Residential density - Density of population in residential area should be guided as per the infrastructure available. The spot density for particular plot(s) proposed for multi-family dwellings shall in no case exceed 400 persons per acre.
(10)Row housing and semi- detached houses - (i) Owners of adjacent similar dimension plot abutting a road may be permitted to construct row or semi-detached buildings.
(ii)The orientation of the row or semi-detached building shall preferably be such that the prevailing south-west summer breeze can be availed by each dwelling unit.
(iii)For semi-detached buildings over two adjacent plots, the coverage, setbacks, the height and the FAR shall be regulated by treating both the plots as one and in accordance with the requirements contained in Table 3 and Table 4 given in regulation 30 of these regulations.
(iv)In case of row housing the length of a row shall not exceed 30 meters along the road on which such houses about. In case the dwelling units in a row are scattered the maximum length of the road shall be 100 metres.
(v)For row houses the ground coverage shall not be allowed to exceed 60% and the FAR more than 1.50.
(vi)The minimum size of the plot on which a unit of a row housing may be allowed shall be 30 square metres.