Section 24(4) in New Okhla Industrial Development Area Building Regulations, 2010
(4)All the common facilities prescribed below will have to be provided and shall be counted in the prescribed FAR of Group Housing. - Shops and community facilities as per population norms as specified in the earlier lease deed. In case of plots where minimum population required for provision of convenient shopping is not achieved then:-(a)Area for shopping and commercial activities equivalent to 1.0 percent permissible FAR of the plot area shall be allowed.(b)Minimum four kiosks of 4 sq.m of carpet area and two shops of 10sqm carpet area shall be provided mandatorily.(c)Maximum height of shops and kiosks shall be 4.0 metre from floor to ceiling.(d)However shops may be allowed as integral part of Group housing building on the ground floor.
