- (1) Amenity open space in Industrial Zones. - In the case of sub-division of land in industrial zones of area 0.8 hectares or more, 5 per cent, of the total area shall be reserved as amenity open space which shall also serve as a general parking space; when such amenity open space exceeds 1500 square metres the excess area could be utilized for the construction of buildings for banks, canteens, welfare centres and such other common purposes considered necessary for the industrial use as approved by the Authority.(2)Amenity open space in Industrial plots. - Further in all industrial plots measuring 1000 square metres or more in area, 10 per cent of the total area shall be provided as an amenity open space to a maximum of 2500 square metres. Such an amenity open space shall have a means of access and shall be so located that it would be conveniently utilised as such by the persons working in the industry.
