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State of Madhya Pradesh - Section

Section 56 in The M.P. Bhumi Vikas Rules, 1984

56. Residential Buildings-Exterior open spaces.

- (1) Front open space. - (a) Every building facing street shall have a front space, forming an integral part of the site as below :-
Front open space Min. Width of street facing the plot
(i) 1.5 metres upto 7.5 metres.
(ii) 3.0 metres 7.5 to 18 metres*
(iii) 4.5 metres 18 to 30 metres.
(iv) 6.0 metres above 30 metres.
*For building up to a maximum height of 7 metres.Note. - In case the two or more sides of the building front a street, the values apply to the average width subject to a minimum of 1.8 metres for cases (ii) (iii) and (iv).(b)For streets less than 7.5 metres in width the distances of the building (building line) shall be at 5 metres from the centre line of the street.Note. - This limiting distance has to be determined by the Authority for the individual road/street width taking into account the traffic flow.
(2)Rear Open Space. - (a) Every residential building shall have a rear open space, forming an integral part of the site, of an average width of the 3 metres and at no place measuring less than 1.8 metres except in the case of back-to-back site the width of the rear open space shall be 3 metres throughout. Subject to the condition of free ventilation, the open space left up to half the width of the plot shall also be taken into account for calculating the average width of the rear open space. For plots of depth less than 9 metres, for buildings up to 7 metres in height, the rear open space may be reduced to 1.5 metres.
(b)Rear open space to extend through the rear wall. - The rear open space shall be co-extensive with the entire face of the rear wall. If a building abuts on two or more streets, such rear open space shall be provided throughout the entire face of the rear wall. Such rear wall shall be the wall on the opposite side of the face of the building abutting on the wider street unless the Authority otherwise directs.
(3)Side open space. - (a) Every semi-detached and detached building shall have a permanently open air space, forming integral part of the site as below :-
(i)For detached buildings there shall be minimum side open spaces of 5 metres on both the sides.
Note. - For detached residential building upto 7 metres in height on plots with a frontage less than 12 metres one of the side open space may be reduced to 1.5 metres.
(ii)For semi-detached buildings there shall be a minimum side open space of 3 metres on one side.
Note. - For semi-detached, buildings up to 7 metres in height on plots with a frontage less than 9 metres (See Rule 53(i) the side open space may be reduced to 1.5 metres.
(iii)For row-type buildings, no side open space is required.
(b)In the case of semi-detached buildings, the open spaces provided on one side shall be as in this sub-rule and all habitable rooms shall abut either on this side open space or front and rear open spaces or an interior open space.
(4)Provision of sub-rules (2) and (3) not to apply to certain parking lock up garage. - The provisions of sub-rules (2) and (3) are not applicable to parking lock up garages up to 3 metres in height located at a distance of 7.5 metres from any street line or from boundary of the plot.
(5)Provision of sub-rules (1) to (3) to apply to residential building up to 10 metres in height. - The open spaces mentioned in sub-rules (1) to (3) shall be for residential buildings up to height of 10 metres.
(6)Open space for building of more than 10 metres height. - For building of height above 10 metres the open spaces (Sides and rear) shall be as given in Table 5. The front open spaces for increasing heights of buildings shall be governed by Rule 62 (a).Table 5Open spaces for different heights of buildings[Rule 56 (6)]
S.No. Height of building in metres Open spaces to be left around buildingexcepting front on plot in metres
1. 10 3
2. 15 5
3. 18 6
4. 21 7
5. 24 8
6. 27 9
7. 30 10
8. 35 11
9. 40 12
10. 45 13
11. 50 14
12. 53 and above 15
Note 1. - For buildings above 24 metres in height, there shall be a minimum front open space of 6 metres.Note 2. - Where rooms do not derive light and ventilation from exterior open space the width of such exterior open space as given in column (3) may be reduced by 1 metre subject to a minimum of 3 metres and a maximum of 8 metres. No further projections shall be permitted.Note 3. - If the length or depth of the building exceeds 40 metres, add to column (3) 10 per cent of length or depth of building minus 4.0 metres.
(7)Height of Building subject to front open space-The front open space would govern the height of the building (See Rule 62).
(8)Interior open spaces. - (a) Inner Courtyard. - (i) The whole of one side of every room excepting bath, water closet and store room and not abutting on either the front, rear or side(s) open spaces shall abut on an inner courtyard, whose minimum width shall be 3 metres.
(ii)Further the inner courtyard shall have an area, through out its height, of not less than the square of one-fifth the height of the highest wall abutting the courtyard; provided that when any room (excluding staircase bay and bath rooms and water closet) is dependent for its light and ventilation on an inner courtyard, the dimension shall be such as is required for each wing of the building.
(iii)Where only water closet and bath room are abutting on the interior courtyard, the size of the interior courtyard shall be in line with the provision for ventilation shaft as given in clause (b).
(b)Ventilation Shaft. - For ventilating the spaces for water closet and bath room if not opening on the front, side, rear and interior open spaces, shall open on to the ventilation shaft, the size of which shall not be less than the values given below :-
Height of buildings in metres Size of ventilation shaft in square metres Minimum size of shaft in metres
Upto 10 1.2 0.9
12 2.8 1.2
18 4.0 1.5
24 5.4 1.8
30 8.0 2.4
above 30 9.0 3.0
Note 1. - For buildings above 30 metres mechanical ventilation system shall be installed besides the provision of minimum ventilation shaft.Note 2. - For fully air-conditioned residential buildings for lodging purposes the ventilation shaft need not be insisted provided the air-conditioning system works in an uninterrupted manner; also there is an alternate source of power supply.
(c)Outer Courtyard. - The minimum width of outer courtyard (as distinguished from its depth) shall be not less than 24 metres. If the width of the outer courtyard is less than 2.4 metres, then it shall be treated as a notch and the provisions of outer courtyard shall not apply. However, if the depth of outer courtyard is more than the width, the provisions of Rule 55 (3) shall apply for the open spaces to be left between the wings.
(9)Joint open air space. - (a) Every such interior or exterior open air space, unless the latter is a street, shall be maintained for the benefit of such building exclusively and shall be entirely within the owner's own premises.
(b)If such interior or exterior open air space is intended to be used for the benefit of more than one building belonging to the same owner, then the width of such open air space shall be the one specified for the tallest building as specified in sub-rules (5) and (6) of Rule 56 abutting on such open air space.
(c)If such interior or exterior open air space is jointly owned by more than one person, then its width shall also be as specified in Rules 59 provided that every such person agrees in writing to allow his portion of such joint open air space to be used for the benefit of every building abutting on such joint open air space and provided he sends such written consent to the Authority for record. Such common open air space shall thenceforth be treated as a permanently open air space required for the purposes of these rules. No boundary wall between such joint open air space shall be erected or raised to a height of more than 2.0 metres.