Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 110 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

110. Special requirements for river front zone.

- Unless, specified otherwise in the Development Plan Scheme/Zonal Plans, the river front zone shall have a mixed land use of residential, institutional, commercial, government/ semi-government and open space uses subject to fulfilment of the provisions in these regulations.
(a)Prior to according permission for development in river front area the developer shall be required to submit landscape showing location of trees and other attendant features plan for approval of the Authority. The landscape plan will form an integral part of the permission under these regulations.
(i)Residential Buildings - The height coverage, setback & FAR of residential buildings in river front zone shall be with respect to the width of the approach road and the plot size as given in the following.
Table-18
Plot area (in sq.mtr) Maximum coverage Maximum FAR Minimum Front (in mtr) Minimum Side (in mtr.) Minimum Rear (in mtr) Maximum Height (in mtr)
Upto 200 50% 1.50 3.00 1.00 1.00 10.00
+200 and upto 300 45% 1.50 3.00 1.50 2.00 10.00
+300 and upto 500 40% 2.00 4.00 2.00 2.00 13.00
+500 and upto 1000 35% 2.00 5.00 2.00 3.00 Below 15.00
+1000 and upto 2000 35% 2.00 6.00 3.50 5.00 Below 15.00
+2000 and above 33% 2.00 7.50 3.50 5.00 Below 15.00
The rear and side setbacks mentioned above is applicable for building upto two storeys. For every additional story above two storeys a further setback not less than 0.5 metres on the sides and in the rear shall be provided.
(ii)Commercial Buildings - Save as otherwise provided in these regulations the maximum coverage area and open space to be left around commercial building shall be as follows :
Coverage, Far, Setbacks, Requirement for Commercial Building in the River Front ZoneTable-19
Plot area (in sq.mtr) Maximum coverage FAR Minimum Front (in mtr) Minimum Side (in mtr.) Minimum Rear (in mtr) Maximum Height (in mtr)
Above 500 upto 1000 50% 2.00 4.50 2.40 2.40 11.50
+ 1000 to 2000 45% 2.00 6.00 3.00 3.00 Below 15.00
Above 2000 40% 2.00 7.50 3.50 3.50 Below 15.00
(a)In the river front zone no commercial use shall be provided on a plot with an area of less than 500 sqm.
(b)The requirement of parking space shall be as specified for commercial use in these regulations.
(iii)Institutional Building - For institutional building (including religious, educational and assembly) government and semi-government buildings, the requirement of maximum coverage, FAR, minimum setbacks shall be as follows:
Coverage, Far and Setback Requirements for Institutional Building in River Front ZoneTable-20
Plot area (in sq.mtr) Maximum coverage FAR Minimum Front (in mtr) Minimum Side (in mtr.) Minimum Rear (in mtr) Maximum Height (in mtr)
Upto 500 40% 1.50 6.00 3.00 3.00 10.00
+500 upto 1000 35% 1.50 9.00 3.00 3.00 12.50
Above 1000 35% 1.80 12.00 3.00 3.00 Below 15.00
Part-VII Zoning Regulations