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State of Uttar Pradesh - Section

Section 20 in The U.P. (Regulation Of Building Operations) Directions, 1960

20. Site coverage. -

The maximum covered area of different classes of buildings shall be governed by the following conditions:
(a)In business or commercial premises-
The covered area, may extend to a maximum of 75 per cent of the total area of the plot provided that there is arrangement for sufficient off-street facilities for parking, loading and unloading of vehicles on the same plot or building.
(b)In industrial premises-
The covered area may extend to a maximum of 60 per cent of the total area of the plot provided that the remaining area is sufficient for the facilities of parking, loading and unloading.
(c)Residential premises-
The covered area shall be as under-
Up to 250 sq. yds. 65 per cent of the plot area.
Form 251 to 500 sq. yds. First 250 sq. yds. at 66 per cent of the total area of plot ora fraction thereof.Next 250 sq. yds. at 50 per cent of thetotal area of plot or a fraction thereof.
From 501 to 1,000 sq. yds. First 250 sq. yds. at 66 per cent of the total area ofplot.Next 250 sq. yds. at 50 per cent of the total area ofplot.Next 500 sq. yds. or fraction thereof at 40 per cent ofthe total area of plot.
More than 1,000 sq. yds. First 250 sq. yds. at 66 per cent of the total area ofplot.Next 250 sq. yds. at 50 per cent of the total area ofplot.Next 500 sq. yds. at 40 per cent of the total area ofplot.Above 1,000 sq. yds. or fraction thereof at 33 per centof the total area of plot.