Section 97 in The Greater Noida Industrial Development Area Building Regulations, 1992
97. Building permit.
(a)No person shall erect any dwelling unit or farm shed in the farm house plot without obtaining a prior building permit from the Chief Executive Officer of the Authority or officers to whom such powers are delegated by Chief Executive Officer in the manner as provided in these regulations.(b)The application for building permit for the construction of a farm house shall accompanied with a non refundable bank draft payable to "Greater Noida Industrial Development Authority". The fee shall be calculated on the basis of Rs. 5/- per square metres of the covered area and Re 1 per square metre of the plot area. Building material will be stacked within the premises.(c)Notwithstanding anything contained in these regulations, the provisions of Regulations 5, 6, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 22, 23 and table No. 14 of Chapter I to V shall mutatis mutandis apply to the activity in Agriculture use zone also.AnnexureSetbacks for Different Types of Buildings
