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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(8) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(8)Requirements for Basti Area - (i) In a Basti area, permission to erect a building may be given on the basis of the available width of means of access, provided that where the width of means of access is 4.5 metre or less, the coverage shall be limited to 50% of the plot area and the maximum height of the building limited to two storeys and the F.A.R. limited to 1.0.
(ii)For plots with narrow width (7.5 metres) zero setback may be allowed on one side with a passage of one metre on the other side.
(iii)The rear setback and front setback shall not be less than 3.0 metres and 1.5 metres respectively.
(iv)In each house on a Basti plot having one side setback, an internal Court-yard of not less than 10 sq. metres in area and not less than 2.5 metres in width shall be provided in such a way that at least one wall of each living room abuts such court-yard or a verandah opening to such courtyard.